R PONNATHAL Vs. P LINGIYAR

JUDGEMENT

(1.) THE petitioners have approached this Court by invoking Sections 10,11 and 12 of the Contempt of Courts Act, 1971 for punishing the respondents 1 to 3 for the alleged acts of contempt committed by them in violation of the order of injunction passed by the Subordinate Judge, Palani in I. A. No. 246 of 2006 in o. S. No. 98 of 2006. However, the fourth respondent herein has been impleaded suo motu by order of this Court dated 21. 08. 2007.

(2.) THE facts giving rise to the initiation of the proceedings under the contempt of Courts Act can be stated, briefly, as follows:

(3.) THE point for determination in this contempt petition is:-