LAWS(MAD)-2008-4-196

KAMATCHI Vs. M G VENKATESAN

Decided On April 29, 2008
KAMATCHI Appellant
V/S
M.G. VENKATESAN, MYLAPORE, CHENNAI Respondents

JUDGEMENT

(1.) THIS contempt petition has been filed praying that this Court may be pleased to punish the respondent for having committed contempt of Court by disobeying the decree, dated 12.7.2002, passed in S.A.No.751 of 1990.

(2.) THE petitioner has stated that the premises bearing old No.15, New Door No.44, Nadu Street, Mylapore, Chennai, had originally belonged to her father Govindaraja Mudaliar. He had executed a registered Will, dated 1.7.1966, bequeathing the front portion of the said premises in favour of the respondent granting a life estate in favour of his wife Jayammal in the rear portion and absolute estate in favour of the male issues of the first son M.Munusami.

(3.) THE petitioner has further stated that the trial Court had dismissed the suit. THErefore, the petitioner has filed an appeal in A.S.No.46 of 1989, on the file of the IV Additional Judge, City Civil Court, Chennai. THE said appeal was partly allowed granting a declaration in respect of the vacant site measuring 8 feet x 25 feet on the rear side and had granted relief of permanent injunction in respect of the said site. THErefore, the petitioner had filed the second appeal before this Court in S.A.No.751 of 1990.