J SURENDRAN Vs. SUDHA VIJAYAKUMAR

JUDGEMENT

(1.) THE above contempt petition has been filed praying that this Court may be pleased to punish the respondents for having committed contempt of Court by willfully disobeying the order, passed by this Court, on 21.1.2004, in O.A. No.20 of 2004 in C.S. No.17 of 2004.

(2.) IT is submitted by the petitioner that he had filed a civil suit before this Court in C.S. No.17 of 2004, praying for a declaration that he is the exclusive owner of the copy right in the work titled 'Naan Yen Piranthen', the written autobiography of late Dr. M.G. Ramachandran, former Chief Minister of Tamil Nadu. The petitioner had also filed an Original Application in O.A. No.20 of 2004, praying for an order of interim injunction and an Application No.148 of 2004 had also been filed praying for the appointment of an Advocate Commissioner to take inventory of the available copies of the book and hand over the same to the second respondent.

(3.) BASED on the said order, the Advocate Commissioner had filed a report, dated 8.10.2004, after having completed the work assigned to her.