KUSUM ASHOK Vs. N AJIT KUMAR

JUDGEMENT

(1.) HEARD Ms.P.Ramya, the learned counsel appearing on behalf of the petitioner and Mr.A.Palaniappan., the learned counsel appearing on behalf of the respondents.

(2.) THIS contempt petition has been filed praying that this Court may be pleased to punish the respondents for wilfully and deliberately disobeying the order passed by this Court, on 24.02.2004, in O.A.No.161 of 2004 in C.S.No.166 of 2004.

(3.) THE learned counsel appearing on behalf of the respondents had submitted that the order, dated 24.02.2004, had been modified by this Court, by its order, dated 08.04.2004, recognising the petitioner's right to reside in the property, which is the subject matter of the original application in O.A.No.161 of 2004. In view of the order, passed by this Court, on 08.04.2004, the contempt petition filed by the petitioner based on the earlier order, passed by this Court, on 24.02.2004, cannot be sustained.