JANAKIRAMAN Vs. G P SAVITHIRI

JUDGEMENT

(1.) HEARD both sides and perused the records.

(2.) THE petitioner herein/plaintiff in O.A.No.188 of 2003 in C.S.No.784 of 2002 has brought-forth the contempt petition No.711 of 2007 alleging commission of an act of contempt by respondent herein, who figured as the 3rd respondent in the above said original application and the third defendant in the civil suit.

(3.) PENDING disposal of the said suit, the petitioner herein/plaintiff in C.S.No.784 of 2002 filed O.A.No.188 of 2003 for interim injunction restraining the respondents therein from in any way encumbering or alienating the suit schedule properties pending final disposal of the suit. When the said application came up for hearing on 28.04.2003, the learned counsel appearing for the respondent herein made an undertaking on behalf of the respondent not to alienate or encumber the suit properties till the disposal of the suit. Hence, this court deemed it fit to record the said undertaking and close the said petition opining that no further order would be necessary in view of the fact that such an undertaking was given by the respondent herein.