G SUBBARAJ Vs. S RAMACHANDRAN

JUDGEMENT

(1.) HEARD Mr. A. Sivaji, the learned counsel appearing on behalf of the petitioners and Mr. M.V. Venkataseshan, 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 respondent for violating and disobeying the order passed by this Court, on 15.10.1997, made in C.M.P.Nos.13767 and 13768 of 1997 in A.S.No.788 of 1997.

(3.) IT has been further stated that during the Month of February, 2003, the first petitioner had learnt that the respondent had sold the sheds, machinery and other items available in the suit property. The value of the sold items would be more than Rs.22 lakhs. Thus, the respondent had committed contempt of Court by violating the orders passed by this Court, on 15.10.1997.