D MUTHUKRISHNAN Vs. SUPERINTENDENT OF POLICE CHENNAI

JUDGEMENT

(1.) Petitioner seeks to initiate contempt proceedings against respondents for the alleged wilful disobedience of orders passed in Cri. O. P. No. 8582 of 1992 dated 17-8-1992 and pass suitable orders and render justice.

(2.) Petitioner along with his mother and brothers filed O.S. 2125 of 1991 on the file of District Munsif, Poonamallee against Kundrakudi Aadinam as well as his agent for an injunction to restrain them from interfering in any way with their peaceful possession of landed property to an extent of 1.42 acres.

(3.) Fourth respondent in the contempt application, agent of Aadhinam also filed a suit against petitioner and others stating that he was in possession of the property and also filed an injunction application. An ad interim injunction was granted and the same was subsequently vacated by Munsif, and finally in C.R.P. 2786 of 1993 this Court also confirmed the order of vacation of injunction against Adhinam. It was thereafter 4th respondent again tried to interfere with the possession of petitioner, which necessitated for filing of O.S. 2125 of 1991 on the file of District Munsif Court, Poonamallee. Petitioner also filed I.A. 2842 of 1991 and injunction was granted and subsequently the same was made absolute on 14-9-1992. Even though 4th respondent and Aadhinam preferred appeal in C.M.A. 31 of 1992, the same was subsequently withdrawn. Both the suits in O.S. 2177 of 1990 and O.S. 2125 of 1991 were transferred to the file of District Munsif Court, Tambaram and the suits are pending.