VINOD KUMAR Vs. GAURANG RATHI

JUDGEMENT

(1.) Heard the learned counsel for the applicant.

(2.) The instant contempt petition has been filed for violation of the injunction order granted in favour of the applicants. Applicants are the plaintiff in the suit. Learned counsel for the applicant submits that the opposite parties therein are harassing and threatening the applicants to vacate the suit property.

(3.) Since disputed questions of fact are involved, which cannot be gone into in contempt jurisdiction. Applicant has remedy under Order 39 Rule 2(A) of the Code of Civil Procedure. This Court in contempt jurisdiction would decline to return finding on disputed questions of fact.