SURIYA ABAD Vs. SARDAR JOGINDER SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant contempt petition has been filed for violation of the order dated 03.12.2012 passed by Additional District Judge, Court No. 2, Allahabad, in Civil Appeal No. 151 of 2010 (Smt. Suriya Abad Versus Shri Joginder Singh and others), whereby, parties were directed to maintain status quo with regard to the property in dispute.

(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.