DAYACHAND Vs. DEVENDRA SINGH

JUDGEMENT

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

(2.) The instant contempt petition has been filed for violation of the order dated 11. 1. 2017 passed in Second Appeal No. 12 of 2017 ( Dayachand vs. Devendra Singh and 2 others), whereby, parties are directed to maintain status quo. Applicant is the appellant in the appeal. Learned counsel for the applicant submits that the opposite parties therein are making constructions on the disputed plot.

(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.