ILA VIPIN PANDYA Vs. SMITA AMBALAL PATEL

JUDGEMENT

(1.) CONTEMNER is Smita Ambalal Patel, who is the defendant in this suit and who is fighting her own cases in person in the courts, particularly in this Court.

(2.) THIS matter was on board on 25th August 2000 for framing issues, when for no reason and without any provocation from the Advocate for the petitioner Ms. Farister Sethna, contemner lost her temper and started making accusation against Ms. Sethna, in particular, and Advocates in general calling them Virappan, the dreaded sandal dacoit from south, kidnapping justice and dictating terms to the judges. She was warned repeatedly by me of consequences for making such reckless allegations. But she continued to make them without taking into account all the warnings. She lost her temper, sense of propriety and not maintaining decorum and created chaos in the Court Room.

(3.) THEN and there a notice was served upon her as to why action for contempt should not be taken against her. She was given eight days time to give reply.