VYANKAT PARASU JAGDALE Vs. YESHWANT VITHU JAGDALE

JUDGEMENT

(1.) THIS writ petition, under Article 227 of the Constitution of India, takes exception to the order passed by the 3rd Additional District Judge, Satara dated 23-1-1995 in Misc. Appeal No. 170 of 1992.

(2.) THE said Misc. Civil appeal was filed by the petitioners against the order passed by the 2nd Joint Civil Judge, J. D. , Karad dated 16-7-1992 Exh. 101 in Regular Civil Suit No. 332 of 1990.

(3.) THE said application was filed by the respondents alleging that the petitioners original defendants inspite of injunction granted by the Court below as well as the undertaking filed by them acted in breach of the undertakings and disobeyed the injunction order. The Court below, after examining the record, held the petitioners guilty and therefore ordered that the petitioners defendant Nos. 1 to 4 be detained in civil prison for a period of ten days. The Court below issued warrant of arrest and detention of the petitioners defendant Nos. 1 to 4 on depositing the subsistence allowance of Rs. 1,000/- by the respondents in the Court.