VIJAYKUMAR Vs. SUSHILKUMAR

JUDGEMENT

(1.) Heard both sides finally with their consent.

(2.) Appellants are taking exception to the judgment and order dtd. 3/4/2025 passed in Civil M. A. No. 92 of 2022 awarding punishment of civil imprisonment for one month under Order 39 Rule 2-A of the Code of Civil Procedure. The self same order has been challenged by the respondent seeking enhancement of punishment by way of cross objection.

(3.) The parties are related inter-se. The subject matter is land Gut No.84. Appellants had filed Regular Civil Suit No.250 of 2015 for injunction contending that there was partition in the family and they were allotted land Gut No.84. The respondent had obstructed the peaceful possession. The Trial Court dismissed the suit on 11/2/2020. Being aggrieved appellants preferred Regular Civil Appeal No.29 of 2020.