K.S. JHUNJHUNWALA Vs. TAYEBHAI MOHAMMEDBHAI BAGASAPWALLA

JUDGEMENT

(1.) The question involved in this Appeal from order is whether the appellant No. 1 should be convicted and punished under the Contempt of Court Act, 1961 in the facts and circumstances of the case ?

(2.) The learned Judge of the City Civil Court passed the order dated 2.12.1991 convicting the appellant No. 1 in civil prison of one month for breach of the order passed in the suit, dated 15.2.1991. The same is challenged in this appeal.

(3.) I am not traversing the whole field of facts, but only giving a few.