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, 1971 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.