V D KAVATKAR Vs. FATIMA HUSENI RADHAPURWALA

JUDGEMENT

(1.) THIS is a Reference by the small Causes Court at Mumbai under the contempt of Courts Act, 1971.

(2.) AN application was made by the original plaintiff in the suit for possession and upon hearing the respondents, the Small causes Court made the reference of the orders dated 10th and 16th March, 2005 passed in Int. Notice No. 660/2005 in R. A. D. and E. Suit No. 1155/1905/2002 of the small Causes Court, Mumbai.

(3.) IN the course of the suit, the original plaintiff has alleged contempt of injunction order dated 13th and 14th of October, 2003 passed by the Small Causes Court, Mumbai in Interim Notice No. 4877/2002 in R. A. D. and E. Suit No. 1155/1905 of 2002 taken out in the suit, which reads as follows :