DOKALA PAPARAO Vs. DOKALA BUTCHI RAJU

JUDGEMENT

(1.) This issue involved in both the civil revision petitions is one and the same, hence both the CRPs can be disposed of together.

(2.) The case depicts an ingenious method of violating the orders of this Court issued from time to time and thus reveals the way in which the process of this Court is being misused by the parties.

(3.) The case has a very long tale but to narrate only the relevant matter is traced out for the purpose of understanding the situation and initiating contempt proceedings under the provisions of the Contempt of Courts Act.