SREE VYAASAASHARMAM Vs. V. VENKATESWARA RAO

JUDGEMENT

(1.) This Contempt Case has been filed seeking to punish the respondent for willful disobedience and violation of the order, dtd. 24/11/1997 passed in S.A.No.403 of 1995.

(2.) The brief facts of the case of the petitioner are that the petitioner Ashramam was established in the year 1926 by Sri Maharshi Sadguru Sri Malayala Swamy and now he is the Peetadhi Pathi of the said Ashramam. The petitioner Ashramam is having so many properties including the land in an extent of Ac.1-52 cents in Sy.No.679/1 of Chittoor Town of Chittoor District, Andhra Pradesh. The father of the respondent was the leaseholder of the subject land. In spite of so many demands made by the petitioner Ashramam, the father of the respondent did not hand over the subject land.

(3.) Thereafter, the petitioner filed O.S.No.935 of 1986, on the file of the II Additional District Munsif Court, Chittoor, for delivery of possession of the subject land. The learned II Additional District Munsif Court, Chittoor, on 15/7/1993 decreed the suit. Aggrieved by the same, the father of the respondent filed A.S.No.1 of 1995, on the file of the District Judge's Court, Chittoor. The learned District Judge, Chittoor dismissed the appeal and confirmed the decree and judgment of the trial Court. Aggrieved by the Judgment of the District Judge, Chittoor, the father of the respondent preferred S.A.No.403 of 1995 before the Hon'ble High Court.