(1.) This appeal has been filed against the judgment and sentence of the learned single Judge dated 16th December 2013, in a contempt proceedings. The learned single Judge has awarded maximum punishment envisaged under Section 12 (1) of the Contempt of Courts Act, 1971 (hereinafter the Act) by sentencing the appellant/contemnor to undergo simple imprisonment for a term of six months and with a fine of Rs.2,000/-.
(2.) The contempt proceedings are always between the alleged contemnor and the Court. This contempt proceedings has arisen, pursuant to the application made by the respondent herein. The order, violation of which is complained, is as follows: "Pending further orders, respondent No.10 is restrained from alienating or in any manner encumbering the suit schedule property in favour of third parties."
(3.) In the contempt application, it is stated that in disobedience of the aforesaid order, as many as 18 conveyances have been executed by the appellant (who was respondent No.10 in Civil Revision Case) to alienate the suit schedule property in favour of eighteen several third parties.