MOHAMMAD IMTHIAZUDDIN Vs. E BALAVEERA RAGHAVAIAH

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) It appears in a suit for specific performance of contract, appeal came before this Court. A learned single Judge granted an order of temporary injunction putting the owner of the property to the condition that he would not make any construction upon the disputed land. Alleging, however, that the said order was violated by the owner of the property, the appellants herein, filed a petition to take action for the alleged wilful disobedience of the Court's order was filed. The learned single Judge issued and interim direction in the contempt proceeding on 26-9-1995 to the following effect :

(3.) The containers, it seems, reported compliance of the direction of the learned single Judge, but the petitioner contested the said claim. The learned single Judge has upon the same passed the impugned order, dated 1-12-1995, which is to the following effect :