ANAND KUMAR SINGHAI Vs. YAMUNA DEVI

JUDGEMENT

(1.) THIS is a contempt petition under sections 10, 12 and 16 of the Contempt of Courts Act, 1971 for taking action under the provisions of the said Act against respondents/contemnors No. 1 - Yamuna Devi, 2 - Ram Manohar, 3 - Shri R. P. Thakur (Presiding Judge, Court of Civil Judge Class I, Mungaoli, District Ashok Nagar), and 4 - Shri Salim Khan (Naib Nazir) for their alleged act of having deliberately and intentionally flouted the order of this Court.

(2.) FACTS in short relevant for this petition are that respondents No. 1 and 2 instituted Civil Suit No. 24A/2006 for eviction from the suit shop and recovery of arrears of rent, which was decreed in their favour against the applicant by the Court of Civil Judge, Class I, Mungaoli, District Guna vide judgment and decree dated 21-4-2008. Civil Appeal No. 16A/2008 preferred against it was dismissed by the learned lower Appellate Judge on 29-9-2009. 30th September, 2009 was public holiday being Sunday, therefore the application for certified copy of the judgment and decree of the lower Appellate Court was submitted on 1-10-2009, which was delivered on 7-10-2009. Applicant on receipt of certified copy of the judgment and decree dated 29-9-2009, collected the requisite papers of his case from his local counsel and contacted the lawyer at Gwalior for preparation and filing of Second Appeal before this Court. Second appeal along with Stay application was got prepared by the applicant's counsel on 14-10-2009. On account of Deepawali Holidays from 15-10-2009 to 19-10-2009, the appeal could not be submitted before this Court within the said period. In the meantime, on application of respondents No. 1 and 2/decree-holders, warrant of possession and warrant of attachment were ordered to be issued by the Executing Court on 8-10-2009 (Civil Judge, Class I, Mungaoli), which was presided over by respondent No. 3. Pursuant to this, warrant of possession was dispatched on 13-10-2009 vide dispatch No. 286 from the Executing Court, directing thereby Naib Nazir, Mungaoli to submit report on or before 23-10-2009. Copy of warrant of possession is on record as Annexure-B.

(3.) AFTER rejection of application contained in Annexure-C, respondents No. 1 and 2/decree-holders submitted an application on the same day under section 151, Civil Procedure Code before the Executing Court that the applicant has put a lock on the suit shop in order to create obstruction in the execution. Therefore, the warrant of possession could not be executed. Decree-holders prayed that concerned officer may kindly be directed to deliver the possession of the suit shop after breaking open the lock. Copy of the application was supplied to the applicant's counsel at about 4:45 PM on 20-10-2009, which is on record as Annexure-E.