OM PRAKASH AARYA Vs. STATE OF M P

JUDGEMENT

(1.) PETITIONER by Shri Balwant Singh Kushwah Advocate. Respondents by Shri R. K. Vashishtha Additional Advocate General. Heard. The circumstances, under which, this petition has arisen be noticed:

(2.) THE petitioner had filed a civil suit. This bears No. 235-A of 1982. This was decree on 23rd of November, 1987. A decree was passed to the effect that the petitioner who figured as a plaintiff be given all those benefits with effect from 19th of September, 1980 as were given to defendants Nos. 5 to 7 in the civil suit. This order as per the petitioner attained finality. No appeal or second appeal was filed by any of the parties.

(3.) THE further fact is that the petitioner has sought execution of the decree also. He has come to this court also. According to him there is wilful disobedience of a judgment and decree passed by the civil court. He accordingly submits that apart from the execution proceedings he can seek remedy under the Contempt of Courts Act, 1971.