POONABAI Vs. MUNNALAL

JUDGEMENT

(1.) Heard on admission.

(2.) Applicant has filed this application under Order 39 Rule 2-A of the C.P.C. read with Section 94(C) of the C.P.C. for awarding a proper punishment to the non-applicant on account of disobedience of orders dated 24.08.2015 and 29.10.2015, passed by this Court in First Appeal No.601/2014.

(3.) The applicant has filed a suit before the First Additional District Judge, Damoh against the non-applicant/respondent seeking partition of Khasra No.2/2 area 0.235 hectares, khasra No. 25, area 5.929 hectares and Khara No.26, area 318 hectares, situated at Kotatala, Tahsil and district Damoh. The suit was partly allowed by the trial Court holding that the applicant is entitled to half share in the disputed lands vide judgment and decree dated 09.07.2014. Aggrieved by the aforesaid judgment, the non-applicant filed an appeal before this Court which was registered as F.A. No.601/2014. The applicant filed an application I.A. No. 9882/2015 under Order 39 Rule 1 and 2 of C.P.C. seeking a direction, prohibiting the appellant to sell the suit property.