MOHAMMAD AMIR ALI SARDAR Vs. NEMAI CHAND MONDAL

JUDGEMENT

(1.) The petitioner-respondent has preferred an application under the Contempt of Courts Act, 1971, for committing the appellant-opposite party for contempt and for taking appropriate action against him by the reason of flouting the order passed by my learned brother Hon'ble Mr. Justice J. N. Hore on 1.9.1992.

(2.) Bereft of details, the facts of the case are that the appellant-opposite party No. 1 filed a suit for declaration of title alongwith ancillary reliefs before the learned court of Munsiff. The trial court decreed the claim in put against which an Appeal being Title Appeal No. 204 of 1983 was initiated by the petitioner-respondent of this Appeal as a defendant-appellant before the 1st Court of Appeal.

(3.) The aforenoted Appeal, however, succeeded and the Appeal decreed. The Court of the 1st Appeal, however, dismissed the suit when the instant Appeal arose for reversal of the judgment and decree of the Court of Appeal.''