CHITTAR SINGH Vs. SADHU AND ORS.

JUDGEMENT

(1.) I have gone through the record.

(2.) THE brief facts of the present case are that Petitioner is the owner in possession of the land in dispute. When Respondents started entering in the peaceful possession of the Petitioner then he filed a suit for permanent injunction which was decreed by the learned Trial Court. Respondents filed appeal which was dismissed by the learned Additional District Judge, Karnal, on 05.09.1986. The allegations in the present petition is that on 27.05.1995, the Respondents came to grab the land and caused various COCP No. 709 of 1995 injuries to the Petitioner and an FIR was also registered against the Respondents. Petitioner alleged that the act of the Respondent is contempt of court.

(3.) AS per the allegation of the Petitioner, he was given severe beatings by the Respondents and for that an FIR was registered and they were challened in the criminal Court. In their reply, Respondents specifically denied the allegations and stated that they never interfered the peaceful possession of the Petitioner. No case of contempt of court is made out under Section 12 of the Courts Act.