H R NARANG Vs. CHHANGA MAL DAYA NAND

JUDGEMENT

(1.) This revision is directed against the order dated 15.10.1990 passed by the Sub Judge Ist Class, Narnaul, whereby the petitioner was held guilty of disobeying the direction issued by the trial Court on 10.9.1986 and liable for being proceeded against under Order 21 Rule 32 read with Section 151 of the Civil Procedure Code.

(2.) M/s Chhanga Mal Daya Nand filed an application for punishing the petitioner for committing contempt of Court by disobeying the order dated 10.9.1986 It was alleged that a sum of Rs. 22,500/- being the sale proceeds of gunny bags deposited with the State Bank of Patiala by order dated 22.1.1917 passed by the learned Senior Subordinate Judge was ordered to be paid to the applicant-respondent as directed by the Sub Judge 1st Class, Narnaul by order dated 10.9.1986.

(3.) The learned Sub Judge found that the application was not maintainable but it was found that the order dated 10.9.1986 could well be executed by the petitioner and the petitioner having persistently and continuously disobeyed the said order despite notice was liable to be proceeded under Order 21 Rule 32(1) of the Code.