SADHU RAM Vs. BAWA RAM

JUDGEMENT

(1.) This Contempt Petition arises out of the following facts. Sadhu Ram filed a suit for declaration that he was the allottee as well as in possession of the land in dispute, consequently he sought an injunction restraining the respondents from interfering in his possession with respect to the land including the land bearing Rectangle No. 7, Khasra Nos. 15, 16, 17 and 24, which was decreed on September 16, 1986. This decree included the land described in Khewat No. 63, Khatauni No. 103.

(2.) Bawa Ram filed another suit claiming his right and possession with respect to Rect. No. 7, Khasra Nos. 15, 16, 17, 24 and 18, wherein though initially ad interim injunction was issued against Sadhu Ram restraining him from interfering in the possession of Bawa Ram and others. On September 1, 1986, the injunction was vacated.

(3.) The learned counsel for the petitioner stated that inspite of the decree and injunction order, dated September 16, 1986 and September 1, 1989, the respondents have wilfully disobeyed and flouted the orders of the Court and, thus, committed a civil contempt by interfering in possession of the plaintiff.