RAM GOPAL SOOD Vs. JAI PAL CHAUHAN

JUDGEMENT

(1.) The petitioner has filed this petition under Section 10 of the Contempt of Courts Act, 1971 (for short the 'Act') readwith Rule 3(i)(ii) & (iii) and Rule 4 (i) (ii) & (iii) of the H.P. High Court Contempt Rules, 1996, for initiating contempt proceedings against the respondent for violating the order passed by the learned Rent Controller on 25.05.2010.

(2.) Undisputed facts are that the petitioner is the landlord and had sought eviction of the respondent under the provisions of the H.P. Urban Rent Control Act, 1987. Ex -parte eviction orders were passed on 05.06.2008. In execution, the parties entered into a compromise. Their statements were duly recorded and on the basis of the said compromise, the execution petition was ordered to be dismissed as withdrawn being compromised.

(3.) According to the petitioner, the respondent has flouted the conditions of the compromise and thereby committed contempt.