RAJU FOOD Vs. PARKASH DEVI

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) THIS Court, on an application, moved under Order 39 Rules 1 and 2 C.P.C. and Order 41 Rule 5 C.P.C. wherein the prayer was for staying the operation of the order passed by the First Appellate Court, directed the parties to maintain status-quo vide order dated 6th April, 2000.

(3.) IN the present petition, which is under Section 12 of the Contempt of Courts Act and Order 39 Rule 2(A) C.P.C., it is alleged that inspite of the aforesaid order dated 6th April, 2000 having been brought to the notice of the contemnors on 6th April, 2000 by the contempt petitioner himself, the contemnors laid the lintel resting one side of the wall and this they did some time after 7th and before 10th April when the contempt petitioner was out of station. The contemnors denied that they had carried out any construction when the aforesaid stay order was operative. They alleged that the roof had been laid before the order was brought to their notice.