PRABHU Vs. KANHAIYA LAL

JUDGEMENT

(1.) This civil revision petition has been preferred against the judgement dtd. 22/4/2010 passed by the learned District Judge, Sawai Madhopur (for brevity, "the learned appellate Court") in Civil Miscellaneous Appeal No.83/2003 whereby, while dismissing the appeal preferred by the appellants/defendants/contemnors (for brevity, "the defendants"), the order dtd. 9/10/2003 passed by the learned Additional Civil Judge (Junior Division) Sawai Madhopur (for brevity, "the learned trial Court") in Miscellaneous Civil Suit No.128/97 (174/96) punishing them under Order 39 Rule 2A CPC, has been upheld.

(2.) The relevant facts in brief are that the respondent/plaintiff (for brevity, "the plaintiff") filed an application dtd. 19/9/1996 against the defendants under Order 39 Rule 2A CPC stating therein that violating the interim order dtd. 30/8/1996 passed by the learned trial Court in his temporary injunction application no.46/1996 directing the parties to maintain status quo as per the Site Commissioner's Report dtd. 26/2/1996, they have raised construction.

(3.) The defendants in their reply to the application denied the averments made therein.