LACHUMALLA SUSHMA Vs. GUNDABATHINI JHANSILAXMI

JUDGEMENT

(1.) The present Contempt Appeal is filed under Sec. 19 of the Contempt of Courts Act, 1971 (for short 'the Act, 1971') against the order passed by the learned Single Judge in CC.No.2707 of 2023, dt.11/9/2024.

(2.) The 1st respondent herein is the contempt petitioner in the underlying contempt case, which has been filed for willful disobedience of the orders in IA.No.323 of 2022 in OS.No.141 of 2022 on the file of the Principal Junior Civil Judge, Suryapet. The appellant herein is the Contemnor-2nd respondent in the said contempt case and 2nd respondent in the said interlocutory application.

(3.) The parties hereinafter will be referred to as they are arrayed in the Contempt Case.