G.Santha Kumari vs G.Murthy
2021 Latest Caselaw 23461 Mad

                                                                                     Cont.P.No.35 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   DATED: 30.11.2021
                                                        CORAM:
                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                  Cont.P.No.35 of 2021

                     G.Santha Kumari                                                      ..Petitioner

                                                            Vs.


                     G.Murthy                                                           ..Respondent

                     Prayer: Contempt petition filed under Section 11 of the Contempt of Courts
                     Act, seeking to punish the respondent for having committed contempt of
                     Court for disobeying the judgment and decree passed by the Hon'ble High
                     court of Madras in SA.No.790 of 2018 dated 31.10.2019 in accordance with
                     law.


                                           For Petitioner         : Mr.M.Rajasekar
                                           For Respondent         : Mr.C.Murali


                                                       ORDER

Though I find a prima facie case of contempt has been made out

and the respondent has been attempting to somehow ward off eviction,

pursuant to the directions issued on 15.11.2021, the respondent has been

https://www.mhc.tn.gov.in/judis Cont.P.No.35 of 2021

R.SUBRAMANIAN, J.

KKN evicted and possession has been handed over to the petitioner. Considering

the age of the respondent, I drop further action. Accordingly, this contempt

petition is closed.

30.11.2021

kkn

Index:Yes/No Internet:Yes/No Speaking order / Non-speaking order

Cont.P.No.35 of 2021

https://www.mhc.tn.gov.in/judis