Ponnammal vs Mr.Santhamurthy
2022 Latest Caselaw 1850 Mad

                                                                              Cont P.No.1657 of 2021




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 04.02.2022

                                                     CORAM

                           THE HON'BLE MR. JUSTICE N.ANAND VENKATESH

                                              Cont P.No.1657 of 2021

                   Ponnammal,
                   W/o.Palaniyappa Nadar.                                 ... Petitioner

                                                         .Vs.
                   Mr.Santhamurthy,
                   Inspector of Police,
                   Pallipalayam Police Station,
                   Tiruchengode, Namakal District.                      ... Respondent

                            Contempt Petition filed under Section 11 of the Contempt of
                   Courts Act 1971, praying to punish the respondents herein for his willful
                   disobedience of the order dated 20.01.2021 in W.P.No.1030 of 2021
                   under the provision of Contempt of Court Act.
                            For Petitioner           :      Mr.B.S.Manikandan
                            For Respondent           :      Mr.L.A.J.Selvam
                                                            Government Advocate

                                                    ORDER

This contempt petition is filed by complaining that the order dated

20.01.2021 passed by this Court in W.P.No.1030 of 2021 has not been

complied with.

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2. The learned Government Advocate appearing on behalf of the

respondent police submitted that an undertaking has already been given

by the rival party Mr.M.Ramakrishnan to the effect that the usage of the

pathway by the petitioner will not be prevented till the suit is finally

disposed of. The undertaking given by the said M.Ramakrishnan was

also produced before this Court.

3. Recording the submission of the learned Government Advocate,

this Contempt Petition is disposed of and it is made clear that the usage

of the path way by the petitioner will not be restrained or interfered with

and the parties will be bound by the final judgment in the pending suit. It

is also made clear that the orders passed in the writ petition and in this

contempt petition will not have any bearing insofar as the merits of the

case in the suit and the learned trial Judge shall deal with the claims

independently without being influenced by the orders passed by this

Court.

04.02.2022 Speaking/Non-speaking order Index: Yes/No Internet : Yes/No mk/nsa

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N.ANAND VENKATESH,J.

mk/nsa

Cont P.No.1657 of 2021

04.02.2022

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