Madras High Court
C.Muralidharan vs Geetha on 28 March, 2022
Cont.P.No.1704 of 2021
IN THE HIGH COURT OF JUDICATURE OF MADRAS
DATED : 28.03.2022
CORAM:
THE HONOURABLE Ms. JUSTICE P.T. ASHA
Cont.P.No.1704 of 2021
1.C.Muralidharan
2.Mahalakshmi ... Petitioners/Appellants
Vs.
1.Geetha
2.E.Rajarajeshwari
3.S.Kavitha
4.S.Nithya
5.T.M.Savithri … Respondents/Respondents
Prayer: Petition filed under Section 11 of the Contempt of Courts Act
to punish the respondents for having committed contempt of court for
disobeying the order made in C.M.P.No.8303 of 2018 in S.A.No.298 of
2018 dated 05.06.2018 and 15.11.2018.
1/14
https://www.mhc.tn.gov.in/judis
Cont.P.No.1704 of 2021
For Petitioners : Mr.M.Rajasekar
For Respondents : Mr.P.Jagadeesan for R1 to R4
No appearance for R5
ORDER
This is a case which is a glaring illustration of how the contempt
jurisdiction of this Court is sought to be misused.
2.The petitioner herein had filed a suit O.S.No.262 of 2011 on
the file of the learned Principal Sub Judge, Salem, for declaration and
for permanent injunction in respect of the following properties:
brhj;J tptuk;
“nryk; o. nryk; nkw;F rg;hpo/ nryk;
khefuk;. 1tJ thh;L brt;tha;g;ngl;il.
mh;j;jdhhp brl;o bjU jw;nghJ mh;j;jdhhp
bjU tlg[wk; !;nuzpapy; giHa nlhh; be/8
/1322. jw;nghJ nlhh; be/8. thptpjpg;g[ be/26552.
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Cont.P.No.1704 of 2021
fth;bkz;l; brl;oy;bkz;l; rh;nt go thh;L/o/
gpshf; 23. o/v!;/be/107. ,jpy; cl;gphptpd;go
o/v!;/be/107/2 ,itfSf;F rk;ge;jg;gl;l ,e;j
V brl;a{y; brhj;Jf;F brf;Fge;jp tptuk;:
nkw;go mh;j;jdhhp bjUt[f;Fk; ///tlf;F
,/Jiuuh$; ghf brhj;Jf;Fk; ///fpHf;F
ngh;brl;y gHdprhkp brl;oahh;
tPl;Lf;Fk; ///bjw;F
nfrhpky; nrl; brhj;Jf;Fk; ///nkw;F
,jd; kj;jpapy; fpHnkyo ,Ug[wKk;10'/7''
mo. bjd;tly; ,Ug[wKk; 74 mo/ ,e;jst[s;s
783 rJuo tp!;jPuzKs;s moepyj;jpy;
bghJtpy; ghjp 391 1/2½ rJuo ghj;jpaKk;/
nkw;go epyj;jpd; nky; fl;oapUf;;Fk; jhh;R
fl;olj;jpy; fput[zl
; ; g;nshh; jhh;R fl;olk;
eP;';fyhf kPjpa[s;s g!;l; g[nshh; Mh;rprp jhh;R
fl;olk; g{uht[k; brfz;l; g;nshh; jhh;R fl;olKk;
nkw;go g!;l; g[nshh; fl;olj;jpw;F nghftu
https://www.mhc.tn.gov.in/judis
Cont.P.No.1704 of 2021
cs;s gofl;LfSk; brfz;l; g[nshUf;F nghftu
cs;s gofl;LfSk; ,itfspypUf;Fk; fjt[
epyt[ $ijfSk; b$d;dy;fSk; mykhhpfSk;
vyf;l;hpf; iyl;LfSk; mjd; gpl;o';!;fSk;
blghrpl; bjhifa[s;gl vyf;l;hpf; fbdf;rdpy;
ghjpa[k.; fput[z;l; g;nshhpy; cs;s khefuhl;rp
Fojz;zPh; igg; fbdf;rdpy; ghjpa[k; brfz;l;
g;nshhpy; cs;s Xth; bcwl; nl';f; 1Yk;
mjpypUe;J nkw;go brhj;jpy; gy ,l';fspy;
gpl;o'; bra;jpUf;Fk; igg; gpl;o';!;fSk;;
,itfspy; bghJtpy; ghjp ghj;jpaKk;.
nkw;Fg[wk; kw;Wk; tlg[wk; Rth;fs; brhe;j
ghj;jpaKk; fpHg[wk; cs;s bjd;tly; Rth;
g{uhtpYk; bghUe;jp fl;of;bfhs;Sk; ghj;jpaKk;.
mij cah;j;jp bghUj;jpf; fl;of;bfhs;Sk;
ghj;jpaKk;. Mf nkw;go brf;Fge;jpf;Fs;
,Uf;Fk; KGepyk; rfy fl;lol';fs; rfy
fl;ol rhkhd;fs; rfy Rje;jpu';fs;
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Cont.P.No.1704 of 2021
<!;bkz;l; ghj;jpak; rfpjKk; jhd; fpuak;
bra;ag;gl;lJ.
nkw;go fpua brhj;jpd; nkw;Fg[wk; Rtw;wpy;
< Jiuuh$; mth;fSf;F bghUe;jpf;
fl;of;bfhs;Sk; ghj;jpaKk; cah;j;jp
fl;of;bfhs;Sk; ghj;jpaKk; cz;L/ nkw;go
fpua brhj;jpd; g!;l; g;nshUf;F nghftu cs;s
gof;fl;Lfis Kd;g[wk; jhH;thuj;jpd; nky;g[wk;
ghjp ,lj;jpy; eP';fs; nkw;go mh;j;jdhhp
bjUtpypUf;Fk; nkny ngha; tUk;goahf
vg;nghJ ntz;LkhdhYk; khw;wp mikj;Jf;
bfhs;syhk;/ mjw;F eh';fs; vt;tpj
Ml;nrgiza[k; bra;tjpy;iy/ mJtiu
jw;nghJ cs;sgona gofl;Lfs; ,Uf;f
ntz;oaJ nkw;go brhj;J kjp;g;g[ U:.1.95.000/-”
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Cont.P.No.1704 of 2021
3.The suit was decreed as prayed for against which the
respondents had filed A.S.No.60 of 2016 on the file of the learned I
Additional District Judge, Salem. The learned Judge allowed the
appeal and set aside the Judgment and Decree of the trial Court.
Aggrieved by which, the petitioners had filed S.A.No.298 of 2018. In
the appeal, they had filed C.M.P.No.8303 of 2018 for an ad-interim
injunction restraining the respondents from alienating or encumbering
the suit property which is the subject matter of the suit, namely, the
above referred properties. This interim order was extended by order
dated 15.11.2018.
4.The petitioners have come forwward with the instant Contempt
Petition stating that despite the orders of this Court, the 1st respondent
had colluded with the respondents 2 to 4 and sold the suit property to
the 5th respondent, i.e,, the property undivided half of the share
measuring 391 ½ sq.ft out of 783 sq.ft.
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Cont.P.No.1704 of 2021
5.This Court had ordered Statutory Notice to the contemnors,
returnable by 28.03.2022. The contemnors are all present before this
Court today.
6.The learned counsel for the petitioners would submit that it is
the suit property that has been alienated by the
respondents/contemnors.
7.The learned counsel for the respondents/contemnors would
submit that the suit property has not been alienated and it is only the
property which is retained by the respondents after the sale of the suit
property to the petitioners that has been sold. This Sale Deed has been
filed in the typed set of papers filed along with the Contempt Petition.
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Cont.P.No.1704 of 2021
8.A perusal of the Sale Deed would clearly indicate that what has
been sold is only the extent retained by the respondents 2 to 4, along
with the ground floor of the constructed portion. The property that has
been sold to the 5th respondent has been described as follows:
fpuar;brhj;J
“nryk; o. nryk; nkw;F hpo/ nryk; nkw;F
3 be/ ,iz rg;o/ nryk; khefuk;. 1tJ
thh;L brt;tha;g;ngl;il. mh;j;jdhhp brl;o
bjU jw;nghJ mh;j;jdhhp bjU tlg[wk; !
;nuzpapy; giHa nlhh; be/8 /1322. gpd;dpl;L
Vw;gl;l nlhh; be/8. thptpjpg;g[ be/21171f;F
gpd;dpl;L Vw;gl;l thptpjpg;g[ be/26552.
fth;bkz;l; brl;oy;bkz;l; rh;nt go thh;L/o/
gpshf; 23. o/v!;/be/107. ,jpy; cl;gphptpd;go
o/v!;/be/107/2f;F jw;nghJ nryk; khefu
kWepy msitapd;go thh;L Vrp gpshf; 23
https://www.mhc.tn.gov.in/judis
Cont.P.No.1704 of 2021
o/v!;/be/107/2f;F rk;ge;jg;gl;lJkhd
,f;fpiuar; brhj;Jf;F brf;Fge;jp & mst[
tptuk;:
nkw;go mh;j;jdhhp bjUt[f;Fk; ///tlf;F
Kd;g[ ,/Jiuuh$; ghf brhj;jhf
,Ue;J jw;nghJ o/nf/khjtd; 1.
nkw;goahh; kidtp o/vk;/rhtpj;jphp 2
Mfpnahh;fspd; jhh;R tPl;Lf;Fk; ///bjw;F
ngh;brl;y gHdprhkp brl;oahh;
tPl;Lf;Fk; ///nkw;F
nfrhpky; nrl; brhj;Jf;Fk; ///nkw;F
,jd; kj;jpapy; fpHnkyo ,Ug[wKk;10'/7''
mo. bjd;tlyo ,Ug[wKk; 74 mo/
,e;jst[s;s 783 rJuo tp!;jPuzKs;s
moepyj;jpy; bghJtpy; ghjp 391 1/2½ rJuo
moepy ghj;jpaKk;/ nkw;go epyj;jpd; nky;
kzy;. rpbkz;l; fyitapdhy; fl;lg;gl;oUf;Fk;
jhh;R fl;olj;jpy; fput[zl
; ; g;nshh; jhh;R
fl;olk; g{uht[k;/ ,jpypUf;Fk; rfy fjt[ epyt[
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Cont.P.No.1704 of 2021
$ijfSk;. $d;dy;fSk;/ mykhhpfSk;. fl;olk;
fl;Lf;nfhg;g[ rhkhd;fSk; vbyf;l;hpf;
iyl;LfSk; mjd; gpl;o';fSk; blghrpl;
bjhifa[s;gl vyf;lh; pf; fbdf;rdpy; ghjpa[k;/
khefuhl;rp Fojz;zPh; igg; gpl;o';!;fSk;
blghrpl; bjhifa[s;s khefuhl;rp Fojz;zPh;
igg; fbdf;rdpy; ghjpa[k; brfz;l; g;nshhpy;
cs;s FoePh; rpd;blf;!; nl';f; 1k;. mjpypUe;J
nkw;go brhj;jpy; gy ,l';fspy; gpl;o';!;
bra;jpUf;Fk; igg; gpl;o';!;fspy; bghJtpy;
ghjp ghj;jpaKk;. ,jpypUf;Fk; nghh;bty;ypy;
ghjp ghj;jpaKk;/ brfz;l; g;nshhpy; cs;s
nghh;bty; rpd;blf;!; nl';f; 1y; ghjpa[k; ,jd;
nkw;Fg[wk; kw;Wk; tlg[wk; Rth;fs; brhe;j
ghj;jpaKk; fpHg[wk; cs;s bjd;tly; Rth;
g{uhtpYk; bghUe;jp fl;of;bfhs;Sk; ghj;jpaKk;.
Mij cah;j;jp bghUj;jpf; fl;of;bfhs;Sk;
ghj;jpaKk;. nkw;go nkw;Fg[wk; Rtw;iw j';fs;
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Cont.P.No.1704 of 2021
crpjg;go khw;w';fs; bra;at[k; Rtw;iw
cah;j;jp fl;of;bfhs;st[k; j';fSf;F ghpg{uz
chpika[zL
;: . Kw;Wk; ,jw;Fz;lhd rfy
Rje;jpu';fSk; <!;bkz;l; ghj;jpa';fSk;
rfpjKk; jhd; ,jw;Fl;gl;lJ nkYk; bkhl;il
khoapy; cs;s FoePh; nl';f;. nghh;bty; jz;zhP ;
nl';f; nghd;witfs; gGJfs; Vw;gl;lhy;
mt;tpj gGJfis rhp bra;at[k; nkw;go
brhj;J rk;ge;jkhf VjhtJ hpg;ngh; kuhkj;J
gzpfs; bra;a ntz;oapUe;jhy; mitfis
j';F jilapd;wp bra;at[k; j';fSf;F ghpg{uz
chpika[zL
; / nkw;go hpg;nghh; kuhkj;J
Mfpnahh;fSk; nrh;e;J tpfpjhr;rhuk; tPlk;
bryt[ bra;Jf;bfhs;s ntz;oaJ/ nkw;go
brhj;Jf;F nryk; khefuhl;rp g[jpa fzpdp thp
urPJgo ,jd; fjt[ z; 31 mh;j;jdhhp bjU
Old Assessment No.049/2090735 Assessment
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Cont.P.No.1704 of 2021
No.049/029/02358. khefuhl;rp FoePh; ,izg;g[ Old
connection No.049/2017511 connection
No.049/029/00515 kpd; ,izg;g[ vz;/452 007 1019
vd;W Vw;gl;Ls;sJ/ nkw;go brhj;J nryk;
khefuhl;tp vy;iyf;Fl;gl;lJ/ ,jd;
moepyj;jpd; gug;gst[ 783 rJuofs;/ ,jpy;
bghJtpy; ghjp 391 1/2 rJuofs; jhd;
,f;fpiuar; brhj;jhFk;/ nkw;go
fpuar;brhj;jpd; kjpg;g[ U:gha; 7.00.000/- ,jpy;
gpshd; ,izf;fggl;Ls;sJ/”
9.It is therefore crystal clear that the entire allegations of
contempt is absolutely false. The petitioners have invoked the
contempt jurisdiction of this Court on an absolute false statement. The
petitioners therefore have to be definitely imposed costs for the same.
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Cont.P.No.1704 of 2021
10.Accordingly, this Contempt Petition is dismissed directing the
petitioners to pay a sum of Rs.10,000/- to the Adyar Cancer Institute,
Adyar, Chennai, on or before 05.04.2022.
For reporting compliance, post on 07.04.2022.
28.03.2022
Index : Yes/No
Internet : Yes/No
Speaking order / Non speaking order
mps
https://www.mhc.tn.gov.in/judis
Cont.P.No.1704 of 2021
P.T. ASHA, J,
mps
Cont.P.No.1704 of 2021
28.03.2022
https://www.mhc.tn.gov.in/judis
