M.Mani vs K.V.G.Arumugaperumal
2025 Latest Caselaw 8885 Mad

Citation : 2025 Latest Caselaw 8885 Mad
Judgement Date : 24 November, 2025

Madras High Court

M.Mani vs K.V.G.Arumugaperumal on 24 November, 2025

Author: D.Bharatha Chakravarthy

Bench: D.Bharatha Chakravarthy

                                                                                         Cont.P.No. 2644 of 2025
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 24.11.2025

                                                            CORAM:

                    THE HONOURABLE MR. JUSTICE D.BHARATHA CHAKRAVARTHY

                                                    Cont.P.No.2644 of 2025
                  M.Mani                                                                        ... Petitioner

                                                                 Vs
                  K.V.G.Arumugaperumal                                                        ... Respondent



                  Prayer: Contempt Petition filed under Section 11 of Contempt of Courts Act,

                  1971 praying to punish the respondent for deliberately disobeying the

                  judgments of this Court passed in W.P.No.3230 of 2025 dated 18.02.2025.



                                   For Petitioner       : Mr.M.Santhanaraman

                                   For Respondent       : Mr.K.Goviganesan



                                                             ORDER

The contempt petition has been filed complaining willful disobedience

of the Order passed by this Court in W.P.No.3230 of 2025 dated 18.02.2025.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/11/2025 06:18:28 pm )

2. When the matter came up for hearing, both the petitioner and the

respondent appeared together. They submitted that the issue has been

amicably settled at the village level and that there will not be any issues in

future.

3. Even though a contempt petition is between the Court and the

contemnor, considering the overall peace in the locality, I am inclined to

accept the said compromise between the parties and in view of the subsequent

compromise, the conduct that was brought to the notice of the Court need not

be termed as willful. In any event, an unconditional apology has also been