RUDRIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This contempt petition is filed on the averments that the complainant obtained an order of temporary injunction against the accused from the trial court in O.S. No. 132 of 1976 on the file of the Court of the Munsiff, Tumkur. Subsequently he filed another suit O. S. No. 297 of 1976 for declaration of title and injunction against the accused. In both the suits he obtained temporary injunction orders. The said orders were confirmed by the first appellate Court- It is his case now that the defendants in the suits, through their agents, have started disobeying the injunction order. Hence, the present petition for contempt of Court. It is against the State of Karnataka, one Sri B. Srinivasan, Assistant Commissioner, Sri Aswathaiah, Block Development Officer, Sri Lak- shman, Junior Engineer and the Sub-Inspector of Police and several others

(2.) Order issued under I.A.I. in O.S. No. 132 of 1976 and 297 of 1973 dated 31-3-1980, passed by the Principal Munsiff at Tumkur reads:

(3.) Against this common order plaintiff went up in appeal before the Civil Judge, Tumkur, at M.A. No. 8 of 1980. On hearing, the learned Civil Judge passed an ad-interim order o,n 7-4-1980 in the following terms: