ANIL R.DAVE, J. - (1.) Being aggrieved by the judgment and order passed in Contempt Case No.58 of 2005 on 10.08.2005 by the High Court of Andhra Pradesh at Hyderabad, this appeal has been filed by the appellant, who has been held guilty of contempt of Court and has been sentenced to simple imprisonment for one week and to pay a fine of Rs.2,000/ -. It is pertinent to note that the appellant has already undergone the sentence.
(2.) Undisputed facts giving rise to the present litigation in a nutshell are as under: The appellant had given an undertaking in I.A. No.11 of 1985 in O.S. No.231 of 1972 before the IXth Assistant Judge, City Civil Court, Hyderabad that he would "return the documents on an undertaking to produce them whenever directed". The mother of the appellant, Late Sharda Bai was a litigant in the afore -stated case, which had been disposed of in 1981. Some of the documents, which had been produced by the mother of the appellant in the said case, were required by her and as she was unable to remain present before the Court due to her old age, she had requested the appellant to make an application on her behalf, for return of the documents and, accordingly, the appellant had made an application to the Court for return of the documents, which had been produced by Late Sharda Bai, the mother of the appellant. While returning the documents, the appellant was asked to give an undertaking to the Court that the said documents would be produced by him as and when the same would be required by the Court.
(3.) The said documents, which were handed over to the appellant, were given by him to his mother, Late Sharda Bai. The said documents were required in I.A. No.632 of 2001 in O.S. No.231 of 1972, which was pending in the Court of IXth Junior Civil Judge, Civil Court at Hyderabad. By an affidavit dated 5.10.2001, Late Sharda Bai had admitted the fact that the said documents were given to her by the appellant and she had further stated in the said affidavit that the appellant in the said proceedings had no right to get the said documents. Thus, it is an admitted fact that the present appellant had handed over the said documents to his mother Late Sharda Bai, who had right to retain the same as the documents were produced by her.;