- (1.) ANIL Kumar, J. Present contempt petition has been filed under Section 12 of the Contempt Court Act for the alleged non-compliance of the order dated 03.09.2002 passed in Second Appeal No. 5 of 1995 (Satti Din Vs. Kallo and others).
(2.) FACTS in brief are that in the year 1987, a Suit for permanent injunction has been filed by the plaintiff-respondent praying therein that the appellants-defendants may be permanently restrained from interfering in their peaceful possession over the land in dispute which is a 'Sahan'(registered as Civil Suit No. 463 of 1987, Satti Din Vs. kallu and others). Second Additional Munsif Magistrate, Sitapur by judgment and order dated 10.09.1992 dismissed the Suit. Aggrieved by the same, an appeal was filed, dismissed by judgment and decree dated 23.09.1994 passed by 5th Additional District Judge, Sitapur. Thereafter, second appeal under Section 100 C.P.C. has been filed before this Court (registered as Second Appeal no. 5 of 1995, Satti Din Vs. Kallu etc.).
(3.) ON 03.09.2002, an interim injunction has been granted on the application under Order XXXIX Rule 1 C.P.C., the relevant portion of the same is quoted as under :- "Till the next date of listing parties shall maintain status quo, as it exists today, with reference to subject matter in dispute ;