Rajasthan High Court - Jodhpur
Murlidhar Purohit & Anr vs Jc Verma Branch Manager & Ors on 26 February, 2014
Author: Govind Mathur
Bench: Govind Mathur
[1]
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
ORDER
S.B. CIVIL CONTEMPT PETITION NO.19/2010
Murlidhar Purohit & Anr.
Versus
J.C. Verma & Ors.
Date of Order : 26.02.2014
PRESENT
HON'BLE MR. JUSTICE GOVIND MATHUR
Mr. Anil Bhandari for the petitioners
Mr. Anil Bachawat ]
Mr. Sanjay Raj Paliwal ] for the respondents
BY THE COURT :
This contempt petition is preferred alleging non- compliance of the directions given by this court under the judgment dated 26.05.2009 in S.B. Civil Misc. Appeal No.183/1999. By the judgment aforesaid, this court while accepting the appeal enhanced the compensation awarded to the appellants by the Motor Accident Claims Tribunal.
It is submitted by learned counsel for the respondents that the entire amount awarded with interest has already been paid to the contempt-petitioners.
In view of the statement so made, I am not inclined [2] to proceed against the respondents under the Contempt of Courts Act, 1971. Accordingly, the contempt petition is dismissed. The rule issued is discharged. The petitioners are at liberty to agitate their cause before appropriate forum, if they are having any grievance with regard to the quantum of amount paid.
[GOVIND MATHUR],J.
Pramod