P.Sasikala vs Jasmine Wilson ... on 7 June, 2023

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Madras High Court

P.Sasikala vs Jasmine Wilson ... on 7 June, 2023

Bench: C.Saravanan

                                                                        Cont.P.(MD).No.930 of 2023


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 07.06.2023

                                                        CORAM

                                  THE HONOURABLE MR.JUSTICE C.SARAVANAN

                                           Cont.P.(MD).No.930 of 2023
                                                       In
                                           C.R.P.(MD).No.350 of 2023


                  1.P.Sasikala

                  2.A.Aijaz Ahamed                                  ... Petitioners/Petitioners
                                                         Vs.
                  1.Jasmine Wilson                                 ...Contemnors/Respondent

                  2.Manimegali,
                    1st Additional District Munsif,
                    Tiruchirappalli
                    Combined Court Building,
                    Cantonment Trichirappalli-1.                     ...Contemnors

                  PRAYER: Petition filed under under Section 11 of the Contempt of Court
                  Act, 1971, to punish the contemnors by ordering a compensation of Rs.10
                  lakhs to be paid to the petitioners and also by ordering punitive action against
                  the contemnors in C.R.P(MD)No.350 of 2022, dated 25.02.2023.

                                      For Petitioners    : Mr.M.Jahangir Baba




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                                                                            Cont.P.(MD).No.930 of 2023




                                                          ORDER

The petitioner is the unsuccessful tenant in R.C.O.P.No.149 of 2014 filed by the first respondent herein. Aggrieved by the same, the petitioners filed R.C.A.No.18 of 2018. Pending disposal of R.C.A.No.18 of 2018, the first respondent/tenant filed E.P.No.111 of 2018. The Rent Control Appellate Court/Princpal Sub Court, Tiruchirappalli dismissed R.C.A.No.18 of 2018 on 03.08.2022. E.P.No.111 of 2018 was allowed on 13.12.2021.

2. Earlier, the petitioner filed CRP(MD)No.350 of 2022, pending disposal of R.C.A. The said civil revision petition was allowed by this Court on 25.03.2022. Thus, order dated 13.12.2021 was allowed .

3. The learned counsel for the petitioners submits that the property was demolished on 07.09.2022. It is therefore submitted that the respondents have committed contempt.

4. On a query as to whether any other civil revision petition was filed by the petitioner against the adverse orders passed in R.C.A.No.18 of 2018 https://www.mhc.tn.gov.in/judis 2/4 Cont.P.(MD).No.930 of 2023 on 03.08.2022, the answer is in the negative. Therefore, there is no case made out for contempt. That apart, the respondent has succeeded in R.C.O.P.No. 149 of 2014 as early as on 13.12.2021. There is no case for contempt. Accordingly, the contempt petition stands dismissed.




                                                                                07.06.2023
                  NCC      : Yes / No
                  Index : Yes / No
                  Internet : Yes / No
                  Sn




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                                     Cont.P.(MD).No.930 of 2023


                                         C.SARAVANAN, J

                                                            Sn




                                  Cont.P.(MD).No.930 of 2023




                                                   07.06.2023




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