Karnataka High Court
Ramesh S/O Gangaram Pawale vs Laxmibai W/O Baburao Jadhav on 7 December, 2011
Bench: K.L.Manjunath, K.Govindarajulu
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 7th DAY OF DECEMBER 2011
PRESENT
THE HON'BLE MR. JUSTICE K. L. MANJUNATH
AND
THE HON'BLE MR. JUSTICE K. GOVINDARAJULU
p234Q11CIVIL
BETWEEN:
SRI. RAMESH
S/O GANGARAM PAWALE,
AGE: 46 YEARS, 0CC: BUSINESS.
R/0 CTS NO.1143, ANANTSHAYAN GALLI,
BELGUM.
COMPLAINANT
(BY SR1.G.B.SHASTRY, ADV.,)
AND:
SMT. LAXMIBAI,
W/O BABURAO JADHAV,
AGE: MAJOR, CCC: BUSINESS,
R/O 653/lA, NARGUNDAKAR
BHAVE CHOWK. RAVI WAR PETH,
BELGAUM.
ACCUSED
(BY SRI.V.P. KULKARNI, ADV.)
THIS CCC IS FILED U/S. 11 AND 12 R/W. ARTICLE
215 OF CONSTITUTION OF INDIA OF THE CONTEMPT OF
COURTS ACT, PRAYING TC) INITIATE CONTEMPT
PROCEEDINGS AGAINST THE ACCUSED FOR HAVING
COMMITFED CONTEMPT BY NOT COMPLYING THE TERMS
OF UNDERTAKING ON AFFIDAVIT DATED: 05.02.2009 AS
PER ORDER DATED: 06.01.2009 PASSED BY THIS
HON'BLE COURT TN RSA NO.5147/2008 PRODUCED
AS
ANNEXURES-A AND B AND THE ACCUSED MAY
BE
DIRECTED TO HAND OVER THE POSSESSION OP
THE
SUIT PROPERTY FORTHWITH TO THE COMPLAINANT
AND
PUNISH THE ACCUSED.
THIS APPEAL COMING ON FOR FRAMING OP
CHARGES THIS DAY, K.L.MANJUNATH, J, MADE THE
FOLLOWING:
ORDER
The matter is listed for framing of charges. The respondent is present before the Court. She tenders unconditional apology. She has filed a memo to that effect. According to her she is an illiterate lady and was incapable of understanding the orders of the Cou rt.
She has stated that she has overstayed illegally for 21 months and she is willing to pay the rent for the perio d of 2 1 months for her overstay.
2. We accept the statement made by the respondent who is present before the Court,
3. In view of tendering unconditional apoloT before the Court and agreed to pay arrears of rent for a :3: period of 21 months to the petitioner, the petition is closed.
Sd.!
Sd/
GH JUDGE