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Judgment
In this Civil Revision, challenge is levied to the order dated 7-9-2015 passed by the District Judge, Dhamtari in Misc. Civil Appeal No. 15/2015 vide
Annexure A-1 whereby and whereunder he confirmed the order dated 26-3-2012 passed by the 1st Civil Judge, Class 2, Dhamtari in Misc. Civil Suit
No. 1/2011 vide Annexure A-2 whereby and whereunder she ordered that as the applicants have breached the order of the Court dated 16-12-2010
vide Annexure A-3, they are sent to Civil Jail for a period of one month.
This is admitted by the applicants that the non-applicants had filed a Civil Suit No. 66A/2010 in the Court of 1st Civil Judge Class -2, Dhamtari
against them and some other persons. On 16- 12-2010 vide Annexure A-3, the aforesaid Court passed temporary injunction against them to the effect
that they shall not sell or alienate the disputed lands bearing Khasra No. 110, 112, 136, 164 and 203. On 16-3-2011, applicant No. 1 Janki Bai on behalf
of herself and on behalf of minors as guardian sold the disputed lands to Ganpat Sahu, Yashwant Sahu and Ram Kumar Sahu.
Shri Kunal Das, counsel for the applicants vehemently argued that the appellant No. 1 had no idea about the order Annexure A-3, the applicant No.
2 Lokdhar Yadu had not executed the sale deed, purchaser of the disputed lands had been made party, the applicant No. 1 is a woman, this is not the
case of continuous breach or dis-obedience, sending in civil jail to the applicant No. 1 would cause irreparable loss to her.
Looking to the facts and circumstances of the case, it could not be said that applicant No. 1 had no idea about order Annexure A-3, thus this Court
finds that it could not be said that applicant No. 1 had not committed deliberate breach of the order Annexure A-3.
Looking to the above mentioned facts and circumstances of the case, this Court finds that the trial Court and the appellate Court have not
committed any illegality or material irregularity in holding that the applicant No. 1 Janki Bai is guilty of committing deliberate breach of the order
Annexure A-3, thus Annexure A-2 and Annexure A-1 are affirmed to that extent regarding Applicant No. 1 Janki Bai. But as regards applicant No. 2
Lokdhar Yadu, he had not executed the registered sale deed, thus, the trial Court and the appellate Court have committed illegality and material
irregularity in coming to the conclusion that applicant No. 2 Lokdhar Yadu is also guilty of committing breach or dis-obedience of the order Annexure
A-3. Thus this Courts sets aside the Annexure A-2 and Annexure A-1 with regard to applicant No. 2 Lokdhar Yadu.
In the case in hand, the applicant No. 1 Janki Bai is a woman aged about 58 years. Looking to her age, it would be harsh to send her to civil jail. It
would also cause irreparable loss to her. Thus, the order Annexure A-2 and Annexure A-1 so far as they relate to sending the applicant No. 1 Janki
Bai to civil jail, are hereby set aside. It is further ordered that immovable property of applicant No. 1 Janki Bai be attached for a period of 3 months
from today.
The revision is accordingly disposed of.