High CourtsDivision Bench(1900) 04 MAD CK 0002

Ramanadhan Chetti vs Murugappa Chetti

Madras High Court · Decided on 10 April 1900 · Citation: (1901) ILR (Mad) 45

HON’BLE JUDGES
Arnold White, C.J · Moore, J

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Judgment

8 paragraphs · 158 words
1.

In this case the petitioner was directed ""not to ""interfere with the management"" of a certain ""kovil."" In our judgment this is a direction to ""abstain

from a certain act"" within the meaning of these words as used in Section 144 of the Code of Criminal Procedure. The order therefore, so far as this

point is concerned, was not made without; jurisdiction. The case is distinguishable on the facts from the case of Ananda Chandra Bhuttacharjee v.

Carr Stephen ILR 19 Calc. 127.

2.

The order directed the petitioner to abstain from taking any part in the management until the counter-petitioner was duly evicted from the

management by due course of law. This contravenes the provisions of Sub-section (5) of Section 144, and to this extent the order was made

without jurisdiction. We accordingly set aside so much of the order as directs that the order shall remain in force until the counter-petitioner is

evicted from management.