ASHISH RANJAN Vs. ANUPAMA TANDON

JUDGEMENT

(1.) The instant contempt petition has been filed by the applicant alleging that the consent order dated 3.5.2008 passed by the Lok Adalat held by this Court has willfully and deliberately been violated by the Respondents, as it has been ensured by them that the applicant may not reach his son.

(2.) Applicant herein got married with Respondent No. 1 on 31.10.2002 at Ajmer (Rajasthan), though both of them had been married earlier and stood separated from their respective spouses after getting divorced. Out of the said wedlock, one male child namely, Kislay was born at Ajmer in 2003. Father of Respondent No. 1 died on 9.1.2005 and soon thereafter relations between the parties became very strained and the Respondent No. 1 returned to her mothers place at Ajmer. She also filed FIR No. 43 of 2007 with Ajmer Police on 29.3.2007, wherein after investigation the charge sheet was filed on 31.12.2007. The applicant herein, the husband filed H.M.A. Case No. 2 of 2008 at Gopalganj (Bihar) on 5.1.2008 seeking divorce.

(3.) After receiving the summons of the said matrimonial case, the Respondent No. 1 approached this Court by filing Transfer Petition (Civil) No. 195 of 2008 seeking transfer of the said case from Gopal-ganj (Bihar) to the Family Court, Ajmer. At the time of hearing of the transfer petition, this Court vide order dated 31.3.2008 stayed the proceeding in matrimonial case pending at Gopalganj and referred the matter to Lok Adalat for disposal by mutual consent. Before the Lok Adalat, the parties agreed to resolve all their disputes and for that the terms and conditions were reduced in writing.