BALRAM Vs. SHUSHMA

JUDGEMENT

(1.) On 24.11.2016, this Court had passed the following order:

(2.) This order was an oral order and dictated in the presence of the learned Counsel for the parties. In this order we had clearly directed as an interim measure that on and w.e.f. 27th November, (Sunday), and on every Sunday thereafter the father will drop the child-Ku. Sakshi, who is in his custody, at the house of the respondent-mother by 9.30 A.M. in the morning. The child will remain with the mother till 5.30 PM in the evening and then the father will go back to the house of the mother and get her back to his house. Once the mother has gained confidence of the child, we will permit the child to stay overnight at the house of the mother from Saturday after school hours till the late in the evening of Sunday. On every Sunday, the father must comply with the aforesaid directions, otherwise we shall vacate the stay order.

(3.) On the last date of hearing, it was complained to us by the respondent/wife that this order is being complied with. We had asked the parties to file affidavits and now the husband has filed the affidavit, in which, date-wise explanation for taking the child to the house of the respondent/wife has been given as follows:- <FRM>JUDGEMENT_97_LAWS(CHH)1_2017_1.html</FRM>