SUMANA BHASIN Vs. NEERAJ BHASIN

JUDGEMENT

(1.) By present petition under Article 227 of the Constitution of India the petitioner has assailed an order dated 18th November 2009 passed by the learned Guardian Judge in Guardianship Petition No. 276 of 2008. The learned trial court after noting down the conduct of the petitioner in not honouring and complying with order dated 13th October 2009 granting visitation rights to respondent to meet the children, directed that in case of any resistance put on the part of petitioner in compliance of the order, the SHO of the concerned area shall provide necessary assistance for execution of the order passed by the Court in favour of respondent herein.

(2.) The contention of the petitioner is that the petitioner was more than willing to comply with the order dated 13th October 2009, however, she had not been able to convince the children to facilitate the visitation as per the orders of the Court and it were children who were resisting the visitation rights. It is submitted that the elder son in this case was 15 years old and he refused to go to father (respondent herein). The younger child was also unwilling to go to the father and changed his mind and did not like to meet his father. CM(M) 1382/2009 Sumana Bhasin v. Neeraj Bhasin

(3.) Since the present petition does not assail the order dated 13th October 2009 passed by learned Guardianship Court, after interviewing the children and after considering all aspects of welfare of children, this Court cannot go into the issue of visitation rights and the only issue before the Court is whether granting of police help by the trial court was justified or not.