JIVENDRA GAUTAM Vs. VEENA GAUTAM

JUDGEMENT

(1.) BY this contempt petition, the petitioner has prayed for taking action against the respondent who is his wife for non compliance of the order dated 30th May, 2008 passed by this Court.

(2.) VIDE order dated 30th May, 2008, this Court had disposed of an appeal giving following directions:

(3.) THIS Court had appointed Ms. Eli Mirza as Local Commissioner to visit Bhopal along with petitioner so as to ensure a smooth meeting between father and the child and also to observe the attitude of the parties. The report of the Local Commissioner is there on record and is quite discouraging. The report shows that the child showed no interest in the father and made excuses so as to evade the company of his father. The Local Commissioner was at Bhopal for two days of visitation rights and she observed that all efforts of father and grandfather failed to convince the child to talk to them and communicate with them.