AVNEESH SOOD Vs. TITHI SOOD

JUDGEMENT

(1.) THE present contempt petition has been filed under SectiS.2, 10 and 12 of the Contempt of Courts Act, 1971 by the petitioner to take action against the respondent for withdrawing from her undertaking given to the Court, at the time of filing of the petition for mutual divorce, in the matrimonial Court on 14.09.2010.

(2.) THE petitioner, Avneesh Sood and the respondent, Tithi Sood are husband and wife respectively. THEir marriage was solemnized on 08.11.2001 according to Hindu rites and ceremonies. Out of the wedlock one daughter, Aisheeya, was born on 23.12.2002, who is studying in Step by Step World School, Noida.

(3.) AS per the MOU, the parties agreed that the custody of the child Aisheeya will be with the petitioner exclusively, and he will take care of day to day needs of the child. Respondent was entitled to visit the child and also to take her for outings, including sleepover and to spend time with her, if the child agrees to it.