HARKESH KUMAR DANG Vs. TAMANNA DANG

JUDGEMENT

(1.) Appellant/father (Harkesh Kumar Dang) impugns order dtd. 12/12/2022 of the Family Court whereby the Family Court has held that the ordinary place of residence of the child 'Vivaan Dang' being Munich, Germany, the Courts at Delhi would have no territorial jurisdiction and accordingly dismissed the Guardianship Petition filed by the Appellant/Petitioner (father of the child), under sec. 7 read with Sec. 8, 12 and 25 of the Guardian and Wards Act, 1890, on the ground of lack of territorial jurisdiction. The passport of the child was directed to be released to the Respondent/mother (Tamanna Dang), which has already been released to her.

(2.) After some discussions, parties, who are also present in court in person, have agreed to end all their disputes, vis -vis, their inter-se marital relationship; custody of the child; visitation rights of the appellant vis -vis, the child and the financial support for upbringing of the child to be provided by the appellant to the respondent.

(3.) The settlement terms duly signed by the parties as well as their counsels have been handed over in Court. The same are taken on record.