SG Vs. JG

JUDGEMENT

(1.) The respondent has been served. He appears in person and has made his submissions. I have heard learned counsel for the petitioner and the respondent in person.

(2.) This petition has been preferred by the petitioner under Article 226- 227 of the Constitution of India to seek the setting aside of the order dated 18.05.2015 passed by the learned Principal Judge, Family Court (South), Saket and the order dated 26.07.2014, passed by her predecessor. The petitioner also seeks permission that the minor child be permitted to travel outside the NCR/jurisdiction of the court without the permission of the court.

(3.) The parties are in a matrimonial dispute. They have a minor daughter, who is in the custody of the petitioner wife. It appears that at the instance of the respondent, an order was passed by the Family Court in Guardianship Petition No.42/2013 on 05.12.2013 to the effect that the petitioner herein shall not remove the child out of the country without prior permission of the court.