NAWROZ SALAM Vs. SUKANYA ROY

JUDGEMENT

(1.) This revision petition has been filed by thepetitioner under Section 115 of the Code of Civil Procedure for quashing andsting aside the order dated 9th January, 1995 passed bed by the learned AdditionalDistrict Judge.

(2.) A petition for grant of divorce by mutual consent was filed under Sections28(1) and 28(2) of the Special Marriage Act, and was disposed of by order dated 4/09/1991. The learned Additional District Judge granted divorce bymutual consent to the parties. The parties to the above petition have settled all theirdisputes and claims on certain terms.

(3.) It has also been agreed between the parties that the minor child Ishan RoySalam shall remain under the care and custody Dr. Ms. Sukanya Roy (respondentin this petition). It was agreed between the parties that the petitioner No.l shallhave the right to visit and take the minor child with him twice a month on alternateSaturdays.