AMAN OBEROI Vs. TINA OBEROI

JUDGEMENT

(1.) THIS Contempt Petition has been filed by the petitioner against respondent for defiance of the order of this Court dated 6th July, 2007 whereby this Court had directed the respondent to hand over the custody of minor child master Laksh Oberoi to the petitioner on every Sunday at Kwality Sweets, Hari nagar, Clock Tower, New Delhi and child was to be returned to the respondent at same place same day at 6. 00 pm.

(2.) THE above visitation rights were granted to the husband/petitioner by this Court after hearing both the parties and after making unsuccessful efforts to bring consensus between the parties. Thereafter, the wife made application for modification of the order. Husband also wanted more visitation rights and moved this Court for modification of the order. These application were dismissed by the Court on 12th February, 2008. Wife also approached the Supreme Court by way of an SLP against the order of granting visitation rights, but when the SLP came up for hearing she withdrew the SLP.

(3.) THE petitioner/husband filed this petition because wife was not complying with the order of visitation rights. It is contended by the petitioner that despite the orders of this Court granting visitation rights, the wife did not hand over the custody of the child to him on the Sundays between 26th August, 2007 to 12th February, 2008 and 24th February, 2008 till date.