PAUL RAJAN MAMPILLY Vs. VEENA THERESA PAUL

JUDGEMENT

(1.) This Contempt Case was heard yesterday by us and we directed the parties to go for a mediation as they agreed to go for mediation for amicable settlement between the parties.

(2.) This Case has been filed by the respondent in O.P(FC) No. 4455 of 2013 alleging violation of the judgment of the Division Bench of this Court dated 19.12.2013 in the above Original Petition. The operative portion of the judgment is as follows:

(3.) Petitioner complained that on the dates on which he was given visiting right the wife did not present the children hence we issued directions to the respondent to be present and the respondent appeared along with the three children. Noticing the agreement of the parties, we directed the parties for mediation on the same day. Request was made by the respondent today to take up the matter again, hence the matter is taken up.