SURYAKANT Vs. RICHA

JUDGEMENT

(1.) This First Appeal was filed against the order dated 1.12.2017 passed by the learned Judge, Family Court No.2, Ahmedabad in Execution Petition No. 2 of 2017 , wherein in the execution of a mutual consent Divorce Decree dated 12.1.2015 in Family Suit No. 669 of 2014 between Mr.Suryakant Banjrang Lal Goel and Ms. Richa wife of Suryakant Goel at that time in terms of the Memorandum of Understanding between these two parties to the matrimonial dispute which is also placed on record. In the said consent terms, visitation / talking rights were given to the biological father Mr. Suryakant Goel for child Ms. Rashi and the relevant part of that Decree as quoted in the impugned order is quoted below for ready reference:

(2.) After the said mutual consent Divorce Decree, Ms.Richa has married one Mr.Lakshman Agrawal, a businessman at Ambaji, Gujarat and is presently living in Ambaji with her new family including the child Ms.Rashi who is now aged about 13 years.

(3.) In pursuance of the directions of the Coordinate Bench of this Court, vide order dated 07.02.2020 in Civil Application No. 1 of 2018 in First Appeal No. 3019 of 2018 , a Report of Dr.Khushnuma Banaji, a Child Psychologist was called. Said Psychologist Dr.Khushnuma Banaji held video counselling session with Ms.Rashi on 03.04.2021 from about 10.43 a.m. to 11.46 a.m. , i.e. for little over an hour. The said Report was forwarded in the Court in a sealed cover and we have perused the same. After perusal of the said Report, the same is again to be placed in the sealed cover and kept as a part of record.