NIDHIBEN Vs. MAHESHCHANDRA CHHOTALAL PANWADIWALA

JUDGEMENT

(1.) By way of this petition under Article 227 of the Constitution of India, the petitioner - wife has challenged an order dtd. 18/12/2021 passed by the 06th Additional District Judge, Ankleshwar below Exhibit-10, whereby respondent - grandparents of minor, Aanshi and Aayansh, have been permitted visitation right as per the modalities mentioned in the impugned order for picking up and dropping up as ordered by the Court.

(2.) However, during the course of hearing, the parties have entered into a settlement so far as working out the modalities of the visitation for picking up and dropping the children and they have entered into the written settlement, duly signed by the parties and also signed and acknowledged by the learned advocate representing the parties. The parties have agreed that they shall abide by the terms mentioned therein.

(3.) In view thereof, this petition is partly allowed by modifying the impugned order dtd. 18/12/2021 passed by the 06 th Additional District Judge, Ankleshwar below Exhibit -10 in C.M.A. No.47 of 2020 as per the agreed terms, which is ordered to be recorded and taken on record.