LAWS(MAD)-2021-7-10

R. RAMAN Vs. S. A. THANGAMANI

Decided On July 05, 2021
R. Raman Appellant
V/S
S. A. Thangamani Respondents

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the Order of the Additional Principal Family Judge, Coimbatore dated 31.03.2016 passed in I.A.No.484 of 2015 in G.W.O.P.No.704 of 2010.

(2.) The petition, in which the impugned Order was passed, was filed before the Court below under Section 12 of the Contempt of Courts Act. The Contempt Petition has originated from the alleged disobedience of the Order of the learned Additional Principal Family Judge, Coimbatore passed in G.W.O.P.No.704 of 2010 with regard to the visitation right of the respondent. The Original Petition was filed by the respondent against the petitioner who is the husband, for the guardianship of her minor son. After hearing both the parties, the Family Judge has dismissed the petition filed by the respondent. But in the said Order, visitation rights was given to the respondent. According to the said Order, the petitioner/husband should bring the child to a park once in 15 days and during such times, the respondent can interact and be with the company of the child.

(3.) As per the allegations made by the respondent in the Contempt Petition, the petitioner did not obey the Order of the Court and he did not brought their son only on a few occasions. Making such allegation, the respondent requested the Court to take contempt action against the petitioner. The said petition was allowed and the petitioner was found guilty and he was imposed with a fine of Rs.2,000/- and in default, sentenced to simple imprisonment for two months. Aggrieved by the said Order, the petitioner husband has filed this Civil Revision Petition.