ISSAC SAM DINAKARAN Vs. M.SENDURAVALLI

JUDGEMENT

(1.) Through final orders passed in H.C.P.No.2455 of 2023 dtd. 11/3/2024, touching upon the custody of the minor child of the petitioner/father and the respondent/mother, we had directed the parties to approach the concerned Family Court, seeking to resolve their matrimonial dispute, as well as the guardianship of their minor child. However, we have made certain arrangements with regard to the petitioner's visitation right over the minor child in the following manner:-

(2.) The present Contempt Petition has been filed with the allegations that the respondent/mother had disobeyed the aforesaid arrangement, as extracted above and forcefully took the child from the school on 6/4/2024 and has not returned the child. Pending the Contempt Petition, we had called upon the parties to explore the possibility of settlement and on their acceptance, we referred them to mediation through an interim order passed on 5/7/2024 which reads as follows:-

(3.) After mediation, there appears to be some progress with regard to the estranged relationship of the couple and hence, the following order came to be passed on 11/7/2024:-