RENU GOEL Vs. KRISHAN LAL GOEL

JUDGEMENT

(1.) This is an appeal under Section 19 of the Family Courts Act against order directing production of the child at Bareilly every week once.

(2.) Mother, who is the appellant, was given custody of the child aged about six years at present subject to condition that she will permit grand-father to visit the child every Saturday and Sunday. Grand-father filed an application before the Family Court alleging that once he went and the child was not permitted to be with him. On this, Family Court issued notice for production of the child. It also issued notice why proceedings for contempt should not be initiated against the mother, the custodian of the child. While dropping the proceedings for contempt, pursuant to the order for production of the child, the impugned order has now been passed that the child should be produced every week once at Bareilly after giving opportunity to the mother to produce the child once again.

(3.) This is an order in exercise of the power under the Guardian and Wards Act. Till the child attains majority the Court exercises the parental jurisdiction over the child and is to pass such orders as may be necessary for the welfare of the child. It can pass such orders either being approached by any person interested in the child or even suo motu. If this would have been kept in mind, the present order would not have been passed.