KASHYAP KUMAR BHATTACHARYYA Vs. GEETANJALI DEBI

JUDGEMENT

(1.) The instant contempt proceedings have been initiated for violation of the order dtd. 16/2/2019 in Misc. (G) Case No.8/2018 passed by the Principal Judge, Family Court No.1, Kamrup at Guwahati.

(2.) It appears from a perusal of the final order dtd. 16/2/2019 that the parties have mutually agreed on certain terms and conditions which were mentioned in the joint affidavit filed by the Petitioner and the Respondent No.1 in Misc. (G) Case No.8/2018. The said terms and conditions of the said petition formed a part of the order dtd. 16/2/2019. This court have also duly taken note of the said affidavit containing the various terms and conditions. The said terms and conditions were in Paragraph No. 2 (a), (b) and (c) and as the same have relevance to the present dispute, the same are reproduced hereinunder:

(3.) From the above quoted terms and conditions in which both the parties of the instant proceedings have duly agreed to, it reveals that in the month of June and November, the daughter of the Petitioner and the Respondent No.1 would have to prepare and appear for her half-yearly and annual examinations and as such, the daughter need not visit her father's (the Petitioner's) residence in those two months. Instead, the Petitioner would come to visit his daughter at her place of residence for any two days in a month according to the convenience of the daughter. It was also agreed that for the remaining 10 months in the calendar year, the daughter would visit her father i.e. the Petitioner at his residence for any two days in a month for a minimum of 4 hours in a day according to the convenience of the daughter. It was also agreed that care should be taken that the daughter's visit to the petitioner never falls below twice a month frequency. It was also agreed to that the daughter would visit the Petitioner at his residence on the day of the annual Shraddhha of her paternal grant-mother which falls during Kali Puja in the month of November.