SATNAM KAUR Vs. JAGIR SINGH

JUDGEMENT

(1.) THIS is revision petition by Satnam Kaur assailing order dated 02.04.2008 (Annexure P-1) passed by learned Guardian Judge, Jalandhar, whereby respondents, on their application, have been granted right to meet their grandchildren for two hours from 02 :00 P.M. to 04 :00 P.M. in the court premises on last Saturday of every month.

(2.) PETITIONER 's late husband Amarjit Singh was the only son of the respondents. The petitioner is now residing with her minor children i.e. grandchildren of respondents. Respondents have filed main petition for custody of the children. During pendency of the main case, the respondents filed application for interim relief seeking permission to meet the minor children. The said application has been allowed in the aforesaid terms vide impugned order dated 02.04.2008 (Annexure P-1) by the Guardian Judge, Jalandhar. The petitioner has been directed to bring the minors to the Court on last Saturday of every month from 02 :00 P.M. to 04 :00 P.M. so that the respondents herein may meet their grandchildren for two hours in a month.

(3.) LEARNED counsel for the petitioner states at the bar that the aforesaid order is being complied with by the petitioner. It is also stated that the case has since been transferred from Jalandhar to court at Mohali on application moved by the petitioner because she is residing at Mohali, whereas the respondents, who have filed the main petition, are residents of Jalandhar. Now, the respondents have to come from Jalandhar to Mohali to meet their grandchildren for two hours once a month.