RAJESH SURANA Vs. REKHA

JUDGEMENT

(1.) THE petitioner S.Rajesh is the husband of the first respondent Rekha. Matrimonial dispute between them has landed in Principal Family Court, Court, Chennai.

(2.) IN C.R.P.No.655 of 2006, the following order was passed by this court on 6.8.2007:- "... Directing the Respondent/wife to hand over the custody of the child by name Ronak @ Siddarth to the petitioner/husband on the 1st Sunday of every English Calendar month at 9.00 am in the Government Museum at Egmore, Chennai and the petitioner/husband is directed to hand over the child back to the respondent/wife at 5.00 pm on the same day in the Government Museum, Egmore, Chennai. Besides, the petitioner shall have the visitation rights of the child from 2.00 pm to3.00 pm on every religious festivals."

(3.) LEARNED Senior Counsel appearing for the petitioner would vehemently submit that the very averment found in the counter would disclose that the respondent has no intention to respect the orders of this court or the directions of the Supreme Court. Spurious reasons have been given by the respondent in the counter for not complying with the directions of this court. The order was passed by this court on 6.8.2007. She has not chosen to comply with the directions of this court not even on one occasion. Therefore, he would submit that the contumacious disobedience of the respondent may be visited with due punishment under the law of contempt.