Jasbir Singh, J. - (1.) The dispute herein pertains to custody of the minor child, namely, Anshul (Pranav). Operative part of the order, under challenge, reads thus:- "As a totality of my foregoing discussion the present petition is hereby allowed. It is hereby directed that respondent-father would bring the minor on the gate of Rose Garden, Chandigarh opening towards Sector 17, Chandigarh at 11 a.m. on every second Saturday of every month and give his custody to the petitioner who will thereafter, having kept the child with her for the night, return him on the next day (Sunday) at the same gate at 5 p.m. The respondent-father himself may go to have the custody of the child or he may depute anyone else for the purpose provided that he is acquainted with the petitioner. This arrangement would start from this month of June 2006. During summer vacations as desired by the petitioner and not opposed by minor, custody of the minor would be given to the petitioner-mother on 9th of June at 2 p.m. She would then keep him with her up to 5 p.m. on 16th of June. At that time she would hand over the custody of the child to his father or his nominee as ordered here-inabove. The place for taking and giving of the child would always be the gate of Rose Garden referred to here-in-above. The petition stands disposed of accordingly with a direction to the parties to comply with the same in letter and spirit."
(2.) Both the parties are present in person. With the assistance of counsel for the parties, a compromise now has been effected, whereby the parties have agreed that custody of the child will be handed over by the husband to the wife once in a month, on every second Saturday, at the gate of Rose Garden, opening towards Sector 17, Chandigarh at 10 a.m. The wife will keep the child with her upto 5 p.m., from April to October and for rest of the months of the year, upto 4 p.m. and then she will hand over custody of the child, to the husband at the same gate of Rose Garden. It has further been agreed between the parties that during summer vacations, the wife shall take the child for a period of first five days of the vacations.
(3.) The appellant shall intimate the wife, in advance, as to from which date summer vacations will start. Intimation shall be sent through registered post and also through a telegram. The custody for the said purpose shall again be handed over at the gate of Rose Garden, as mentioned above and on the sixth day in the morning at about 12 noon, the respondent-wife shall hand over custody of the child to the husband in the same manner, in which, it was handed over to her. In view of agreed stand taken, with above-mentioned observations, appeal stands disposed of.;