CHANDRASHEKHAR, J. - (1.) AGGRIEVED by order dated 06.06.2012 in Matrimonial Suit No.145 of 2008, the petitioner has approached this Court.
(2.) ORDER dated 18.12.2014 records that, the learned counsel for the petitioner submitted that the petitioner and his minor son would be present in the Court on 07.01.2015 and accordingly, the parties and their minor son are present in the Court today.
(3.) THE learned counsel for the petitioner submits that now the son of the petitioner has been admitted at a school at Jamshedpur. The learned counsel for the petitioner produced the ordersheet of the trial court bearing signature of the minor son of the petitioner and submits that the respondent has been meeting her son in the court premises and thus, order dated 06.06.2012 has been complied with by the petitioner. It is further submitted that in view of the past violent conduct of the respondent, the petitioner is apprehensive in disclosing the name of the school, where his son has been admitted presently. He prays that insofar as, the direction in order dated 06.06.2012 permitting the respondent to meet her son in the premises of Bistupur police station, Jamshedpur is concerned, that part may be modified by this Court and the respondent may be permitted to meet her minor son in the premises of the Civil Court, Jamshedpur. The learned counsel for the petitioner further submits that now since the son of the petitioner is admitted in a school at Jamshedpur and the respondent has been meeting her son in the Court premises, the petitioner has no objection insofar as, direction contained in order dated 06.06.2012 permitting the respondent to meet her son on 2nd Sunday of each month for 3 hours is concerned. The learned counsel for the respondent denies that the respondent has been meeting her son and it is submitted that order dated 06.06.2012 passed by the civil court has not been complied by the petitioner and therefore, the custody of the minor son be given to the respondent. I have carefully considered the submission of the learned counsel for the parties and perused the documents on record.;