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Judgment
9 paragraphs · 548 words[1] This order shall decide CR No.6995 of 2016 and CR No.693 of 2017 as common questions of law and fact are involved.
[2] Civil Revision No.6995 of 2016 has been filed by the maternal grandparents of minor children Amanat Randhawa and Inayat Randhawa, daughters of respondent No.1 for setting aside order Annexure P-5 dated 03.09.2016 and for grant of appropriate visitation rights to the petitioners to meet the minors on every week end preferably on Saturdays and for stay at the home of the petitioners in Chandigarh twice a month on Saturday itself.
[3] On the other hand, Civil Revision No.693 of 2017 has been filed, challenging order Annexure P-1 dated 03.09.2016, passed by the learned Additional Civil Judge (Senior Division), Mohali, granting visitation rights to respondent Nos.1 and 2 i.e. the maternal grand parents of Amanat Randhawa and Inayat Randhawa, daughters of the petitioner.
[4] During the pendency of the petition, the matter was referred to the Mediation and Conciliation Centre of this Court vide order dated 10.01.2019 but no settlement was arrived at. However, during subsequent hearing, on the Court permitting interaction of the grandparents with their grandchildren i.e. children of respondent No.1 in Civil Revision No.693 of 2017, there emerged possibility of some settlement between the parties. Thereupon the matter was referred for mediation afresh on 30.04.2019. Mr. Sachin Jain, Advocate, was appointed as Mediator and parties were directed to put in appearance before the Mediator on the same day itself, as it was brought to the notice of the Court that the minor children Amanat Randhawa and Inayat Randhawa were to leave for Canada in the next 2-3 days.
[5] Report dated 01.05.2019 has been submitted by the learned Mediator along with copy of the settlement/compromise dated 01.05.2019. Learned Mediator has also attached a copy of e-mail received by him from Shri Rajdeep Singh, paternal uncle of Amanat Randhawa and Inayat Randhawa forwarding e-mail received from the father i.e. Hardeep Singh Randhawa of Amanat Randhawa and Inayat Randhawa dated 01.05.2019, addressed to Rajdeep Singh, authorizing Rajdeep Singh Randhawa to act on his behalf in the ongoing Mediation Settlement Agreement and of his agreeing to be bound by the terms and conditions of the agreement to be signed by Rajdeep Singh on his behalf in Civil Revision No.693 of 2017.
[6] Copy of the compromise/settlement, as well as forwarded e-mail message from Shri Rajdeep Singh, duly signed by him, is taken on record and shall be read as part and parcel of the order. In the light of the position as noted above, the Civil Revision Petitions are disposed of in terms of the compromise/settlement arrived at between the parties before the Mediator appointed by this Court.
[7] Parties are directed to adhere to the terms and conditions agreed upon and as reduced into writing in the compromise/settlement, as also in terms of the e-mail forwarded by Hardeep Singh Randhawa to his brother Rajdeep Singh Randhawa and as has been placed on the record of this Court.
[8] Parties are directed to take follow up action in terms thereof to withdraw the pending litigation before the Court of the learned Civil Judge under Section 25 and 10 of the Guardian and Wards Act, 1890.
[9] Both civil revision petitions disposed off in above terms.