LOKESH KUMAR SHARMA Vs. URMILA

JUDGEMENT

(1.) Leave granted.

(2.) The only issue now left at this stage in these appeals is the visitation rights of the respondent - mother.

(3.) Having heard the learned counsel on both sides, by way of an interim arrangement, we direct that, till the appeals are finally disposed of by the High Court, the appellant shall take the children, namely Mayank and Daksh, to a Mall in Jaipur on every Sunday at 10.00 AM and permit the children to be with the respondent - mother till 06.00 PM. The impugned order passed by the High Court on visitation rights shall stand substituted as above.