ANJU CHATURVEDI Vs. JYOTO

JUDGEMENT

(1.) We are not inclined to interfere in the order granting custody of the child to the mother. The special leave petition is dismissed

(2.) However, we give liberty to the petitioner to approach the Family Court for enhancement of his visitation rights and we direct the Family Court to ensure that visitation rights are fixed in such a manner that the child gets to know and love his father.

(3.) A child has a right to the affection of both his parents and the Family Court shall ensure that visitation rights are granted in such a manner.