SHIKHA KAMRA Vs. PUNEET MIDDHA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 14/12/2022 passed by the concerned Court.

(2.) Heard Smt.Rajani Bellubbi, learned counsel appearing for the petitioner and Smt. Anjana C.H., learned counsel for the respondent.

(3.) Sans details, facts in brief, are as follows: The marriage between the petitioner and the respondent takes place on 29/10/2009 and from the wedlock, a girl child is born on 15/2/2012. Later the relationship turning sore, marriage comes to be dissolved in terms of the order dtd. 31/1/2013 on mutual affidavits that were filed before the concerned Court. The settlement between the two mandate that the father can meet the child twice a month. After the said annulment of the marriage, it is the allegation that the petitioner has not permitted the father to meet the child and was constrained to file an application before the concerned Court in G & WC No.216/2022. The concerned Court by its order dtd. 14/12/2022 directs visitation in the following manner: