SURBHI GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are before this Court seeking for the following reliefs:

(2.) Petitioner No.1 and respondent No.3 are wife and husband, respectively, and from their wedlock, petitioner No.2 was born, who is now about 10 years old. The marriage of the petitioner No.1 and respondent No.3 has been dissolved by a decree of divorce by mutual consent under Sec. 13(b) of the Hindu Marriage Act on 2/5/2017, pursuant thereto, the petitioner No.2-daughter has been residing with petitioner No.1 in Bangalore.

(3.) The categorical submission made by the learned counsel for the petitioner is that, though under the decree of dicorce by mutual consent there are visitation rights provided to the husband/father, the father has never visited or exercised those rights since 2017.