AJAY KUMAR MUNUGALA Vs. SOUMYA MUNUGALA

JUDGEMENT

(1.) The petitioner has come before this Court assailing the order dated 18.02.2014 and the order dated 05.02.2016 impugned herein and in that regard the petitioner is seeking that I.A.No.8 be allowed.

(2.) It is noticed that the order impugned dated 18.02.2014 is passed by the court below while disposing of I.A.No.8. Through the said order the court below has granted access to the child for a Skype chat and also to visit the child whenever the petitioner is in India.

(3.) The case of the petitioner is that the leave as granted by the court below was at the stage when the child was aged about 3 years and since the child is presently 7 years, at this point in time, the petitioner seeks modification of the said order.