DR. CHOULESHWAR CHANDRAKAR Vs. SEEMA CHANDRAKAR

JUDGEMENT

(1.) Appellant/husband herein is a plaintiff before the Principal Judge, Family Court, Raipur. He has filed suit/application under Sec. 9 of the Hindu Marriage Act, 1955 for restitution of conjugal rights against her wife/respondent herein. During the pendency of the suit, he moved an application for grant of visitation right with his son namely Risabh residing with respondent herein, the said application has been rejected by learned Principal Judge, Family Court, Raipur by the impugned order.

(2.) Feeling aggrieved against that order, this appeal under Sec. 19(1) of the Family Court Act, 1984 (for short 'Act, 1984) has been preferred by the appellant/husband.

(3.) Mr. S.C. Verma, learned counsel appearing for the appellant would submit that learned Principal Judge, Family Court has committed a legal error in rejecting the said application, therefore, the impugned order dated 10.04.2015 be set-aside and appellant be granted visitation right with his son Rishabh.