ARUN GROVER Vs. RITU GROVER

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been filed by the petitioner for setting aside of order dated 5.7.2010, vide which petitioner's application seeking interim visitation rights was dismissed by the Guardian Judge, Delhi.

(2.) Brief facts are that marriage between petitioner and respondent was solemnized in the year 2000. From the said wedlock, minor child Aryaman was born on 7.12.2001. Due to differences between the parties, petitioner filed petition under Section 25 of the Guardians and Wards Act, 1890 (for short as 'Act') seeking custody of the child. Pursuant thereto, some reconciliatory talks took place between the parties and finally on 16.1.2006 petitioner unconditionally withdrew that petition.

(3.) Thereafter in 2009, petitioner filed another petition under Section 25 of the Act and in that petition, he filed an application under Section 12 of the Act seeking interim custody and visitation rights of the minor child Aryaman.