GAUTAM JINDAL Vs. MEENU JINDAL

JUDGEMENT

(1.) The present Appeal under Sec. 47 of the Guardians and Wards Act, 1890 has been filed on behalf of the appellant against the impugned Judgment dtd. 28/2/2022 passed by the learned Judge, Family Court, Central Tis Hazari, Delhi, whereby the Petition under Sec. 25 of the Guardians and Wards Act, 1890 has been partly allowed and the appellant herein has been given limited visitation rights.

(2.) The facts in brief are that the appellant got married to the respondent Smt. Meenu Jindal on 15/1/2006 according to Hindu Rites and Ceremonies and from their wedlock, one son, Master Vaibhav Jindal, who is respondent No. 2 herein, was born on 21/4/2007.

(3.) The disputes arose between the appellant/husband and the respondent No. 1/wife and they started living separately since 2009. The appellant claimed that the respondent No. 1 had filed false case in CAW Cell against his father in the year 2012, though the said complaint was withdrawn by the respondent No. 1. The father of the appellant died on 29/12/2014 after which the appellant approached the respondent No. 1 to resume the matrimonial relationship to which she did not agree.