RAVI DADU Vs. SEEMA GUPTA

JUDGEMENT

(1.) CM(M) 805/2005 is directed against the Order dated 28/3/2005 of the Guardian Judge whereby the learned Guardian Judge has while adjudicating upon the application of the petitioner for visitiation rights has come to the conclusion that the visitation rights cannot be granted as the same are not in the interest and welfare of the child.

(2.) It is contended by Counsel for the petitioner that if the petitioner is allowed to meet the minor at least for some time then the bar between the two can be broken and it would be in the interest of the child to know that the father is caring and loving towards her. It is also psychologically important for the child to know that the father is a caring person and, therefore, visitation rights should be afforded to him.

(3.) Counsel for the respondent, on the other hand, contends that the minor has been separated from the petitioner ever since the age of three and now that the minor is 16 years of age, well settled in life having accepted the step-father as her fathe'r any attempt to disturb her would not be in the interest and welfare of the child. He also contends that the order under challenge is a reasoned order passed after meeting the child.