ADITYA MAHAJAN Vs. SHACHI MAHAJAN

JUDGEMENT

(1.) Vide impugned order dated May 28, 2016 the learned Principal Judge Family Courts Karkardooma has granted the appellant visitation rights to meet his minor son Ayyan on the first Monday of each month from 4:00 PM to 5:00 PM. This is pending adjudication of appellant's claim to be appointed as the guardian of the son. In paragraph 5 of the impugned order the learned Judge has noted that during his interaction with the child he found the child completely hesitant to be with his father. The appellant is aggrieved. He says that the visitation right is illusory.

(2.) Many separations between spouses are full of complications. Instant case is of the kind. The appellant and his mother on the one side and respondent on the other side have got involved in multifarious litigations. It is rather unfortunate. They are unnecessarily wasting their time, energy and money.

(3.) The status report filed by the SHO of PS Anand Vihar in Crl.M.C.No.418/2013 would evince the abyss to which the relations of the parties have fallen. The status report records that on October 16, 2011 at 6:58 AM a PCR call was received regarding a quarrel at D-113, Anand Vihar. It appears to be a building owned by respondent's mother-in-law.