LT CO MANISH SEHGAL Vs. MEENU SEHGAL

JUDGEMENT

(1.) CM No.17563 of 2017 (for modification of visitation rights granted on 18.12016)

(2.) Vide order dated 18.11.2016, the guardianship right and permanent custody of Ms. Sana and Ms. Saara, children of the appellant/father and the respondent/mother was considered in the light of the order dated 01.10.2015 passed by the learned Family Court and a consent order was passed recording the terms and conditions of the guardianship right and permanent custody of the two children which reads as under:-

(3.) Learned Counsel for the respondent states that Ms. Sana is a class-X student and this being a critical year, as she has to appear for her board examinations, she has to attend several tuition's classes, apart from the weekly unit tests that take place on a Monday of each week. As she has to devote more time to her academics, homework, tuition's etc. a request is made to modify the visitation rights granted to the appellant.