PREETY VAID Vs. ANAND VAID

JUDGEMENT

(1.) The appellant/wife is aggrieved by an order dated 12.5.2017 passed by the learned Family Court, North-West, Rohini, Delhi granting her visitation rights to meet the minor child of the parties aged 12 years on the third Saturday of every month between 3 pm to 4 pm in the children's room at the Family Court, Rohini.

(2.) The grievance of the appellant is that she is a permanent resident of District Sambalpur, Orissa and after travelling all the way from there to Delhi on a monthly basis, she gets to meet her son only for one hour which is too little time for her to interact with him.

(3.) Mr. Singh, learned counsel for the appellant states that under the impugned order, learned Family Court has disposed of the appellant's application under Sec. 25 read with section 12 of the Guardians And Wards Act, 1890 where under, she had sought interim custody of the minor child, leaving her remediless.