SATISH MEHRA Vs. ANITA MEHRA

JUDGEMENT

(1.) Petitioner has filed this civil misc.application.viz.CM. 1566/97, seeking regular visitation rights with his children for approximately I to 2 hours a day. Petitioner submits that he has not met with his children since February, 1993 and is in India for a duration before returning to United States of America by mid July, 1997 or so. Petitioner had filed another misc. application, viz. CM. 2497/97 seeking preponement of the hearing of pending revision petition. Petitioner has serious misapprehensions about the further psychological and physical damage to his children by the respondent wife, whom he alleges, suffers from psychiatric disorder'.

(2.) In reply to CM. 2497/97, respondent wife has set out her version, which shall be shortly adverted to. Respondent submits that reply to CM. 2497/97 be treated as also reply to the petitioners application, CM. 1566/97, seeking visitation rights, as no separate reply has been preferred.

(3.) This case has had a checkered history of acrimonious litigation between the parties. Before the respective contentions relating to the visitation rights are considered, it would be appropriate to briefly notice some of the relevant facts :