BRIJPAL Vs. PGF LIMITED AND ORS

JUDGEMENT

(1.) The petitioner has challenged the order dated 01st December, 2017 whereby the learned Family Court granted temporary custody of two children to the respondent and granted visitation rights of the children to the petitioner on every 01st and 03rd Saturday in the Children Room of Family Court of Patiala House Courts.

(2.) The parties have two children namely Master Vansh aged about 3 years and Master Ankur aged about 1 year. The petitioner handed over the temporary custody of Master Ankur to the respondent before this Court on 13th December, 2017 and the parties were referred to Delhi High Court Mediation and Conciliation Centre. On 21st December, 2017, the petitioner also handed over the interim custody of Master Vansh to the respondent in view of the pending mediation proceedings. However, the mediation between the parties failed whereupon the interim custody of Master Vansh were returned back by the respondent to the petitioner on 29th January, 2018.

(3.) Learned counsel for the petitioner submits that the petitioner is present in Court along with Master Vansh and the interim custody of Master Vansh is being given to the respondent as an interim arrangement till the order is passed by learned Family Court after considering all the contentions raised by the petitioner in this petition. The petitioner seeks visitation rights of both the children in every one week to which the respondent has no objection.