A K Vs. C M

JUDGEMENT

(1.) The present appeal is directed against the interim order dated 22.10.2018 passed by the Family Court on an application filed by the appellant-father under Section 12 of the Guardian and Wards Act. As per the order, the appellant-father has been allowed visitation on every second and fourth Saturday of the month from 11 a.m. to second and fourth Sunday respectively up to 4 p.m.

(2.) The brief facts of the case to be noticed for the disposal of the present appeal are that the marriage between the parties was solemnized on 08.03.2008 at New Delhi as per Hindu rites and ceremonies. One daughter was born on 19.05.2008 out of the said wedlock, who is in the care and custody of the mother-respondent.

(3.) Mr.Prashant Mendiratta, counsel for the appellant-father submits that the impugned order in fact decreases the overall visitation of the appellant-father as initially the father was meeting the daughter on every weekend i.e. on every Saturday and every Sunday from 10 a.m. to 5 p.m.