FRANCIS THOTTAPPALLIL JOSEPH Vs. SHOBHA FRANCIS JOSEPH

JUDGEMENT

(1.) Heard learned advocate Mr. Shashikant Parmar for the applicant father and learned advocate Mr. Indravadan Parmar for respondent wife.

(2.) What is prayed in this Civil Application by the applicant is to direct the respondent to make arrangement and provide mobile number and whatsapp number to interact and talk to their minor child without interruption.

(3.) Referring to the aforesaid prayer, learned advocate for the applicant submitted that what is prayed for is the visitation rights to the sixteen year old daughter, however, in view of the prevalent situation of pandemic since the going of the father to the daughter and meeting her by travelling to Goa to Vadodara will not be advisable, the above prayer for interreacting on phone is made.