ALKABEN AMITBHAI DODIA Vs. KUSUMBEN RASHVINBHAI DODIA

JUDGEMENT

(1.) PETITIONER is the mother of one minor girl Ruchi whose father has expired. The paternal-grand-mother has filed Misc. Application No. 13/05 seeking visitation rights of minor Ruchi. This application was partially granted by the Trial Court in following terms:

(2.) THE petitioner, therefore filed this petition. On 26. 8. 05, this Court while admitting the petition by way of interim order modified the order passed by the Trial Court in following terms:

(3.) I find that the said interim order is required to be made final. Counsel for the petitioner does not have serious objection to the same. This order was passed on 26. 8. 05. There is no complaint of the order not working satisfactorily. Under the circumstances, the above interim order is made final. The petition is disposed of accordingly.