KAILASNATH LAKSHMIKANTHAN Vs. DAKSHA S.RAO

JUDGEMENT

(1.) This matter is taken up for hearing through Video-Conferencing. These two Revision petitions have been filed by the husband challenging the orders passed by the Family Court disposing of his applications for visitation rights and interim custody of the children.

(2.) The parties have been are at loggerheads for more than 6 years now. Three children born out of the marriage are suffering because of the indolent attitude of the parents. There were various proceedings that were launched by the parties against each other both on the Civil as well as the Criminal side. In a Habeas Corpus Petition filed by the wife a sort of compromise was reached before a Division Bench of this Court and a draft 13B Petition was filed containing various conditions relating to custody, guardianship of the children and visitation rights of the parties.

(3.) The Division Bench while recording the fact that the parties have expressed their desire to go ahead and seek divorce by consent also recorded that the parties have agreed for visitation rights of the children. Paragraph 5 of the order in the Habeaus Corpus Petition which deals with the visitation rights is reproduced for the sake of convenience.