R SIVAKUMAR Vs. SASIKALA

JUDGEMENT

(1.) ANIMADVERTING upon the judgment and decree dated 09.01.2012 passed by the learned Principal Judge, Family Court, Chennai in I.a.No.2121 of 2011 in FCOP No.2375 of 2011, this civil revision petition is focussed.

(2.) HEARD the learned counsel for the petitioner.

(3.) PLACING reliance on those grounds, the learned counsel for the revision petitioner would submit that his client-Sivakumar would be satisfied if an order is passed by this court to the effect permitting the petitioner-Sivakumar, the father of the children to meet his children and move with them for about two hours on every Sunday during day time in the Family Court Children Centre between 10.30 hrs and 12.30 hrs.