UMA MAHESWARI Vs. ASHOK RAJA

JUDGEMENT

(1.) The Civil Revision Petition has been instituted to set aside the order dtd. 9/2/2022 made in I.A.No.3 of 2021 in I.A.No.1 of 2019 in H.M.O.P.No.140 of 2018 on the file of the Hon'ble Additional Family Court at Coimbatore.

(2.) The petitioner and the respondent filed an application under Sec. 13-B of the Hindu Marriage Act for divorce upon mutual consent before the Additional Principal Family Court, Coimbatore. The mutual consent application filed between the husband and wife was allowed by the Additional Principal Family Court, Coimbatore in H.M.O.P.No.140 of 2018. Thereafter, the revision petitioner filed I.A.No.3 of 2021, seeking Visitation Right in respect of two minor children namely Minor S.A.Kairawin and Minor S.A.Newinn. The Additional Principal Family Court, Coimbatore adjudicated the issues between the parties and granted Visitation Right to the petitioner/mother to meet her sons on all Sundays between 11.00 a.m to 1.00 p.m at any public place in Coimbatore as described in the order dtd. 9/2/2022.

(3.) The revision petitioner states that she has been deprived of her right to meet her children and the respondent is preventing her to talk with the children. She had been ill-treated and prevented from exercising the Visitation Right as granted by the Additional Principal Family Court at Coimbatore. Thus, the Visitation Right is to be expanded, till such time, the G.W.O.P is decided by the Family Court at Coimbatore.