K S VENKAT RAJA Vs. A B CHITRA

JUDGEMENT

(1.) 1. This Petition is filed to permit the Petitioner to have visitation tights in respect of Minor Child-Smrti in terms of the order passed by this Court in C.R.P. Nos. 399 and 400 of 2004 (on 31.1.2005).

(2.) THE Minor Child-Smrti, aged about eight years has become victim of the marital discord between the Husband and the Wife. C.R.P. Nos. 399 and 400 of 2004 and number of other Revision Petitions in C.R.P. Nos. 2087 of 2002, 1248 of 2003, 2725 of 2003 and the proceedings in I.A. No. 82 of 2003 in H.M.O.P. No. 29 of 2002 ere all pertaining to the visitation rights claimed by the Petitioner/Father.

(3.) C.R.P. Nos. 339 and 400 of 2004: Aggrieved against the orders in I.A. No. 82 of 2003 and I.A.SR. No. 7419 of 2003 in H.M.O.P. No. 29 of 2002, the Petitioner/Husband has preferred these Civil Revision Petitions.