DEEPIKA CHOPRA GARG Vs. NIKHIL GARG

JUDGEMENT

(1.) The challenge in the present appeal is to an order dated 05th February, 2020 passed by learned Additional Principal Judge, Family Court, Lucknow, whereby petition under Section 25 of the Guardians and Wards Act, 1890 (hereinafter referred to as 'the Guardians Act') filed by the respondent-husband for visitation rights was disposed of.

(2.) Succinctly stating the facts of the case as set out in the appeal are that marriage between the appellant no.1-Smt.Deepika Chopra Garg (hereinafter referred to as 'the wife') and Sri Nikhil Garg (hereinafter referred to as 'the husband'), was solemnized on 10th February, 2015; the appellant no.2- Ms. Anaika Garg was born from the said wedlock on 09th May, 2018; the respondent-husband assaulted the wife and the wife was sent back to her parental house; the wife lodged an F.I.R. bearing Case Crime No.207 dated 18th June, 2019 with P.S. Mahanagar. The respondent-husband filed a suit under Section 25 of the Guardians Act which was registered as Suit No.209 of 2019. The husband also moved an application for visitation rights. The appellant-wife filed written statement/ objections to the petition under Section 25 of the Guardians Act and reply/ objections to the application for visitation rights.

(3.) Vide impugned order dated 05th February, 2020, learned Additional Principal Judge, Family Court, Lucknow disposed of the application for visitation rights and the husband was permitted to meet the minor female child Ms. Anaika Garg on fifteenth and twenty eighth day of each month in the court before the Reader from 03:00 P.M. to 04:30 P.M.