PRAKHAR KUMAR Vs. ADITI DHAUNDIYAL

JUDGEMENT

(1.) Two appeals have been listed together. In both stand impugned order dtd. 19/2/2025 made by the Family Court directing visitation, three times a month, for the father to have physical contact with the children in presence of the mother and also video conferencing with conditions. Father of the children has preferred First Appeal No. 285 of 2025 and the mother, First Appeal No. 249 of 2025. We note that the mother 's appeal was filed prior in time. English Translation made by the father, of impugned order dtd. 19/2/2025, is reproduced below.

(2.) Sec. 12(1) in Guardians and Wards Act, 1890 is reproduced below. "Sec. 12(1) The Court may direct that the person, if any, having the custody of the minor shall produce him or cause him to be produced at such place and time and before such person as it appoints, and may make such order for the temporary custody and protection of the person or property of the minor as it thinks proper"

(3.) An earlier Bench, to which one of us was party (Arindam Sinha, J.) had made order dtd. 16/4/2025 on the husband's appeal moved. Text of the order is reproduced below.