PADMAJA ALIAS RANJANA BHAKTA Vs. RAMESH DAMODAR BHAKTA

JUDGEMENT

(1.) HEARD the learned Counsel for the Petitioner and the learned Counsel for the Respondent. Rule. Rule made returnable forthwith by consent. Taken up for final hearing.

(2.) BY this petition the petitioner-wife has challenged the Order dated 10 October, 2005 passed by the learned Civil Judge Senior Division, 'B' Court, Mapusa, whereby the learned Judge had dismissed the application filed by the petitioner. By the said application the petitioner had sought a relief that the Court should interview the children especially with regard to compliance of Order dated 7 December, 2004. The Petitioner also seeks quashing of Order dated 7 December, 2004.

(3.) 30 p.m. to 5.30 p.m., on the last Sunday of every month so as to enable the respondent-husband herein to meet his children. 4. It is the case of the petitioner that the petitioner-mother has been persuading and coaxing both the children to meet their father. However, it appears that both the children who are quite grown up were very reluctant to meet their father.