SUCHI KARMAKAR NEE ACHARYA Vs. ARNAB KARMAKAR

JUDGEMENT

(1.) The mother of a child, at present aged about 5 & ½ years, has challenged an order no.13 dated March 23, 2021 passed by the learned Additional District Judge, 6th Court at Alipore in Act VIII Case No.37 of 2020.

(2.) By the order impugned, the learned Additional District Judge allowed the petition dated July 6, 2020 filed by the father/opposite party herein on consent permitting the father to virtual visitation with the minor son through WhatsApp video call from his registered mobile number once in a week on every Sunday in the evening for half an hour from 6 p.m. to 6.30 p.m. until further order.

(3.) Mr. Roy, the learned Advocate appearing for the father/opposite party herein raised a preliminary objection with regard to the maintainability of the instant application under Article 227 of the Constitution of India since the order impugned is a consent order.