VIKAS NANDA Vs. ASHU NANDA

JUDGEMENT

(1.) The present revision petition is arising out of the application moved by the husband for granting permission to have the visitation rights to meet the child. It is a matter of record that on the basis of compromise arrived at, the petition filed under Sec. 13B of the Hindu Marriage Act, 1955 has been disposed of vide order dated 31.05.2014 and as per the compromise, the custody of the minor child aged 8 years has been given to the wife and application moved by the father on 24.03.2015 for meeting rights with the minor son has been dismissed, hence revision petition.

(2.) Mr. Jagdish Rai, Advocate and Mr. Neeraj, Advocate have put in appearance on behalf of the respondent-wife.

(3.) In pursuance of the direction of this Court, both the parties with minor child are present in Court.