RAHUL MEHRA Vs. SHWETA

JUDGEMENT

(1.) The order passed by the Guardian Judge-cum-Civil Judge (Senior Division), Panchkula has been assailed by the husband in a present revision petition under Article 227 of the Contitution of India.

(2.) The learned Guardian Judge passed a consent order whereby application for interim custody and visitation rights filed by the petitioner was disposed of. It was agreed between the parties that the petitioner husband would be able to meet minors for four hours on every second, third or fourth Saturday of each month in the company of wife and her parents. Thereafter, the Guardian Court reviewed the visitation place from Elante Mall to the premises of District Legal Services Authority, Panchkula.

(3.) The learned trial Court further restricted the meeting of the husband with minor children only to one.