GURPREET KAUR Vs. VIKAS SOOD

JUDGEMENT

(1.) Pursuant to the order of this Court dated 13.12.2018, a report of the learned trial Court (Additional Civil Judge, Senior Division, Chandigarh), has been received, stating to the effect that 'a meeting was conducted with the child' in the retiring room of the learned Presiding Officer, with the child 'well oriented, conscious and aware of the surroundings'. She is also stated to have given rational answers to the questions pertaining to her daily routine and schooling. On the learned trial Court putting a specific query to the child, she is stated to have replied that she wants to spend time with her mother.

(2.) Hence, the learned Additional Civil Judge has opined that the child has no problem on spending weekends with her mother at the mothers' home.

(3.) Again today, learned counsel for the respondent is not present but the respondent has again appeared in person and upon this Court observing that in view of the aforesaid report and the fact that obviously nothing untoward happened upon the child having been taken to the home of the petitioner (mother) on the last weekend, and that she should be allowed to go on every weekend, the respondent submits that since he is a working person, he too should be allowed to spend some time with the child on alternate weekends.