ANKUR BHANSALI Vs. SONAL BHANSALI

JUDGEMENT

(1.) This appeal is directed against the judgment dtd. 1/2/2021 passed by Family Court No.1, Jodhpur, whereby, the application filed by the appellants under Sec. 12 of the Guardians and Wards Act, 1890, seeking custody of the children for two days in a month, has been dismissed, however, visiting rights as indicated in the order during pendency of the original proceedings have been granted.

(2.) The appellants have challenged the directions in relation to the visiting rights granted to them to the extent that the order required consent of both the children and praying that the meeting place should be other than the residence of the respondent.

(3.) During pendency of the present proceedings, on 6/9/2023, a grievance was raised that the application filed by the respondent seeking monthly maintenance for herself and the minor children is pending consideration since long before the trial court and same is not getting decided, when directions were given to decide the same expeditiously.