SILAJI DINESH KUMAR Vs. SILAJI MAMATHA

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed by the petitioner/husband, aggrieved by the order, dated 13.09.2019, passed in I.A.No.1330 of 2019 in F.C.O.P.No.2318 of 2018, by the XVI Additional District Judge-cum-III Additional Family Judge, Ranga Reddy District at Malkajgiri, whereby, the petition filed by the petitioner/husband seeking a direction to the respondent/wife to hand over the minor child by name Silaji Alosia on every Saturday morning till Sunday evening to the petitioner/husband and to instruct the respondent/wife to join the minor child in any reputed school was partly allowed, granting visitation rights to the petitioner/husband to visit his daughter on every Sunday from 09:00 AM to 01:00 PM at the residence of the respondent/wife.

(2.) Heard the learned counsel for the petitioner/ husband and perused the record. Though the matter is posted under the caption "For Orders", there is no representation for the respondent/wife.

(3.) The learned counsel for the petitioner/husband would contend that the petitioner/husband has taken care of the medical needs of the minor child. Now the minor child is aged about four and half years. The petitioner/husband is facing difficulty in visiting the minor child at the residence of the respondent/wife, as directed by the Court below. There is possibility of the petitioner/husband being implicated in criminal cases and ultimately prayed to modify the impugned order and permit the petitioner/husband to take the minor child to his residence situated in Hyderabad on every Saturday and Sunday.