Kurian Joseph, J.
1. Leave granted.
2. The only issue now left at this stage in these appeals is the visitation rights of the respondent - mother.
3. Having heard the learned counsel on both sides, by way of an interim arrangement, we direct that, till the appeals are finally disposed of by the High Court, the appellant shall take the children, namely Mayank and Daksh, to a Mall in Jaipur on every Sunday at 10.00 AM and permit the children to be with the respondent - mother till 06.00 PM. The impugned order passed by the High Court on visitation rights shall stand substituted as above.
4. We request the High Court to dispose of Civil Misc. Appeal Nos. 985 of 2015 and 957 of 2015 expeditiously and preferably within six months from today.
5. With the above observations and directions, the appeals are disposed of with no order as to costs.
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Lokesh Kumar Sharma v. Urmila
Lokesh Kumar Sharma v. Urmila
(Supreme Court Of India)
Civil Appeal No. 4978 & 4979 Of 2016 [@ Special Leave Petition (C) No. 12204 & 12207 Of 2016] | 09-05-2016
Advocate List
- For the Appellant --------- For the Respondent -----
Bench
- HON'BLE MR. JUSTICE KURIAN JOSEPH
- HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
Eq Citations
- 2016 (5) SCALE 713
- (2018) 12 SCC 343
- LQ/SC/2016/673
Head Note
Family and Personal Laws — Custody of Children — Visitation rights — Interim arrangement — Appellant mother to take children to a Mall in Jaipur on every Sunday at 1000 AM and permit them to be with respondent mother till 0600 PM, till the appeals are finally disposed of
