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Judgment
G.R.Udhwani, J
This petition involves issue regarding visitation rights of the mother in relation to her son Krish Vara living in hostel at Vadodara and Jay Vara living
in Junagadh with the respondentÂhusband.
It would be unnecessary to address the merits of the case in view of the broad agreement between the parties during the hearing of this petition.
Learned counsel Mr. Nanavati appearing for the respondent husband makes a statement that the petitioner would be free to meet Krish Vara at
the hostel in Vadodara and for that purpose the authority of the hostel will be informed accordingly. In the opinion of this court the arrangement as
aforesaid for the petitioner to meet Krish Vara would dispose off the grievance.
So far as son Jay Vara is concerned, it appears that presently he is about 9 years and mother has not yet met him since the age of 5 years. There
however does not appear to be any objection to the mother meeting Jay also at his residence on the first Sunday of the month. However it would be
obligation of the parents to ensure the protection of the interest of the child particularly when the meeting by mother is to happen after a gap of about
6 years. It is stated by Mr.Nanavati that once the child entrusts the bonding with the mother, he will be brought to Rajkot to meet his mother in the
alternative months and in other alternative months, the mother can also visit him at his residence at Junagadh. Mr. Nanavati further states that cordial
atmosphere at Junagadh would be provided to the mother and the child during their meetings. In the opinion of this court the above arrangement must
rest the dispute in so far as the visitation rights of the mother and the child in this petition is concerned. Accordingly petition is disposed of.