Child Custody Cases: Visitation rights should be fixed in such a manner that the child gets to know and love his parents [Read the Order]

Supreme Court has issued a direction to the family court to fix the visitation rights in such a manner that the child gets to know and love his father and has observed that child has a right to the affection of both his parents.

A bench of Justice Gupta and Justice Kant has passed the order in the case titled as ANUJ CHATURVEDI vs JYOTI on 04.10.2019.

In a custody dispute which reached the Supreme Court, it has been observed as under:

"However, we give liberty to the petitioner to approach the Family Court for enhancement of his visitation rights and we direct the Family Court to ensure that visitation rights are fixed in such a manner that the child gets to know and love his father.

A child has a right to the affection of both his parents and the Family Court shall ensure that visitation rights are granted in such a manner.

The Family Court may also make suitable arrangements for visitation/interim custody during vacation periods. Obviously the Family Court has to keep the interest of the child at the foremost".

Read the Order here: