Mr. Tapas Mukherjee vs Mrs. Sucheta Mayer
2023 Latest Caselaw 4150 Cal

06.07.2023 Sl. No.11(DL) srm

C.O. No. 1729 of 2023

Mr. Tapas Mukherjee

Versus

Mrs. Sucheta Mayer

Ms. Mousomee Shome, Mr. Subhajit Das ...for the Petitioner.

Mr. S.E. Huda, Sk. Aptauddin, Mr. Himadri Roy ...for the Opposite Party.

The revisional application is directed against an order

dated January 11, 2023 passed by the learned Additional

District Judge, 15th Court at Alipore, in Act VIII Case No.95 of

2017.

Considering the nature of the video conference, which

has been allowed by the learned court below, this Court is of

the view that the arrangement is rather impractical.

A seven-year old child cannot be expected to speak to

any parent over video conference, for an hour. This Court is of

the opinion that video conference of short duration, on a

regular basis, when she is rested and free from homework,

would be more effective, convenient and interesting for the

child.

Thus, the order impugned is modified to the following

extent.

The petitioner and the paternal grandparents, shall be at

liberty to speak to the child over video call on a regular basis

between 8.45 pm to 9.00 pm, IST. The duration will be for

approximately 15 minutes.

The father must try and make the calls interesting. The

mother shall not regulate the calls.

The call summary which has been produced by Mr.

Huda, learned Advocate for the opposite party indicates that

the father and child have been speaking.

The child shall be at liberty to fix timings with her father

in respect of days when she is unable to speak at the time fixed

by the Court. On special occasions, the father may extend the

call by few minutes, but the father and the grandparents

should understand the mental framework of a child of seven

years, who may not always be patient with long calls. Hence,

timings, duration and nature of calls should be reasonable. The

Court has faith in the judgment of the parents.

The revisional application is, thus, disposed of.

There shall be no order as to costs.

Parties are to act on the basis of the server copy of this

order.

(Shampa Sarkar, J.)