Dr. Hemkant Shrotriya vs Smt. Madhulilka
2023 Latest Caselaw 19285 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                         FA No. 932 of 2016
                                               (DR. HEMKANT SHROTRIYA Vs SMT. MADHULILKA)

                         Dated : 20-11-2023
                                 Dr. Hemkant Shrotriya - appellant in person.

                                 Shri Jyoti Swaroop Dave - counsel for the respondent.

Heard on I.A.No. 6589/2023, application for permitting appellant to meet his wife Madhulika (respondent), son Parth and daughter Nandini.

Appellant appearing in person has placed reliance on the order passed by

the Apex Court in Special Leave to Appeal (C) No. 19072/2021 wherein similar application was allowed and minor child was allowed to meet the father since it was his birthday.

Learned counsel for the respondent has opposed the prayer. On perusal of the ordersheet dated 20.09.2017, it is seen that similar application was moved by the appellant which was rejected. Further, in the aforementioned case, the child was a minor whereas, in the present case, appellant's children are major, therefore, the judgment relied upon is of no help to the appellant. Since, the son and daughter of the appellant are major,

therefore, they cannot be compelled to meet their father i.e. the appellant.

Accordingly, I.A.No. 6589/2023, being misconceived is hereby rejected. List this matter for hearing as per its own turn.

                            (S. A. DHARMADHIKARI)                                      (PRANAY VERMA)
                                     JUDGE                                                 JUDGE

                         vidya




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Signed by: SREEVIDYA
Signing time:
11/21/2023 5:23:31 PM