Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4983 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 3249 OF 2015 ]
MANOJ ANSLEM REBEIRO Appellant(s)
VERSUS
CANDACE ELIZEBATH REBEIRO Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The father of the minor child Marileine Amanda
Rebeiro is before us seeking an appropriate order on
visitation rights. The High Court, having regard to
the earlier background of the case, has declined the
visitation rights to the father.
JUDGMENT
3. Having heard the learned counsel on both sides,
we find that whatever be the background of the case,
it cannot be so acrimonious so as to deny the right
of the father to see his daughter. Therefore, we
direct the respondent to produce the child in the
Family Court, Thiruvananthapuram, on the 3rd Saturday
of every month at 11.00 AM and permit the child to
interact with the father upto 01.00 PM. It will be
open to the grand parents also to be present along
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with the father.
4. We make it clear that in view of the highly
estranged relationship among the parties, the Family
Court will see that the child is not taken outside
the premises of the Family Court, but at the same
time, the father alongwith the grandparents could get
some time to interact with the child in the premises
of the Family Court.
5. With the above observations and directions, the
appeal is disposed of with no order as to costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
May 09, 2016.
JUDGMENT
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