- (1.) Leave granted.
(2.) Heard the learned counsel appearing for the parties.
(3.) By an order dated 03.10.2015, learned Sessions Judge, Imphal East, decided that an application filed under section 29 of the Protection of Women From Domestic Violence Act, 2005 by the husband for visitation was maintainable and decided that he should have visitation rights of the child every third Saturday of the month between 2.00 p.m. and 4.00 p.m. In a revision filed against this order, the same was set aside on 26.10.2016, remanding the matter to the learned Sessions Judge inasmuch, as according to the Revisional Court, the interest of the child had not been properly kept in mind. On remand thereafter, by an order dated 05.12.2016, the learned Sessions Judge went into the matter in some detail and ultimately found that since the child was three years old and his interest needs to be protected, visitation right was given to the father on every second and fourth Sunday of every month from 10.30 a.m to 2.30 p.m.;