- (1.) Heard the appellant in person and learned counsel for the respondent.
(2.) The appellant is aggrieved by the judgment dated 24.5.2014 passed by learned Principal Judge, Family Court, Ranchi, in Guardianship Case No. 47 of 2010, whereby the claim of the appellant for getting the custody of the child, born out of the wedlock between the parties, was rejected by the Court below. The Court below, however, acknowledged the visitation right of the appellant, being the biological father of the minor daughter and gave the visitation right to the petitioner in the following terms : "It is directed that the petitioner clears all the dues of maintenance as ordered in Maintenance Case No. 75 of 2009 by this Court, the respondent shall make arrangement for meeting the petitioner with minor daughter at her residence for one hour at every two months, if need be the help of the police may also be taken by the respondent and the police personnel must be in civil dress, so that there cannot be any adverse effect on the minor daughter and this process shall be continued till six months, if, the situation remains conducive and friendly, the visitation period of one hour shall be increased to two hours for the next six months, if, the situation continues to be conducive and friendly, thereafter the matter will be considered by the Court for further extension of the visitation period."
(3.) This order was however modified upon an application of the appellant and the venue of meeting was shifted to the Mediation Center, Civil Courts, Ranchi, for meeting the child with the appellant-father for one hour, Le., from 3.30 to 4.30 p.m. This visitation was continuing, but certain disputes arose in the same also.;