AIROnline 2024 SC 873

Supreme Court Of India

(From : AIROnline 2024 Mad 1957)

Hon'ble Judge(s): Vikram Nath, Prasanna B. Varale , JJ

Hindu Marriage Act (25 of 1955) , S.26— Custody of child - Visitation rights - Place for - Minor child was residing with mother at place 'A" while father was resident of place 'B' - Distance between two places was about 150kms. - While father has right to visit child, it cannot be at the cost of child's health and wellbeing - Though grant of visitation rights to the father was proper, Supreme Court found directions and set up to enable same to be adversarial to the child - Keeping interest and well being of child as priority, place of visitation was moved from place 'B' to place 'A" - Directions were modified accordingly. (Para 12 14 15 16 17)