Supreme Court of India Judgements

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Child Custody

HELD the wish/desire of the child can be ascertained through interaction but then, the question as to ‘what would be in the best interest of the child’ is a matter to be decided by the court taking into account all the relevant circumstances

Bysclaw

Aug 15, 2022

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By sclaw

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Child Custody Matrimonial

For best interest and welfare of the child are the paramount considerations when determining visitation rights A. Hindu Marriage Act, 1955 — Section 26 — Visitation Rights — The paramount consideration when determining visitation rights is the best interest and welfare of the child — This principle takes precedence over the rights of the parents — The court emphasizes that a child’s health and well-being must not be compromised in the process of adjudicating parental rights. B. Hindu Marriage Act, 1955 — Section 26 — Visitation Rights — Both parents have a right to the care, company, and affection of their child — However, this right is not absolute and must be balanced with the need to protect the child’s welfare — In this case, the court acknowledges the father’s right to visit his daughter but ensures that these visits do not negatively impact the child. C. Hindu Marriage Act, 1955 — Section 26 — Visitation Rights — Matrimonial disputes and serious allegations between parents should not impede a child’s right to the care and company of both parents — The court separates the child’s welfare from the conflict between the parents. D. Hindu Marriage Act, 1955 — Section 26 — Visitation Rights — Visitation arrangements must not cause undue hardship to the child — The court modified the High Court’s order, which required the child to travel 300 kilometers every Sunday, as it was deemed detrimental to the child’s health and well-being. E. Hindu Marriage Act, 1955 — Section 26 — Visitation Rights — The location for visitation must be convenient and in the best interest of the child — The court changed the visitation location from Karur to Madurai, which is closer to the child’s residence, in order to prioritize the child’s comfort and convenience. F. Hindu Marriage Act, 1955 — Section 26 — Visitation Rights — Supervised visitation may be necessary, especially for young children — The court directed that the father’s visits should occur in a public place, with the mother present (though at a distance), due to the child’s young age and unfamiliarity with the father.

Dec 28, 2024 sclaw
Child Custody

Visitation Rights — Appellant-mother is appealing against an order allowing the repatriation of her minor daughter to the United States of America, where her father resides — The Supreme Court granted the father’s request for visitation rights during his visit to India from 14.06.2024 to 30.06.2024 — The visitation rights will take place at Kohinoor Continental Hotel, Mumbai, on weekends falling on 15.06.2024 and 16.06.2024; 22.06.2024 and 23.06.2024; and 29.06.2024 and 30.06.2024 — During the visitation period, the father will surrender his passport with the Registrar of the Bombay High Court and ensure that he does not harm or take the child out of Mumbai — Additionally, he will arrange accommodation for the mother at the same hotel for the entire visitation period.

Jul 4, 2024 sclaw
Child Custody

Guardian and Wards Act, 1890 – Sections 7, 9 and 25 – Custody Dispute – The case revolves around a custody dispute over two minor children following the deterioration of the marriage between the petitioner and respondent – The High Court granted shared custody, which was challenged by the appellant – The primary issue is the guardianship and welfare of the children, considering their preferences and the capabilities of each parent – The appellant argued that the children have been residing with him for nine years and expressed a desire to continue doing so – The respondent argued that the appellant retained custody against various court orders and alleged ‘parental alienation syndrome’ – The Supreme Court allowed the appeal, setting aside the High Court’s order, and reinstated the Family Court’s decision granting custody to the appellant, subject to the respondent’s visitation rights – The court found no evidence of ‘parental alienation syndrome’ and recognized the support system provided by the Indian Armed Forces for the children’s welfare – The Supreme Court concluded that the appellant should retain custody of the children, with the respondent granted visitation rights as per the Family Court’s order.

May 12, 2024 sclaw

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