Calcutta High Court (Appellete Side)
Antara Debolin Bhattacharya vs Mr. Debolin Dilip Bhattacharya on 13 March, 2023
FMA 1484 of 2014
Item-9. CAN 2 of 2014 (old CAN 4959 of 2014)
13-03-2023
CAN 3 of 2014 (old CAN 8099 of 2014)
sg CAN 4 of 2020 (old CAN 1596 of 2020)
Ct. 8
CAN 5 of 2021
Antara Debolin Bhattacharya
Versus
Mr. Debolin Dilip Bhattacharya
Mr. Debajyoti Deb, Adv.
Mr. Somdyuti Parekh, Adv.
...for the appellant
Mr. Apurba Kumar Datta, Adv.
Ms. Sreemoyee Mukherjee, Adv.
Mr. Sana Naaz, Adv.
...for the respondent
In Re: CAN 5 of 2021 Both the parents are separated and a decree for divorce has already been passed on 11th May, 2015 in a suit for divorce filed by the petitioner/wife.
We feel that the father should have access to the daughter and a bonding between the father and the daughter should develop.
On such consideration, we allow the petitioner/father visitation right.
He will be allowed to meet his daughter on Tuesdays at a mutually convenient time and place preferably in the South Kolkata minimum for two hours. Besides, he may interact with the child via Google Meet or Zoom on weekends.
Since no affidavit-in-opposition is called for, all allegations are deemed to have been denied.
CAN 5 of 2021 is, accordingly, disposed of. A copy of this application shall be served upon the learned 2 Counsel for the appellant in course of the day.
In Re: CAN 2 of 2014 (old CAN 4959 of 2014) and CAN 3 of 2014 (old CAN 8099 of 2014) The learned Counsel for the appellant submits that the respondent has not paid a sum of Rs.2,00,000/- to the appellant/wife by Demand Draft in terms of an order dated 29th November, 2017. It is, however, disputed by the learned Counsel representing the respondent.
The respondent/husband is directed to file an affidavit disclosing the Demand Draft by which the said payment is made. In the event the said payment is not made till date, the husband is directed to make payment of the said sum by Demand Draft within two weeks from date and shall file an affidavit of compliance.
CAN 2 of 2014 (old CAN 4959 of 2014) and CAN 3 of 2014 (old CAN 8099 of 2014) shall be listed after three weeks.
In Re: CAN 4 of 2020 (old CAN 1596 of 2020) This is an application for expeditious disposal of the appeal. Let the appeal be listed in the monthly combined list of May, 2023 fairly at the top.
CAN 4 of 2020 (old CAN 1596 of 2020) is thus, disposed of.
(Uday Kumar, J.) (Soumen Sen, J.)