K CHENNAKESHAVA Vs. LAKSHMAMMA

JUDGEMENT

(1.) HEARD.

(2.) THIS Civil Revision Petition is preferred against the order passed under the Guardians and Wards Act, in G and W. C. No. 73 of 1999 on the file of the II Additional Principal Judge, Family Court, Bangalore, under which the grandmother has been appointed as a guardian for the minor child. The mother-in-law approached the Court under Section 8 of the Guardians and Wards Act for appointing herself as guardian of the minor on the ground that after the marriage on 16-6-1997, the petitioner splited his wife the daughter of the respondent herein to humiliation and harassment and it is claimed that the petitioner poured kerosene on her and set fire and it was cold blooded murder. The case was registered under Sections 498-A and 304-B of the Indian Penal Code and SC No. 301 of 1999 and the investigation is pending. Consequently, an application was filed by way of interim measure for custody of the minor on the ground that the husband has killed the mother of the child.

(3.) RESISTANCE from the husband was that the grandmother is not the proper person to take custody of the child and the mother-in-law is living in a house along with her children in a single room for tenement whereas, the husband is living in a big house.