S D MANJUNATH Vs. NIVEDITHA

JUDGEMENT

(1.) Sri G. Shankar, learned counsel appearing for the appellant neither knows the facts of the case nor is conversant with the legal provisions which are relevant for the purpose of conducting the appeal.

(2.) We find this position reflects a very sorry state of affairs in the legal profession and in matters involving lives and the day-to-day living of parties, arising as a family dispute before Courts, though the legislature had taken care to provide for suitable statutory provisions not to make appearance of lawyers as a matter of right, that provision having been diluted, Courts have as a matter of course allowed lawyers to appear to plead the cause of the litigants who are parties in family disputes of the present nature.

(3.) We find that the appeal is by the father who had failed and neglected to maintain his three minor children after unnatural death of the mother - wife of the appellant in mysterious circumstances and in respect of which incident, the appellant himself stands as accused before a Criminal Court.