KASHIBAI Vs. VEERANGOUDA

JUDGEMENT

(1.) This appeal Under Section 7(1) of Guardians & Wards Act, 1890 (for short "Act") is one, which richly deserves to be allowed for more than one reason. The appeal is by the maternal grandmother of minor child by name Gangana Gouda son of Rudra Gouda Mulkipatil, minor, resident of Annigeri, Navalgund Taluk, Dharwad district.

(2.) The Appellant is aggrieved by the impugned order dated 12.08.2008 passed in G & W. No. 19/2006 on the file of Court of First Additional Civil Judge (Sr. Dn.), Dharwad sitting at Navalgund, allowing the petition filed by the Respondents- paternal uncle of the minor child.

(3.) The petition had been filed Under Section & 10 of the Act. seeking to appoint the Petitioner to be the guardian of not only the person of the minor child but also in respect of three parcels of agricultural lands, for managing the agricultural properties for the benefit of the minor child.