SUBHASH Vs. MADEGOWDA

JUDGEMENT

(1.) This appeal under Sec. 47(a) of the Guardians and Wards Act, 1890 (hereinafter for short referred to as 'the Act') has been filed by the maternal grand parents as well as the aunt of the children against the order dtd. 19/6/2018 passed by the trial Court in G & WC No.16/2016 by which the respondent has been appointed as guardian of the minor child namely Kumari Amulya.

(2.) Facts: The admitted facts in this appeal are that respondent's son namely Dilip married one namely Abhilasha, daughter of appellants No.1 and 2 on 1/7/2013. Out of the wedlock a daughter namely Kumari Amulya and a son namely Sachin Gowda were born. Unfortunately, this children lost their parents in an accident on 26/6/2016.

(3.) Thereafter, the respondent who is the paternal grandfather of the children namely Kumari Amulya and Sachin Gowda, filed a petition under Sec. 10 of the Act, seeking his appointment as guardian in respect of the daughter namely Kumari Amulya and sought for a direction to the appellants herein to handover the custody of the minor daughter.