RAKSHITHA Vs. C.C.SHASHIKUMAR

JUDGEMENT

(1.) The petitioner is before this Court challenging the order dtd. 2/1/2023 passed by the Senior Civil Judge, Maddur rejecting application dtd. 12/12/2022 filed by her under Sec. 26 of the Guardians and Wards Act, 1890 ('the Act' for short) in M.C.No.24 of 2013 and consequently sought the application to be allowed.

(2.) Heard Smt. Vaishali Hegde, learned counsel appearing for the petitioner.

(3.) Brief facts that lead the petitioner to this court in the subject petition, as borne out from the pleadings are as follows:-