V.YOGISH Vs. MASTER MANVITH

JUDGEMENT

(1.) Learned counsel Smt.C.M.Manju for the appellant is present before the Court physically and represents Sri H.V.Rajaram who is on record.

(2.) Office note reveals maintainability of appeal against order dtd. 6/11/2023 in G and WC No.4/2022 passed by the XXVI Additional City Civil and Sessions Judge, Bengaluru in view of Sec. 47 of Guardians and Wards Act, 1890 since the petition is filed under Sec. 8 of Guardians and Wards Act, 1890. However, the petition filed by the petitioner under Sec. 8 of the Guardian and Wards Act, 1890 came to be allowed. The grandmother of the minor petitioner Master Manvith viz., Smt.Jyothilakshmi was appointed as guardian to look after the welfare of the minor child viz., Master Manvith - who is the minor son of the respondent - V.Yogesh and Smt.Kavitha M.A.(deceased). Guardianship Certificate was ordered to be issued in the name of Smt.Jyothilakshmi in respect of the minor child Master Manvith - who is the minor son of the respondent - V.Yogesh and Smt.Kavitha M.A.(deceased). The same is indicated in the operative portion of the order.

(3.) The counsel for the appellant is not able to convince the Court in respect of Sec. 47 of the Act which reads as under: