RAGHAVAN NAIR Vs. LEKSHMIKUTTY AMMA

JUDGEMENT

(1.) This is an appeal by the petitioner in O.P. No. 9 of 1958 of the court of the District Judge of Palghat. The petition was dismissed on the preliminary ground that it was not maintainable in view of the dismissal of an earlier petition filed by the petitioner,

(2.) Ext. B1 is the certified copy of that petition and Ext. B2 is the order thereon. They make it clear that O.P. No. 9 of 1957 was a petition for the appointment of the petitioner as the guardian of his minor son under S.7 of the Guardians and Wards Act, 1890. The present petition is essentially one for obtaining the custody of the boy under S.25 of that Act. Counsel for the petitioner submitted that in case aremand is ordered, his client will move for an amendment of the petition and place the matter beyond all controversy.

(3.) S.25 reads as follows: