REGENT COMPUTRONICS PVT. LTD.

Divya J. Nair Appellant

V/S

S.K. Sreekanth Respondents

Referred Judgements :-

PRAKASH V. PADMAKUMARI [REFERRED TO]
ARUNKUMARI V. JHALA HARPAL SINGH NATWAR SINGH [REFERRED TO]
JEEWANTIPANDEY VS. KISHAN CHANDRA PANDEY [REFERRED TO]
RUCHI MAJOO VS. SANJEEV MAJOO [REFERRED TO]
VIRBALA WIFE OF SHAH HARICHAND RATANCHAND VS. SHAH HARICHAND RATANCHAND [REFERRED TO]
HARICHAND RATANCHAND VS. VIRBALA [REFERRED TO]
HARSHADBHAI ZINABHAI DESAI VS. BHAVNABEN HARSHADBHAI DESAI [REFERRED TO]
HIMANSHU MAHAJAN VS. RASHU MAHAJAN [REFERRED TO]
HARIHAR PERSHAD JAISWAL VS. SURESH JAISWAL [REFERRED TO]
SARADA NAYAR VS. VAYANKARA AMMA [REFERRED TO]
CHANDY VS. MARY BANEENA [REFERRED TO]
SANJAY AGARWAL VS. KRISHNA AGARWAL [REFERRED TO]
REEGAN JAYAKUMAR VS. SHAMI SHAHUL [REFERRED TO]

JUDGEMENT

(1.) The solitary test for determining jurisdiction of the court to entertain an application for guardianship of the person of the minor is the 'ordinary residence' of the minor [Ruchi Majoo v. Sanjeev Majoo, AIR 2011 S.C. 1952].

(2.) section 9(1) of the Guardians And Wards Act, 1890 (hereinafter referred to as 'the Act') provides that if the application is with respect to guardianship of the person of the minor, it shall be made to the District Court having jurisdiction in the place where the minor ordinarily resides.

(3.) What is meant by the expression "the place where the minor ordinarily resides" in Section 9(1) of the Act? Does it always mean the ordinary residence of the natural guardian of the minor and no other place? These questions essentially fall for consideration in this case.

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DIVYA J. NAIR Vs. S.K. SREEKANTH

Referred Judgements :-

JUDGEMENT

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