ASHWINI JAYAKUMAR Vs. ARUN MOZHI SELVAN

JUDGEMENT

(1.) Main 'Original Petition' (hereinafter 'OP' for brevity) has been filed inter-alia under Sections 3, 7 to 10 and 25 of 'The Guardians and Wards Act, 1890' (hereinafter 'GAWA' for brevity) with inter-alia prayers for appointment as guardian and custody of a minor child.

(2.) In this web hearing today on a video conferencing platform, Ms.Raj Genevive Veena, learned counsel for applicant/petitioner and Ms.Malarvizhi Udayakumar, learned counsel for respondent are before this Court.

(3.) At the outset, on jurisdiction, learned counsel for applicant/petitioner placed reliance on an order dated 08.03.2019 made by another Hon'ble Single Judge of this Court in S.Annapoorni Vs. K.Vijay in A.Nos.5445 and 5446 of 2018 in O.P.No.599 of 2018. My attention was drawn to the relevant paragraph which reads as follows :