KARPAGAM Vs. ALAMELU @ GEETHA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the order dated 12.10.2018 passed in G.W.O.P.No.2 of 2018 on the file of the District Court, Sivagangai.

(2.) Heard the learned Counsel appearing for the appellant as well the learned Counsel appearing for the respondent and perused the materials available on record.

(3.) The appellant is not a party to the proceedings in G.W.O.P.No.2 of 2018. It is admitted that the respondent herein is the paternal grand-mother of the minor child Ananya. It is also admitted that the appellant is the maternal grand-mother of the minor, being the mother of minor's mother. It is admitted that the parents of the minor died in a road accident. It is in the said circumstances, the respondent herein, being the paternal grand-mother, filed a petition in G.W.O.P.No.2 of 2018 before the District Court, Sivagangai, for appointing herself as guardian of minor Ananya. In the said petition no one was impleaded as respondent. Holding that the petitioner alone is the legal guardian of the minor, the petition was allowed by order dated 12.10.2018. Aggrieved by the same, the maternal grand-mother, namely, the appellant herein preferred the above Civil Miscellaneous Appeal after getting leave of this Court.