ANANDHAN Vs. RAGUPATHI

JUDGEMENT

(1.) The Fair and decreetal order dated 18.10.2019 passed in G.W.O.P.No.189 of 2017 is under challenge in the present Civil Miscellaneous Appeal.

(2.) The appellant filed a petition for declaration to declare him as natural guardian to the minor/Hariharan. The mother of the minor died in the year 2014. After the death of the mother of the minor, the minor is with the custody of the maternal grand parents. Now, the minor boy is aged about 15 years and studying SSLC course (10th standard). It is an admitted fact that all along, the minor boy is with the maternal grand parents, who provided all needs and taking care of the minor child. They are providing good education.

(3.) The learned counsel appearing for the respondent states that the boy is now studying 10th standard.