T. KOCHAPPI Vs. R. SADASIVAM PILLAI

JUDGEMENT

(1.) THIS Appeal has been preferred against the order passed in G.W.O.P. No. 189 of 2001, dated 8.3.2002, on the file of the Additional District Judge, Nagercoil, Kanyakumari District. This Appeal has been preferred by the grandfather of the children by name, Raghul and Gokul who are admittedly in the custody of the appellant/the petitioner in G.W.O.P. No. 189 of 2001.

(2.) THE appellant is a retired State Government employee. According to the appellant/the petitioner, the respondent who is none other than the father of the children, Raghul and Gokul, had married for second time after the death of the first wife. Only on that ground, the appellant herein had filed G.W.O.P. No. 189 of 2001 before the Additional District Judge, Nagercoil, Kanyakumari District, for appointing him as a guardian for the minors.

(3.) AFTER going through the affidavit to the Petition and the documentary evidence let in by the petitioner, the learned Additional District Judge has come to a conclusion that the petitioner is not entitled to the relief asked for in the Petition and consequently dismissed the Petition.