B.GOKILA Vs. R.MURUGESAN

JUDGEMENT

(1.) The Appeal has been filed to set aside the Judgment and Decree dtd. 10/7/2012 in G.W.O.P.No.78 of 2011 on the file of the Principal District Court, Namakkal.

(2.) The prayer of the Petitioner/Husband in G.W.O.P.No.78 of 2011 is to appoint him as guardian for minor daughter M.Karishma, whose date of birth is 21/10/1997. But as on date, she has already attained majority and hence, there is nothing survives in this Appeal.

(3.) Accordingly, this Appeal is dismissed as infructuous. No costs. Consequently, connected Miscellaneous Petitions are closed.