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 grand-father 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.) THE respondents remained ex-parte.