R CHANDRASEKARAN Vs. UMA MAHESWARI

JUDGEMENT

(1.) THE petitioner by name R. Chandrasekaran, has filed this petition for production of his minor son C. Vigneswaran, before this Court and hand over his custody to him.

(2.) EVEN at the stage of admission, first respondent, wife of the petitioner is represented by a counsel and she appeared before us. The detenu minor C. Vigneswaran, aged about 9 years also present along with his mother, first respondent herein. We enquired the first respondent. She complained about the conduct of the petitioner. In addition to the same, she brought to our notice about the order passed by the learned Principal District Judge, Erode dated 26. 06. 2006 in G. W. O. P. No. 53 of 2005 and that is a petition filed by the first respondent herein, viz. , C. Uma Maheswari under Sections 7 (a), 8 and 10 of the Guardian and Wards Act, praying to appoint her as the guardian of minor Sanjuktha and Vigneswaran. The order which is available at page 3 of the typed set of papers shows that the said petition was contested by the respondent therein/petitioner herein and ultimately the learned Principal District Judge by order dated 26. 06. 2006, appointed the petitioner therein/mother, as the guardian of the minors.

(3.) MR. David Thyagaraj, learned counsel appearing for the petitioner has stated that against the said order of the learned Principal District Judge, the respondent therein has filed CMA. No. 2446 of 2006 before this Court and when the appeal came up for admission on 23. 08. 2006, this Court (E. D. R. ,j.) posted the matter for final disposal after two weeks.