SUNDAR RAJ Vs. MUTHIAN

JUDGEMENT

(1.) BEING aggrieved by the order dated 21. 12. 1998 passed in Guardianship O. P. No. 29 of 1996 on the file of the principal District Judge, Villupuram , whereby the respondent herein was appointed as the guardian for minors - Saraswathi Mari and Manjhumatha , the above appeal has been filed.

(2.) THOUGH the respondent has been served, he has neither appeared in person nor through any counsel. When the case was called today, the respondent was not present in the Court.