S.BALAJI Vs. M.A.MAHABOOBANI

JUDGEMENT

(1.) This appeal has been filed under Sec. 47 of the "Guardians and Wards Act, 1890" (for brevity hereinafter referred to as "the Act"), against the order passed by the Family Court, Madurai, in GWOP No. 154 of 2025, dismissing the petition filed by the appellant under Ss. 4(2), 7, 8, 10 and 17 of the Act, for appointing the appellant as the legal guardian for the minor female child.

(2.) The case of the appellant is that she was married to one Gurulakshmi in the year 2012. They did not have a child and therefore they decided to adopt a child. The respondent was living nearby and was known to the appellant and his wife for more than 10 years.

(3.) The respondent had three children and the third child was born on 14/12/2023. Since the respondent was working as a daily labourer and was struggling to provide the basic amenities to all the three children, came forward wholeheartedly to give her third female child on adoption to the appellant and his wife. Accordingly, the appellant and his wife started taking care of the child and the child was named as Shri Daanvika. The respondent also lost her husband and that made the situation even worse.