N.SIVASUBRAMANIAM Vs. S.VENAKATACHALAM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been directed against the order dated 04.03.2016, passed in G.W.O.P.No.457 of 2013, by the Principal Family Court, Coimbatore.

(2.) The appellant herein, as petitioner, has filed G.W.O.P.No.457 of 2013, on the file of the trial Court, under Section 25 of the Guardian and Wards Act, wherein, the present respondents have been arrayed as respondents.

(3.) The material averments made in the petition are that the petitioner is a resident of Tirupur and now, he is in Bangalore in connection with his employment. The first respondent is the father-in-law of the petitioner and second respondent is his mother-in-law. The petitioner has married the daughter of the respondents, by name, Shanmugapriya, on 02.02006, at Arulmigu Avinashilingeshwarar Temple, Avinashi, as per Hindu Rites and Custom. After marriage, the petitioner and his wife have stayed in Vadavalli, Coimbatore, in connection with the research work of the wife of the petitioner. The petitioner and his wife have been blessed with a male child on 04.12.2006 and he has been christened as S.S.Varun. The wife of the petitioner has passed away on 04.06.2011 and after her demise, the respondents have illegally taken the son of the petitioner. Under the said circumstances, the present petition has been filed for getting legal custody of the ward.