N JOHN Vs. G NARASAIAH

JUDGEMENT

(1.) HEARD both sides.

(2.) THE Original Petition was filed by the petitioner under Sections 3, 7, 10 and 29 of the Guardian and Wards Act seeking for the custody of minor children Arunkumar and Kumari.

(3.) THE two children right from the death of their mother were under the custody of the petitioner. At the relevant time of filing of the Original Petition, the minor boy was studying in III standard and the minor girl was studying in I standard. THE children were taken care of by the petitioner and his wife. THE petitioner was a retired Government Employee and is drawing pension.