(1.) THE petitioners, who are husband and wife, have filed this petition, seeking to appoint them as Guardians of the person of minor female child S. Sherley stated to have been born on 03.12.2007, under Section 3,7, to 10 of the Guardians and Wards Act read with Clause 17 of the Letters patent.
(2.) THIS Court on 17.04.2009 ordered for a scrutiny of the claim to be done by the Indian Council of Social Welfare (ICSW). Accordingly, the ICSW has forwarded a report, dated 27.04.2009, recommending the case of the petitioners. The report is taken on file.
(3.) THE petitioners approached the society, wishing to adopt a girl child. THE application submitted by them along with their photographs is marked as Exhibit P-7. THE marriage invitation card of the petitioners is marked as Exhibit P-8. THEy also decided to adopt a girl child and they felt that a child in their family would change their life with better atmosphere. A child was given for temporary custody to the petitioners on 16.06.2008. THE child was named by the petitioners as S. Sherley. THE affidavit of temporary custody of the minor child, dated 16.06.2008 is marked as Exhibit P-9.