RANI MOHANRAJ Vs. P RAJARATHINAM

JUDGEMENT

(1.) Defendants 8 and 9 in C. S. 996 of 1998 on the file of II Additional District Munsif, Tiruchirapalli are the revision petitioners. This revision is filed under Article 227 of Constitution of India.

(2.) Relevant facts which necessitated filing this revision may be summarised thus : One Mohanraj died on 23-11-1997. Respondent herein is his brother. First petitioner is the widow of Mohanraj and second petitioner is first petitioner's father. First petitioner in her marriage with Mohanraj had given birth to a female child, whose name is Varsha Dhanashri. She was born on 23-2-1991.

(3.) Respondent herein alleging that Mohanraj appointed him along with first petitioner as guardian of minor Varsha Dhanashri, within two weeks from the date of death of his brother Mohanraj, filed O.P. (Guardian and Wards) to declare him as guardian of minor daughter and to have her custody and also properties which belong to Mohanraj but bequeathed under Will to his daughter. While filing Guardian and Wards Petition before District Court, Trichy, he also moved for interim injunction restraining first petitioner and her parents from interfering in the possession of properties. An ad interim injunction was also granted.