LILLY MASCARNEHAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri R. K. Sahu for the petitioner.

(2.) THE present Guardianship Petition has been filed under Section 7 read with Section 10 of the GUARDIANS AND WARDS ACT, 1890, 1890 (for short Act), by the petitioner Mrs. Lilly Mascarnehas for the appointment of the guardian of the present person and the property of the minors, namely, Godfrey Alwyn (boy) (15 years) and Mascarnehas Anita walter (girl) (14 years ). The petitioner is the paternal Aunt of the minor children.

(3.) THE petitioner has filed a joint affidavit of service to prove the necessary compliances as per law. None appeared in the petition to oppose.