RALOH CLIVE CABRAL Vs. RILLEY DIAS

JUDGEMENT

(1.) HEARD Shri Avinash Chindhe for the petitioner.

(2.) THE present guardian petition is filed under section 10 of the Guardian and Wards Act, 1890 (for short "act") by the petitioner, as maternal Grandfather of minor Master Jordan Kyle Cabral Dias, (for short minor) Roman Catholic, aged 5-1/2 years, who is son of respondents, namely Mr. Rilley Dias and mrs. Aneesha Dias nee Aneesha Cabral.

(3.) THE affidavit of service of notice under section 1 l (l) (b) of the Act to the respondents Nos. 1 and 2 is placed on the record by the petitioner. None appeared for the respondents.