SITARAM BHAGAJI UNAWANE Vs. PRADNYA VIKRAM VAIDYA

JUDGEMENT

(1.) Admit.

(2.) Respondent Waives service. Returnable forthwith and by consent of parties heard finally.

(3.) This appeal is directed against the order and Judgment dated 24/06/2013 passed by the learned District Judge-1, Malegaon allowing the application filed by the respondent who is real maternal aunt of the minor child inter alia praying for her appointment as guardian of the minor Kumari Arya Unawane under Section 10 of Guardianship and Wards Act, 1890. Some of the relevant facts for the purpose of deciding this appeal are as under.