MRS. FIROZA POPERE Vs. MRS. USHA DHANANJAYAN

JUDGEMENT

(1.) The paternal and the maternal grandmother both have conflicting claim to be appointed as guardian of a minor girl Zeenat.

(2.) This First Appeal is directed against the order dated 5 th May, 2014 passed by the District Judge, Mangaon, District Raigad, below Exhibit 1 of Civil Miscellaneous Application No. 7 of 2014 preferred by the maternal grandmother/present respondent under Guardians and Wards Act, 1890 for her appointment as guardian of minor girl Zeenat. The facts of the case are summarized as follows:

(3.) The Appeal is admitted on 15th September, 2014 and directed that the matter is to be heard expeditiously. The order of the District Court was stayed. However, access is given to the respondent/maternal grandmother for a week during Diwali vacation of 2014 and 15 days in summer vacation of 2015. During Diwali vacation from 19th October to 30th October, i.e., for 10 days Zeenat stayed with her maternal grandmother and the child was returned to her paternal grandmother on 30th October, 2014.