PRAKASH BALKRISHNA NAIDU Vs. SHASHANKA PRAKASH NAIDU

JUDGEMENT

(1.) Heard finally by consent of both the parties.

(2.) Admit.

(3.) This appeal is preferred against the order dated 12.09.2017 passed by the learned Judge, Family Court No.2 Nagpur. By this order, the learned Judge returned the petition holding that the Family Court at Nagpur does not have jurisdiction to try the petition filed under Sections 7, 12 and 25 of the Guardians and Wards Act, 1890 seeking orders as to guardianship, interim protection and custody of the minor, a daughter, aged about 7 years. Therefore, the petition came to be returned to the appellant for it's being presented to a Court having jurisdiction over the issue involved in the petition, which in the opinion of the Family Court No. 2, Nagpur was District Court, Rajamundry, Andhra Pradesh.