SHRUTI HIREN MEHTA Vs. HIREN GHANSHYAMDAS MEHTA

JUDGEMENT

(1.) Both these Guardianship Petitions have been filed under the provisions of the Guardians and Wards Act , 1890. Both these Guardianship Petitions are only with reference to appointing a guardian of the person of the minor and not the properties of the minor.

(2.) The reliefs sought in Guardianship Petition No. 3 of 2019 are as under -

(3.) In both the aforesaid Guardianship Petitions, a preliminary issue of jurisdiction was raised by the respondents. According to the respondents, in view of the provisions of Section 7 read with Section 8 and Section 20 of the Family Courts Act, 1984, this Court's jurisdiction to entertain the aforesaid two Guardianship Petitions was ousted.