MANCHALA HUSHIKESH Vs. TERALA PRADEEP KUMAR

JUDGEMENT

(1.) The unsuccessful petitioner-appellant preferred this appeal against the order dated 22-4-1998 in O.P. No. 801 of 1994 on the file of the Principal District Judge, Ranga Reddy.

(2.) The above O.P. No. 801 of 1994 was preferred by the appellant-natural father of the wards, under Section 25 of the Guardians and Wards Act, (for short "the Act"), for custody of minor children by name Shravani and Shravanti.

(3.) For the purpose of convenience, the parties are addressed as petitioner and respondents as per their array in O.P. No. 801 of 1994.