MOHD HALEEM SAJID Vs. SHAFIUDDIN ALI AHMED

JUDGEMENT

(1.) This civil revision petition, under Article 227 of the Constitution of India, is filed by the respondents in O.P. No. 131 of 2010, questioning the order dated 22.03.2011 passed, in I.A. No. 211 of 2010 in, by the learned III Additional District Jude, Warangal.

(2.) The aforesaid O.P. is filed under the provisions of the Guardians and Wards Act, 1890 (for short 'the Act') for grant of custody of minor ward - baby Shaika Ali Ahmed. Pending adjudication of the claim in the said O.P., they filed I.A. No. 211 of 2010 under Section 12 of the Act for grant of interim custody of the minor ward.

(3.) The said I.A. is filed with the allegations which read as under: