DHARMAVARAPU VENKATA RAMANA Vs. ADDANKI RAJYA LAKSHMI

JUDGEMENT

(1.) The Petitioner was married to Lalitha, the daughter of the 1st Respondent. They were blessed with a female child, named Gayathri Jyothirmayi. On 23.08.2009 Lalitha died, out of severe burns. On a complaint submitted by the mother of the deceased i.e. the 1st Respondent herein, alleging that the Petitioner murdered Lalitha, Crime No. 204 of 2009 was registered by the P.S. Piduguralla, wherein the Petitioner is shown as accused. The child was taken away by the 1st Respondent, to her residence. She was admitted at a school in Chennai, where the sons of 1st Respondent are employed.

(2.) The 1st Respondent filed G.W.O.P. No. 30 of 2009 in the Court of Principle District Judge, Ongole, against the Petitioner and Respondents 2 to 5, with a prayer to appoint her as guardian, for the person and properties of the ward - Gayathri Jyothirmayi.

(3.) The Petitioner filed counter in the O.P. The trial of the O.P. is in progress's Ws.1 and 2 were examined. At that stage, the Petitioner filed I.A. No. 67 of 2011 with a request to the trial Court to decide the question of territorial jurisdiction as a preliminary issue and I.A. No. 68 of 2011 with a prayer to return the O.P., to the District Court, Guntur. The applications were opposed by the 1st Respondent. Through common order dated 15.03.2011, the learned District Judge dismissed the applications. This revision is filed against the order in I.A. No. 67 of 2011.