N. PAVAN KUMAR Vs. R MAHESWARI

JUDGEMENT

(1.) The challenge in this appeal is to the order dtd. 20/12/2019 in F.C.O.P.No.110/2018 passed by the learned Judge, Family Court-cum-V Additional District Judge, Tirupati dismissing the petition filed under Ss. 6 and 13 of the Hindu Minority and Guardianship Act, 1956 r/w Sec. 9 of the Guardian and Wards Act, 1890 and Sec. 7(g) of the Family Courts Act by the petitioner seeking guardianship and custody of the minor boy N.Jainarayan Sai being his father.

(2.) Petitioner's case is thus:

(3.) Heard arguments of Sri N. Pavan Kumar, the petitioner who appeared in person and Sri Prabhjit Jauhar, learned senior counsel representing Sri J.M.Naidu, counsel for respondent.