CHAGANLAL VIJAYAWARGIYA Vs. ASTOR QUISTH

JUDGEMENT

(1.) These are the revision petitions filed against the order of the Chief Judge, City Civil Court, Hyderabad made in I. A. Nos. 18888 to 1891 of 1970 in O. P. Nos. 291, 292, 297 and 298 of 1970 on 10/11/1970.

(2.) The arterial facts are that the respondents herein made applications to the Chief Judge. City Civil Court, Hyderabad under Section 10 of the Guardians and Wards Act, 1890 (hereinafter called the Act) for appointing them as guardians alleging inter alia that after the custody of the children is given to them as guardians, they intended o adopt the children and act as foster parents.

(3.) After the petitions were filed, it was published in The Hindu, calling for objections, if any, from persons interested in the children.