KOTHOLLA KOMURAIAH Vs. KOTHOLLA @ BIKKANURI@ GORLAKADI KANAKA LAXMI

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed assailing the order dated 3.10.2012 passed by the Court of VI Additional District Judge, Medak at Siddipet in I.A. No. 340 of 2012 in O.P. No. 120 of 2012. By virtue of the said order, the learned Judge allowed the said I.A., appointing the respondent herein as guardian of the ward Master G. Anil Kumar, till the disposal of the main O.P. The facts and circumstances leading to the filing of the present revision are as under:

(2.) The respondent herein filed O.P. No. 120 of 2012 on the file of VI Additional District Judge, Medak at Siddipet against the petitioners herein under Sections 6, 7, 8, 10, 11, 12, 48 and 49 of the Guardians and Wards Act, 1890 (hereinafter called 'the Act') seeking the following relief:

(3.) Along with the said Original Petition, the respondent herein filed I.A. No. 340 of 2012 under Section 12 of the Act, seeking the following relief: