M VENKATA MANI KANTHU Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant.

(2.) This appeal is directed against the order, dated 27th June 2005 passed by the III Additional District Judge, Tirupathi, in Guardian and Wards O.P.No.138 of 2005, dismissing the petition filed under Section 7 of the Guardians and Wards Act, 1890 (for brevity "the GW Act").

(3.) The said petition was filed by the minors, represented by their mother, seeking appointment of their mother as their guardian and to permit her to transfer the petition schedule property by way of sale in favour of third parties and to deposit the sale proceeds into a Nationalised Bank or in the alternative to secure alternative properties fetching income for the educational facilities and development of the minors.