SURYAS RAVI PRAKASH RAO Vs. MOHITHE MANOHAR RAO

JUDGEMENT

(1.) Heard Sri K.P. Abhiram, learned counsel for the appellant and Sri Vivekananda Virupaksha, learned counsel for the respondents 1 to 3. FACTS:

(2.) This appeal under Sec. 47 of the Guardian and Wards Act, 1890 (for short, the G.W.Act, 1890) has been filed by the appellant-father of the minor son Chi. Suryas Srivatsav (in short 'Ward') seeking his custody under Ss. 9, 10 and 23 of the G.W.Act, 1890, from the respondents' custody, being aggrieved from the order of rejection of his petition G.W.O.P.No.13 of 2020 by order dtd. 12/12/2022 passed by the learned Principal District Judge, Ananthapuram.

(3.) The respondents 1 to 3 are the maternal grandfather, grandmother and uncle of the ward respectively.