BOGGAVARAPU SRIRAMAM Vs. SURYANARAYANA MURTHY

JUDGEMENT

(1.) Heard Sri Anand Rao, the Counsel representing the appellant and Sri Sivanand Kumar, the Counsel representing the contesting respondents.

(2.) The unsuccessful petitioner, Boggavarapu Sriramam in IA. No.388 of 1998 in OP No.412 of 1995 on the file of the Court of District Judge, East Godavari at Rajahmundry, had preferred the present civil miscellaneous appeal.

(3.) The appellant herein, the petitioner moved an application, IA. No.388 of 1993 in OP. No.412 of 1995 on the file of the Court of District Judge, East Godavari at Rajahmundry, under Section 39 of the Guardian and Wards Act, 1890 {hereinafter referred to for short 'the Act' for the purpose of convenience} to remove the third respondent from the guardianship of the property for the mental ill-person Maitreyudu and appoint him as property guardian.