SATHI JAGANNADHA REDDY Vs. KOVVURI RUKMINI

JUDGEMENT

(1.) This appeal arises out of judgment dated 16-7-1991 in OP No. 609 of 1987 on the file of the District Judge, East Godavari, Rajahmundry.

(2.) The appellant, Sathi Jagannadha Reddy is the petitioner in OP No.609 of 1987. He filed the said OP seeking guardianship of the minor Sathi Sowmya @ Sravani, who is his daughter. Respondent No.1-Kovvuri Rubnini is the maternal grandmother of the minor and respondent No.2 Kowuri Abbai Reddy is her maternal uncle.

(3.) The petition filed by the appellant herein, on being contested by the original respondent Nos. 1 and 2, was dismissed by the lower Court holding that it would not be in the interest of the minor to give her custody to the appellant, though he is the natural father of the minor, and therefore, he cannot be appointed as guardian to the person and property of the minor. Against the said order, the present appeal is filed.