(1.) This appeal is filed by the first respondent in O.P. No. 79 of 1957 on the file of the District Court, Anantapur, against the order of the District Judge giving to the respondent the custody of her minor daughter, Sanjeevamma, under the Guardians and Wards Act. 1890.
(2.) The facts that have given rise to this appeal may he briefly stated. The application was filed by the mother of Sanjeevamma under Section 10 of the Guardians and Wards Act for the custody of her minor daughter against her own mother and brother with whom the minor was living. Sanjeevamma was the only surviving issue of the respondent whose husband died in 1945 leaving a will dated 30-6-1948 by and under which he settled some property on his sister, Narayanamma. The testator also expressed his desire that his daughter, Sanjeevamma, should be married to the adopted son of P.W.4.
(3.) The application was opposed by the appellant on the ground that it was not in the interests of the minor that she should be left under the care and protection of her mother, who was not leading a respectable life.