LAKSHMI KUSHWAH Vs. KHEM CHAND KUSHAWAH

JUDGEMENT

(1.) HEARD .

(2.) THIS miscellaneous appeal has been filed under Section 47 of the Guardian and Wards Act, 1890 assailing the order dated 24.9.2008 passed by the learned Additional District Judge, Shivpuri in Case No. 04/2008 (Guardian), under Sections 7 & 10 Guardian Wards Act read with Section 6 of Hindu Minority and Guardianship Act 1956 by which the learned 1st ADJ, Shivpuri has dismissed the application filed by the applicant/appellant for declaring her as guardian of minor Anjali aged 9 years and to obtain her custody.

(3.) THE parties were in conflict before the trial Court for the custody of minor Anjali aged 9 years and there is no dispute regarding minor Akanshya aged 11 years also is residing with the applicant/appellant.