BIMALA SAHOO AND ORS. Vs. BINAYAK SAHOO

JUDGEMENT

(1.) Both these appeals arise out of the judgment dated 20.07.2013 passed by the learned District Judge, Nayagarh in Guardian Misc. Case No. 3 of 2011. Therefore, these having been heard together have been taken up for their disposal by this common order.

(2.) The petitioner Binayak Sahoo now nearing 60 years of age filed a petition for his appointment as the guardian of the person and the properties of the minors, namely, Manali and Suman, her granddaughters (daughter's daughters).

(3.) In course of the proceeding, the petitioner when examined four witnesses, the opposite parties also examined the equal numbers of witnesses.