ROMALSAWMI Vs. L ZALAWTA

JUDGEMENT

(1.) Heard Mr. L.H. Lianhrima, learned senior counsel assisted by Ms. H. Lalmalsawmi, learned counsel for the appellant as well as Mr. Victor L. Ralte, learned counsel for the sole respondent.

(2.) The appellant by way of this second appeal has prayed for setting aside the order dated 08.05.2015, passed by the Court of the Civil Judge, Aizawl in Guardianship Certificate Application No. 1032/2015 and the order dated 07.12015, dismissing FAO No. 3/2015.

(3.) The appellant's grievance in brief is that the appellant is the mother of the minor L. Lalrinnunpuia. The appellant's husband L. Zakungliana expired on 19.01.2015. Thereafter, on the application made by the respondent, who is the grandfather of L. Lalrinnunpuia, the Trial Court had granted guardianship of the child to the respondent without issuance of any notice to the appellant and without taking any evidence.