LAWS(TLNG)-2020-2-132

G.MUTHAIAH Vs. ALL CONCERNED

Decided On February 19, 2020
G MUTHAIAH Appellant
V/S
ALL CONCERNED Respondents

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed under Section 47 of the Guardians and Wards Act, 1890 challenging the order dt.16.04.2019 passed in G.W.O.P.No.563 of 2018 by the I Additional Chief Judge, City Civil Court, Secunderabad.

(2.) The appellant herein is the maternal grand-father of a minor by name Master Chapala Praneeth.

(3.) The appellant's daughter is one Swapna and her husband is Late Sri C. Ravi, and the boy Chapala Praneeth is their son.