SARA ASHOK Vs. ALL CONCERNED

JUDGEMENT

(1.) Assailing the order dated 02.07.2019 in OP No.10 of 2019 passed by the IX Additional Chief Judge, City Civil Court, Hyderabad, the appellants preferred the present appeal.

(2.) Vide aforesaid order, the Court below dismissed the application filed by the appellants under the provisions of the Guardians and Wards Act, 1890 (for short 'the Act') seeking permission to appoint the 1st appellant, father of the minors viz., Sara Anurag and Sara Pushkar, as guardian, to accord permission to the 1st appellant to sell the subject property i.e. house bearing No.2-2-1107/152 and 153 admeasuring 126.66 square yards situated at New Nallakunta, Hyderabad.

(3.) The appellants are wife and husband. They are the natural parents of the minors i.e. Sara Anurag and Sara Pushkar, who are studying 10th class and 7th class respectively.