PEECHARA VENKATESHWAR RAO Vs. JUVVADI VAMSHI KRISHNA

JUDGEMENT

(1.) As a common issue arises for consideration in these revisions, they are being disposed of by this common order.

(2.) The underlying interlocutory applications are filed in G.W.O.P. No.43 of 2020 before the Principal District and Sessions Judge-cum-Family Court, Medchal-Malkajgiri, at Kushaiguda.

(3.) The Respondent No.1 herein had filed the underlying OP under Sec. 10 & 25 of the Guardians and Wards Act, 1890 (for short 'Act, 1890') seeking custody of his Minor daughter. The petitioners herein are the respondents in the said OP and are the maternal uncles of the minor child.