- The husband shall be the guardian of his minor wife or in respect of her person and property; and subject to the provisions of section 15, the father shall be the guardian of his minor children other than married daughters, in respect of their person and property:Provided that such guardianship shall not extend to the right and interest of the wife or children in respect of their kutumba or kavaru properties:Provided further that the custody of a minor child who has not completed the age of three years shall, ordinarily, be with the mother.
