Madras High Court
Mr.H.Thiagaraj vs Mrs.H.Parvathi on 14 February, 2018
Author: M.Govindaraj
Bench: M.Govindaraj
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 14.02.2018 CORAM THE HONOURABLE Mr. JUSTICE M.GOVINDARAJ C.M.A.No. 383 of 2011 Mr.H.Thiagaraj .... Appellant Vs. 1.Mrs.H.Parvathi 2.Mrs.H.Vijaya 3.Mrs.H.Vimala ... Respondents Prayer: Civil Miscellaneous Appeal filed under section 47 of the Guardians and Wards Act, 1890, to set aside the fair and decreetal order, dated 14.12.2010, passed by the learned District Judge, Nilgiris at Udhagamandalam in G.W.O.P.No.29 of 2009. For Appellant : M/s.L.Mouli For Respondents : M/s.N.Damodaran ****** J U D G M E N T
This Civil Miscellaneous Appeal has been filed to set aside the fair and decreetal order, dated 14.12.2010, passed by the learned District Judge, Nilgiris at Udhagamandalam in G.W.O.P.No.29 of 2009.
2. The said G.W.O.P.No.29 of 2009 is filed under Section 39, read with Section 7 of the Guardians and Wards Act, 1890, to remove the testamentary guardians of minor Abishek @ Prahalad and to appoint the petitioner as guardian,
3. At the time of filing of the case, the Minor was aged about 15 years, who is now aged about 23 years. He has become a Major, the property will be independently maintained by him. Therefore, nothing survives for adjudication. Accordingly, the Civil Miscellaneous Appeal is closed. No costs.
14.02.2018 msm Index: Yes/ No Internet: Yes/ No To The District Judge, Nilgiris at Udhagamandalam.
M.GOVINDARAJ, J.
msm C.M.A.No. 383 of 2011 14.02.2018