Changanari Prabhakar vs Sri Jonna Laxmirajan
2022 Latest Caselaw 5111 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

CIVIL MISCELLANEOUS APPEAL No.211 OF 2005

JUDGMENT: (Per Hon'ble Dr.SA,J)

This appeal, under Section 47 of the Guardian and

Wards Act, is filed by the appellant/father aggrieved by the

decree and order, dated 10.11.2004, passed in O.P.No.1773

of 2003 by the learned I Additional District Judge, Nizamabad,

whereby, the subject O.P. filed by the appellant/father, under

Section 25 read with 10 of the Guardian and Wards Act,

seeking custody of the minor children, by names Master

Ch. Vaishnav and Master Ch. Vaibhav, was dismissed.

2. Heard. Perused the record.

3. It is brought to the notice of this Court by the learned

counsel for the appellant/father that the minor children, by

names Master Ch. Vaishnav and Master Ch. Vaibhav, have

attained majority and therefore, cause in the appeal does not

survive for adjudication.

4. Taking the said submissions on record, all further

proceedings in this appeal are closed.

5. Accordingly, the appeal is disposed of.

Miscellaneous Petitions, if any, pending in this appeal

shall stand closed. There shall be no order as to costs.

_______________________ Dr. SHAMEEM AKTHER, J

_______________________ NAGESH BHEEMAPAKA, J

Date: 13.10.2022 MD