Pankaj Mithal, J. - (1.) ONE Ambrish Kumar, died leaving behind his two minor children Km. Pranvi aged 7 years and a son Shaurya aged 3 years. Smt. Savitri Devi, the grandmother of the children has applied under Sections 7 and 8 of the Guardians and Wards Act, 1890 (hereinafter referred to as the Act) in the District Court of Muzaffarnagar, for her appointment as the guardian of the above two children. It has been registered as Guardianship Case No. 581 of 2009 Smt. Devi Vs. Raman Lata.? It is pending in the court of Additional District Judge, Court No. 7, Muzaffarnagar.
(2.) APART from the above,? Jainand Tyagi, maternal grandfather? and Angoori Devi, maternal grandmother? (Nana & Nani) of the children have? applied under Sections 7 and 10 of the Act separately for their appointment as guardian vide Misc. Case No. 6 of 2009 in the District Court of Saharanpur. In addition to the above, Vinod Tyagi, uncle (Taau) of the children have filed Misc. Case N0. 44 of 2009 under Sections 7, 8 and 29 of the Act in the District Court of Saharanpur for his appointment as guardian of the children.
(3.) THE Additional District Judge, Court No. 7, Muzaffarnagar before whom Guardianship Case No. 581 of 2009 was filed in view of Section 14(2) of the Act has referred this matter to the court for determination as to in which of the courts the aforesaid matter regarding appointment of guardian of the two children shall be dealt with.;