Rajendra Mahajan, J. - (1.)The appellant has preferred this appeal under Sec. 47 of the Guardians and Wards Act, 1890 (hereinafter referred to as 'the Act') being aggrieved by and dissatisfied with the order dated 10.07.2015 passed by the Additional Sessions Judge, Begumganj, district Raisen, in Guardian Case No.40A/13 titled Rajendra Kumari (Smt.) and another Vs. Rajendra Singh , whereby the learned trial Judge has appointed the respondents as guardians of minor girl Ku. Karnika aged about 5 years and directed the appellant to hand over her custody to them by allowing their application under Sec. 7 of the Act.
(2.)For the sake of convenience, the appellant and the respondents are hereinafter referred to as the non-applicant and the applicants respectively as per their status in the trial court.
(3.)The case of the applicants in brief is that Krishna Pratap Singh @ Chhoteraja was their youngest son. On 19.02.2007, he was married to Radhika Raje @ Ritu Raje, the daughter of the non-applicant, as per Hindu religion and wedding rites and customs prevailing in their caste. From their wedlock, Radhika gave birth to a girl-child named Karnika on 04.03.2011. At the time of filing of the application in the trial court, her age was about 3 years.