PETITION FOR GUARDIANSHIP OF A MINOR
IN THE ____________ COURT OF ____________
AT _________________________
Under Section 10 of the Guardians and Wards Act
Case No. _______ of _________
Application of appointment of the guardian
Minor (Name of Address of Minor) ______ under S. 10 of the Guardians and Wards Act
The humble petition of ______________________ (Name and Address of Petitioner)
Respectfully:
The above-named applicant respectfully states as follows:
1. (State the name, sex, religion, date of birth and place where minor is residing)
2. (Here State If minor is a female, or if she is married and if so, name and age of her husband)
3. (Here State the kind, location and likely value of property, if any, of minor)
4. (Here State Name/residence of the person in the custody or possession of person/property of minor)
5. State Petitioners Relationship with the minor.
6. If a guardian of the person/property or both of the minor has been appointed by any person bearing right or claiming to bear right, under law, to which the minor is subject, to make such appointment;
7. If application has been made to court, or to other courts concerning the guardianship of person or property or both of the minor, if so, when, to which court, and result thereof;
8. If application is for appointment or declaration of a guardian of person of minor, or of his property, or of both;
9. If application is to declare a person to be a guardian, the reason for which that person claims
10. The causes which enabled making of application; and
11. Such other details, if any, as may be laid, or as a type of application makes it compulsory to state.
DECLARATION
I, _______________, the above-named applicant, declare that I am ready willing to act as the guardian of the person and property of the minor.
VERIFICATION
I _______________ (Name) s/o _______________ do here by solemnly affirms that paragraph No. 1 to 11 of this application is true to the best of my knowledge and nothing is concealed.
Signed and verified this _______ day of _______ 20 _______ at _______ in Civil Court compound.
Deponent
Notary Public
