MASTER M.YASHAS (MINOR) Vs. NIL

JUDGEMENT

(1.) This appeal assails the correctness of the order dtd. 28/1/2021 passed by the IX Additional Principal District Judge, Bengaluru Rural, Bengaluru in G and WC No.16/2020.

(2.) The said petition was filed by the appellant, mother of the minor child Master Yashas, who is aged about twelve years under Sec. 8(2)(a) of the Hindu Minority and Guardianship Act, 1956 (hereinafter referred to as 'the Act' for the sake of brevity), seeking permission to sell the petition schedule property standing in the name of her minor son and to use a portion of sale proceeds to the tune of Rs.15,00,000.00 derived from the said sale for use of the minor son for the purpose of meeting his day to day expenses, School expenses etc., and to deposit the balance sale proceeds in the name of her minor son. The trial Court by impugned order dtd. 28/1/2021 has dismissed the petition. Hence this appeal is preferred.

(3.) Though before the trial Court and in this appeal, it is shown as though the petition as well as the appeal is filed by the minor represented by his mother, in fact it is a petition filed by the minor guardian seeking permission to sell the petition schedule property. Therefore, wherever the word 'petitioner/appellant' is used, it refers to the guardian of the minor.