IN RE: KUMAN NAHUSHA Vs. STATE

JUDGEMENT

(1.) This appeal is filed under Section 47(e) of the Guardians and Wards Act, 1890 (hereinafter referred to as 'the Act' for brevity) challenging the order dated 3rd January 2015 passed by the learned VI Additional City Civil & Sessions Judge, Bangalore City, in G & W.C.No.25/2014, whereby the petition filed by the appellant herein is partly allowed.

(2.) Briefly stated, the appellant being a minor represented by her father/natural guardian, filed a petition under Section 28 of the Act read with Section 8 of the Hindu Minority and Guardianship Act, 1956, seeking permission for her parents to develop the petition schedule property and construct two residential houses on the two floors and further permission for her parents to take 50% of the undivided interest in the schedule property along with first floor of the proposed construction as their share and earmark the remaining 50% of the undivided interest in the schedule property along with the ground floor of the proposed construction towards the share of the minor appellant.

(3.) After presentation of the petition, notice of the petition was taken in "The Hindu" daily newspaper and nobody appeared to contest the petition. PWs-1 to 3 were examined for the petitioner and documents Exs.P1 to P11 are marked.