JAGJEET KAUR Vs. STATE

JUDGEMENT

(1.) This first appeal is filed under Section 8(5)(e) of the Hindu Minority and Guardianship Act, 1956 against the judgment of the court below dated 19.12.2012 which has dismissed the petition which sought permission to sell the two fifth of the half undivided share of the minor sons of the appellant/petitioner in the back portion of the first floor of property bearing no.10/61, Subhash Nagar, New Delhi.

(2.) The court below has dismissed the petition by observing that with respect to an undivided share in an immovable property, no permission is required. This is so stated in paras 8 to 10 of the impugned judgment and which read as under:-

(3.) Learned counsel for the appellant states that appellant will have difficulty before the sub-Registrar at the time of seeking to register the transfer of interest in the immovable property, and therefore, the present appeal is filed.