UMED RAM Vs. DEVKU

JUDGEMENT

(1.) This revision has been filed against the order dated October 24. 1968. of the Senior Subordinate Judge Simla, in case No. 1 of 1966. By this order the Senior Subordinate Judge has directed the delivery of the properties in question to the respondent and also to render accounts of the property upto the date of such delivery.

(2.) Badri datt was the minor son of Het Ram. Upon the death of Het Ram, one Gursaran was appointed a guardian of the properties of Badn Datt by an order dated July 13, 1953, of the Subordinate Judge first class, Kandaghat. The ward Badri Datt died on August 20, 1955. Upon the death of the ward, Gursaran the guardian made an application to the Subordinate Judge first class, Kandaghat for being discharged. This application was decided by the Subordinate Judge first class, Kandaghat by his ord dated March 14, 1957. The Subordinate Judge first class, Kandaghat, refused to adjudicate upon the alleged claim of the said guardian to be the successor of Badri Datt deceased but he added:-

(3.) Therefore, Gursaran was discharged from his responsibility as a guardian from filing accounts as he had been directed when he was appointed guardian of Badri Datt deceased. The learned Subordinate Judge first class. Kandaghat, however, proceeded to observe: