TOMY GEORGE Vs. STATE

JUDGEMENT

(1.) A petition filed under S. 29 of the Guardian and Wards act. ( for short 'the act) for permission to alienate the property of a minor, was "closed" by the court below. According to us, the approach made by the court below to the problem cannot be justified.

(2.) SINDU alias Elizabeth is the minor. Her father and mother jointly applied to the District Court for permission to sell the property of the minor. Her father had 56 acres of land in Tellicherry taluk. He gifted seven acres out of it to the minor as per Ext. A2 gift deed dated 27-1-1982. It is the said land which the petitioners now want to sell.

(3.) THE court below, upon the said evidence came to the conclusion that the petitioners are interested in the welfare of the mirror. Learned District Judge observed further that since the parents have produced documents regarding the acquisition of other properties in favour of the minor utilising their own funds, it is not proper to decline permission to alienate me minor's property, as prayed for in the petition.