JANCY RAJAN Vs. STATE

JUDGEMENT

(1.) The appellant is the petitioner in GOP No. 1256 of 2006 on the file of the VIth Addl. District Judge, Ernakulam. She was married to Sri. P. S. Rajan, who expired on 23-2-1995. The petition schedule property was acquired by late Rajan as per Ext. A4. Matrimony blessed the appellant with two children. Noble P. Rajan is the youngest. He was born on 11-6-1992. On the death of the husband of the appellant, the petition schedule property devolved upon the appellant and her two children. The youngest one (minor) is studying in Xth standard. According to the appellant, she is finding it difficult to meet the educational expenses of her minor son with her own income. So, she thought of selling the petition schedule property for which she had found out a prospective vendor and Ext.A3 agreement for sale was entered into. The petition schedule property measures 7.2 cents with a house therein. The value of the land was agreed at Rs.1,00,000/- per cent and value of the building at Rs.3,00,000/-. Seeking an order to appoint her as the guardian of the minor and to permit her to alienate the property, the appellant filed the above petition before the lower court.

(2.) There is no respondent in the petition. Nobody objected the petition, though due notice was published.

(3.) The appellant was examined as PW 1 and Exts. A1 to A5 were marked.