PURUSHOTHAM G PLYWOOD CO Vs. HAMSAKUTTY

JUDGEMENT

(1.) THIS Revision Petition is directed against the order on la. No. 1269 of 1998 in G. O. P. No. 33 of 1993 of the Addl. District Court, ernakulam.

(2.) PETITIONER has two minor children viz. , Vivek vijayakumar and Vandana Vijayakumar, who own immovable properties. PETITIONER and his children are Hindus. Since the properties of the minor children had to be sold for their welfare, the petitioner filed G. O. P. No. 33 of 1993 before the addl. District Court, Ernakulam under S. 8 (2) of the Hindu Minority & guardianship Act, for permission to sell the property of the minors. The court granted permission and the sale proceeds were deposited in a bank under fixed deposit scheme. Minor Vivek Vijayakumar is aged 18 years as oh 14. 7. 1998, his date of birth being 14. 7. 80. Hence the petitioner filed the above I. A. No. 1269 of 1998 for return of the fixed deposit receipt in the name of Vivek vijayakumar. The Court below dismissed the petition, holding that by virtue of s. 3 of the Indian Majority Act, the ward will attain majority only at the age of 21.