HANSABEN RAMNIKLAL GHONIYA Vs. STATE

JUDGEMENT

(1.) BY way of this appeal, the appellant has challenged the judgment and order of the Family Court, Junagadh, dated 20.12.2010, rendered in Civil Miscellaneous Application No.32 of 2010.

(2.) THE facts of the case briefly sated are that the husband of the appellant is owning some agricultural land. According to the appellant, since, her husband is not having any steady source of income and was mortgaging the land owned by him, she got the name of her minor children and herself entered in the record. Since, the appellant was facing difficulties in bringing up her children, she preferred the above-mentioned application before the Family Court to obtain permission to appoint her as the guardian of her minor children, namely Mohit and Pooja and to sell their share of land, for their good upbringing. However, the learned Judge rejected the application of the appellant. Hence, the present appeal.

(3.) IN above view of the matter, I am of the opinion that the matter requires consideration, afresh.