KAMLABEN Vs. MUKESHBHAI RAMESHBHAI BARIYA

JUDGEMENT

(1.) By way of the present First Appeal, the appellants herein are aggrieved by the impugned judgment and order dtd. 9/3/2022 passed by the 6th Additional District Judge, Panchmahals at Godhra in Guardian Application No. 132 of 2019 passed under Sec. 7 and 29 of the Guardian and Wards Act, 1890, whereby, the District Judge rejected the Guardian Application No. 132 of 2019 and refused to grant the permission to sell the old tenure agricultural land of the joint ownership of the appellant and the respondents including the share of the minor appellant nos. 3 and 4, by which the appellants herein have filed the present Appeal under Sec. 47 of the Guardian and Wards Act, 1890.

(2.) Brief facts leading to the filing of the present First Appeal read thus:

(3.) The District Judge rejected the said application by judgment and order dtd. 9/3/2022, considering the following, which reads thus: