RAJESWARI Vs. D MURUGAYYA KANDIAR

JUDGEMENT

(1.) THE plaintiff, who lost in both the courts below is the appellant.

(2.) THE case in brief is as follows:-

(3.) SECTION 4 of Hindu Minority and Guardianship Act, 1956 (hereinafter referred to as 'The Act') refers to a natural guardian. A guardian appointed by the Will of the minor's father or mother, a guardian appointed or declared by court, and a person empowered to act as such by or under any enactment relating to any court of wards. SECTION 6 of the Act relates to Natural guardians of a Hindu minor and it reads as follows:Natural guardians of a Hindu minor:- The natural guardians of a Hindu minor, in respect of the minor's person as well as in respect of the minor's property (excluding his or her undivided interest in joint family property), are-