DHANUSHKODI Vs. DHANALAKSHMI

JUDGEMENT

(1.) Challenging the impugned order passed by the Principal District Judge, Perambalur in GWOP.No.18 of 2024, the appellant preferred this Civil Miscellaneous Appeal.

(2.) Before the trial court, the appellant filed an application seeking permission under Sec.7 and 8 of Guardian and Wards Act to appoint her as a guardian for minor Dharani and seeking permission to sell the petition mentioned property including minor's share.

(3.) On hearing both sides, the trial judge dismissed the petition holding that the family owned other properties. Therefore, the learned judge was not inclined to grant permission to sell the property, which stands in the name of minor Dharani, 1st respondent herein, who is daughter of appellant. Challenging the said findings, this Civil Miscellaneous Appeal has been preferred.