RAM BILAS Vs. PERSON AND PROPERTY OF SURESHCHANDRA

JUDGEMENT

(1.) IN this case Smt, Resharn Wati respondent No, 2 who is the real sister of minor Suresh Chandra was appointed by the District Judge Hardoi as guardian of the person and (property of this minor with the consent of the appellant who is minor's distant Uncle and was himself a counter clai mant in those proceedings. The District Judge passed his order in terms of this agreement and directed the minor to be delivered to the guardian who was also ordered to maintain and submit accounts regarding the income of the property of the minor.

(2.) THE appellant subsequently changed his mind and he filed this ap peal alleging that Smt. Resham Wati was not a suitable person for appointment of guardian of minor's person as she was the next presumptive heir in case the minor died.

(3.) THE appeal is. therefore, dis missed. There shall be no order for costs as nobody turned up on behalf of the respondents. Appeal dismissed.