JAGDISH CHANDRA GUPTA Vs. KUMARI VIMLA GUPTA

JUDGEMENT

(1.) THE appellant, who had not been impleaded as a party -respondent in a proceeding initiated by Dr. Kumari Vimla Gupta - -the present respondent, for her being appointed as guardian of the person and property of Km. Sweta Gupta - -the minor, has filed this appeal under Section 47 of the Guardians and Wards Act, 1890, feeling aggrieved by the impugned order passed by the District Judge, Kanpur Nagar, appointing the respondent in this appeal as guardian of the person and property of minor - -Km. Sweta Gupta with certain directions.

(2.) SINCE the appellant had neither been impleaded in the proceeding giving rise to this appeal nor, as asserted by him, he had any notice of the same, an application seeking grant of leave to file the appeal being Civil Misc. Application No. 91483 of 2002 had been moved by him. The said application had been allowed after hearing the learned counsel for the parties vide the order dated 23.5.2002.

(3.) PURSUANT to the notice issued by this Court vide the order dated 25.2.2003, Dr. Kumari Vimla Gupta - -the respondent has appeared in person along with Km. Sweta Gupta - -the minor. The appellant - -Jagdish Chandra Gupta is also present in Court as directed.