RAMPAL LAMAN SINGH Vs. PUBLIC IN GENERAL

JUDGEMENT

(1.) This appeal has been filed under Section 47 of the Guardians and Wards Act, 1890 [in short the Act of 1890] against the order dated 02.11.2012 passed by the learned Additional District Judge [Fast Track Court], Basoda, District Vidisha (M.P.) whereby the application under Section 8 of the Hindu Minority and Guardianship Act 1956 [in short the Act of 1956] read with Section 29 of the Act of 1890 has been dismissed.

(2.) In brief, the application which was submitted in the court below on behalf of the minor appellants is that they are the Bhumiswami of Survey No.405/1/1 area 0.553 hectare of village Cheerkheda, Patwari Halka No.02, Tahsil Kurwai, District Vidisha (M.P.). Both the appellants are cousin brothers and are cultivating this land. Their respective fathers, for their benefit and better education, wants to get the said land sold and for that an application under Section 8 of the Act of 1956 read with Section 29 of the Act of 1890 has been filed. Learned court below has rejected the application. In this manner, this appeal has been filed by the appellants.

(3.) It has been put forth by the learned counsel for the appellants that for the benefit of the minors as well as for their better education, their respective fathers are desirous to get the land in question sold.