KALABAI Vs. CHHITARJI

JUDGEMENT

(1.) This appeal under section 47 of the Guardians and Wards Act is directed against the order dated 23-3-82 passed by the 8th Addl. Judge to the court of the District Judge, Indore, in guardian case No. 38 of 80.

(2.) The material facts giving rise to this appeal are as follows :

(3.) Having heard learned counsel for the parties I have come to the conclusion that this appeal deserves to be allowed. The objector had filed a suit for permanent injunction restraining the minors from alienating the agricultural land to any other person. He also filed an application for temporary injunction restraining them to do so. In that suit Chhitar was proposed as the guardian ad litem of the minor defendants. Chhitar did not appear in that suit. On the application of Kalabai she was appointed as the guardian of the minors. The application for temporary injunction was dismissed and so also the appeal preferred by the respondent.