ALPANA (SMT.) Vs. GENERAL PUBLIC

JUDGEMENT

(1.) HEARD .

(2.) BY this appeal under section 47 (e) of the Guardians and Wards Act, 1890 the appellant mother of two minor daughters is praying for setting aside the order dated 5.12.2014 passed by IX th Additional District Judge, Indore in Guardian Case No.46 of 2014, whereby the permission to sell the immovable property to natural guardian under section 8(2) of Guardians and Wards Act, 1890 was refused.

(3.) BRIEF facts of the case are that, the husband of the appellant Mr. Vij ay Chandorkar, is working as Regional Manager in Ultratech Cement, AhmedaJiad. The appellant and her husband have two daughters one Namrata aged 16 years and second Nilanjana aged 12 years, their date of birth are 4.2.1998 and 8.5.2002 respectively.