BHAG SINGH Vs. SURJAN SINGH

JUDGEMENT

(1.) THE only dispute in this revision petition is whether respondent No. 1 who was appointed as guardian of the minor is entitled to act as a guardian on behalf of the minor. It has now been brought to my notice by the Counsel for the respondent that the minor has since become major, which fact is not denied by the petitioner. In view of this, revision petition has become infructuous and the same is dismissed as such. It is further directed that mesne profits of the land lying deposited in the State Bank of Patiala. High Court Branch, Chandigarh, under the orders of this Court, shall be paid to Kulwant Kaur who has become major, or she would be free to operate the account regarding the F. D. R. in which the amount is lying deposited. She would also be entitled to deal with her property in any manner she likes. Consequently, C. M. is allowed and the revision petition is dismissed as having become infructuous.