SHEELA AND ANOTHER Vs. GENERAL PUBLIC AND ANOTHER

JUDGEMENT

(1.) Sabri (respondent No. 2) filed a petition under Section 25 of the Guardians and Wards Act, 1890 (Act for short) seeking custody of the minor Wali Khan. The learned Civil Judge (Senior Division), Patiala, vide order dated 26.07.1996, had taken up the file on the said date on an application filed by Wali Khan minor, who had attained the age of majority. The order dated 21.10.1992 passed by this Court in Civil Revision No. 2417 of 1992 was perused by the learned Civil Judge (Senior Division). In terms of the said order, it was observed that the minor's age at that time i.e. 21.10.1992 was stated to be 17 years. Therefore, admittedly, the minor had become major on the date of passing the order on 26.07.1996 by the learned Civil Judge (Senior Division), Patiala. The petition was, therefore, held to have been rendered infructuous.

(2.) Accordingly, the application under Section 25 of the Act was dismissed as having become infructuous.

(3.) Aggrieved against the order dated 26.07.1996 passed by the learned Civil Judge (Senior Division), Patiala, the appellants Sheela wife of Balbir Khan and Mallan wife of Bholla have filed the present appeal.