PARMAL MINOR Vs. HAR KAUR ETC

JUDGEMENT

(1.) The question that arises for determination in this regular second appeal is as to whether the appeal filed before the first appellate Court by defendant personally on attaining majority without first getting his guardian ad litem, who represented him in the trial Court removed, was a validly constituted appeal.

(2.) Parmal defendant-appellant, a minor at the time of the filing of suit by Smt. Har Kaur, plaintiff-respondent for a declaration that she was the sole heir of the last male-holder, and that the defendant was not validly adopted by him nor and will set up by the defendant was a valid one resisted the same through his guardian-ad-litem.

(3.) The trial Court decreed the suit against which the defendant, instead of appealing through the guardian-ad-litem, himself personally filed the appeal.