BRIJ WATI Vs. GENERAL PUBLIC

JUDGEMENT

(1.) THIS revision petition is directed against the order of the learned Additional District Judge, Gurgaon. Sat Parkash minor through his mother filed a petition under Section 8 of the Hindu Minority and Guardianship Act, 1956, seeking permission to sell the land of the minor. This petition was accepted by order dated 1. 6. 1991 of the Guardian Court.

(2.) APPELLANTS filed an application for revocation of the order dated 1. 6. 1991 by alleging that Sat Parkash had not been adopted by Angoori Devi and even otherwise she was not competent to adopt him and that the appellants, being heirs of Angoori Devi, were entitled to inherit the land in dispute but were not intentionally made parties in the original petition seeking permission of the Guardian Court to sell the land in dispute. This application was opposed by filing a reply.

(3.) AFTER considering the evidence, the learned Additional District Judge came to the conclusion that there was no ground for setting aside the order dated 1. 6. 1991. This is how Smt. Brijwati and others have filed this appeal.