RESHAM SINGH Vs. GENERAL PUBLIC

JUDGEMENT

(1.) CM No.2493-C-II of 2015

(2.) The appellant challenges order dated 8.11.2013 passed by the Civil Judge (Senior Division), Gurdaspur dismissing his petition, filed under Section 8 of the Guardian and Wards Act, 1890 (in short "the Act") for sale of land belonging to his minor son Hardev Singh.

(3.) Counsel for the appellant submits that the minor was suffering from cancer and though he has been cured, the appellant has to meet recurring medical expenses. Counsel for the appellant further submits that the trial court has dismissed the petition by holding that the appellant should first sell his land by ignoring the fact that the appellant has already sold his share of the land. The appellant does not have any other means or land to pay the medical and other expenses of the minor.