SARABJEET KAUR Vs. IQBAL SINGH

JUDGEMENT

(1.) On 18.07.2017, following order was passed:-

(2.) In view of Section 47(c) of the Guardians and Wards Act, 1890, the order passed under Section 25 of the Act whether granting or refusing the application is appealable and the appeal lies to the High Court. Learned counsel for the petitioner seeks time to convince this Court that if the order under Section 25 of the Act is passed by the Civil Judge (Senior Division) exercising the powers of Guardian Judge, then the appeal lies to the Court of District Judge. Adjourned to 26.07.2017.

(3.) The case was adjourned at the instance of the petitioner to enable him to satisfy the Court that the order passed under Section 25 of the Guardians and Wards Act, 1890 is not appealable.