ROUF AHMAD ZAROO Vs. SHAFEEQA

JUDGEMENT

(1.) The appellant has filed this Letters Patent Appeal against the order dated 21.07.2014 whereby the learned Single Judge has dismissed the appellant's Civil 1st Miscellaneous Appeal, CIMA no.60/2014, arising from an order dated 01.02.2014 passed by the learned 1st Additional District Judge, Srinagar, in an application which had been filed by the appellant under Section 47 of the Guardians and Wards Act, Svt. 1977.

(2.) The short question that arises for consideration in the appeal is whether second appeal under the Guardians and Wards Act, Svt. 1977 (for short, the Act), in Letters Patent would be entertainable.

(3.) We have heard the learned counsel and considered the matter.