KARTAR SINGH Vs. BOGASINGH

JUDGEMENT

(1.) THIS is a civil second appeal in a suit for setting aside a sale deed.

(2.) ONE Uttam Singh had 50 Bighas of land in Chak 1-h Tehsil Ganganagar. He died leaving behind him four sons and his widow Mst. Nihali. His tour sons are Ajayab singh, Tara Singh, Dara Singh and Kartar Singh. On 19-9-1941, Ajayab Singh, tara Singh, Dara Singh and Mst. Nihalj acting as guardian of Kartar Singh sold the aforesaid land for Rs. 5,000/- to Boga Singh and Gopal Singh under the sale deed ex. 1. On 20th February, 1953, the suit out of which this appeal has arisen was filed by Kartar Singh and Dara Singh for setting aside the aforesaid sale deed. Kartar Singh pleaded that he was minor at the time of the execution of the sale deed. Dara Singh pleaded that he was also a minor and his mother had no necessity to sell the land on his behalf. The suit was contested fay Boga Singh and Gopal Singh who pleaded that Dara singh was not a minor at the time of the execution of the sale deed and Mst. Nihali was the natural guardian of. Kartar Singh and had the right to sell the land as the sale was to pay the debts of Uttam Singh. The suit has been dismissed by the Trial court with the findings that Dara Singh was major at the time of the execution of the sale deed and Mst. Nihali, the natural guardian of Kartar Singh, sold the property for the benefit of the minor. It was also held that the suit was barred by limitation under Article 44 of the Limitation Act. On appeal by Kartar Singh, his appeal was dismissed on the ground that the suit was barred by limitation under article 44 of the Limitation Act. Hence this second appeal on his behalf.

(3.) IT is contended by the learned counsel for the appellant that the sale deed executed by Mst. Nihali on behalf of Kartar Singh was void as it was without legal necessity and as such Article 44 of the Limitation Act is not applicable. This contention, in my opinion, has no force. Article 44 of the Limitation Act prescribes a period of three years from the date the ward attains majority for a suit filed by a ward to set aside the transfer of property toy his guardian. It is not denied in this case that Kartar Singh had attained majority sometime in the year 1948. It is, however, urged that the transfer by a guardian without legal necessity was void. The parties are Sikh by caste and are governed by Hindu Law. At the time when the property was sold, Uttam Singh was dead and Mst. Nihali being the mother was the natural guardian of Kartar Singh. A natural guardian under the Hindu Law has the power to sell or mortgage any part of the estate of the minor for legal necessity or for the benefit of the minor. Article 44 of the Limita-tion Act is attracted when the suit Is filed by a ward to set aside a transfer of the property by his guardian. The applicability of this Article cannot be avoided on the ground that the guardian had acted in excess of his authority. The natural guardian of Hindu minor, even if he is acting with- out legal necessity or transferring the property not for the benefit of the estate of the minor is still acting as guardian and transfer by him is a transfer by guardian so as to attract Article 44.