MULCHAND PANACHAND GUJAR Vs. KESARI KHUPCHAND GUJAR

JUDGEMENT

(1.) It is contended in this appeal that the learned Subordinate Judge was wrong in holding that an application for execution of a decree, which had been passed in favour of two Hindu females during their minority, was not barred.

(2.) The application was made in 1908 and at that date the age of the elder decree-holder was 27 and that of the younger decree-holder 21. There had previously been several applications for the execution of the decree, for, Ramji, the brother of the deceased guardian of the minors, had in 1904,1905 and 1906, presented different darkhasts purporting to act as the guardian of both the decree- holders.

(3.) Now, as a guardian had been appointed for them they did not attain the age of majority until 21 and at the time of the applications in 1904, 1905 and 1906, the younger decree-holder was still a minor.