ADHAR CHANDRA DUTT Vs. KIRTIBASH BAIRAGEE

JUDGEMENT

(1.) The question which arises in this second appeal is as to the validity of the acts of a de facto guardian in alienating the estate of a minor married Hindufemale during the minority of her legal guardian the husband.

(2.) The facts are simple. The girl inherited an undivided third from her father who took the estate from his father by way of gift. The gift was saddled with an injunction to keep up the family Durga pujah. The girl after her marriage continued to liye with her grandmother the widow of the donor who was her de facto guardian.

(3.) The puja dalan fell into disrepair and a meeting of the co-sharers, at which the grandmother, Tarangini Dassi, represented Latibala Dossy, the minor daughter of Keshab Chandra Sirkar, the donee of the property, was held.