RAM KISHAN Vs. (RADEHY LAL) GOPINATH

JUDGEMENT

(1.) This is art appeal by the minor defendants Nos. 1 and 5.

(2.) The facts briefly are these. A suit for sale was brought by one Lala Bithal Das against the mortgagors, and two persons, Baidy Ram and Munni, as subsequent transferees When Baidy Ram died, his sons Ram Kishen and Lachman, the present appellants, were brought on the record. The plaintiff applied that Chunna Ram, the paternal uncle of the minors, Ram Kishen and Lachman, should be appointed their guardian for the suit.

(3.) A notice was issued to Chunna Ram to state to the Court whether he was willing to accept the appointment or not, and he was to appear on the 15th August, 1927. The notice was served on Chunna Ram on the 5 August, 1927, but he did not appear on the 15 August, 1927. On the latter crate, the Court directed that the case should proceed ex parte against the minors, Ram Kishen and Lachman. There is no formal order appointing Chunna Ram as the guardian for the suit of the minor defendants.