SAYADAT HUSAIN Vs. MUSAMMAT SALIMUNNISSA

JUDGEMENT

(1.) The point raised in this appeal relates to the guardianship of a minor Shia girl : She is about 3 1/2 years old and her mother died on August 25th, 1913.

(2.) The maternal grandmother of the minor applied to the Court below to be appointed guardian of her person and property. The application was opposed by the father and paternal grandfather of the minor. The father did not apply to act as guardian of the minor, but supported the application of his own father. The learned District Judge appointed the maternal, grandmother as guardian of her person of the minor The question as to the guardianship of the minor s property was given up by the applicant. The father and the paternal, grandfather of the minor have come up in appeal to this Court and contend that the order of the Court below is bad under the law. It is said that under the Shia Law to which the parties are subject, on the death of the mother or her disqualification for any reason the next person entitled to the guardianship of a minor child is its father, It has been pointed out to us that the Shia Law on this subject differs from the Sunni Law. The contention for the appellants is borne out by the books on Shia Law to one of which, we may refer here.

(3.) Mr. Ameer Ali in his book on Muham-madan Law, Vol. II, 3rd Edition, page. 294, says as follows : The Shias are in agreement "with the Sunnis with regard to the general, principles governing the right of Hizanat.