PURSHOTTAM HURJIVAN Vs. NAVANITLAL HURGOVANDAS

JUDGEMENT

(1.) This is an appeal from a decision of Taraporewala, J., on a notice of motion taken out by the petitioner in the course of the proceedings he had instituted under the Guardians and Wards Act for his appointment as guardian of the person and property of his minor wife.

(2.) On April 17 the Judge announced that lie would dismiss the petition, hut would deliver his judgment giving his reasons therefor after the vacation.

(3.) On April 21, an article was published in the "Sanj Yartaman" headed : "Sensational case in the Bania community in Bombay."