MUHAMMAD ABDUL SATAR SAHEB Vs. MEKKENA KONDAPPA NAIDU

JUDGEMENT

(1.) The District Munsif issued a notice to the proposed guardian to which he received no reply. He then appointed him as guardian ad litem finding that he had been appointed guardian of the minor's property under Act VIII of 1890. The guardian applied under Section 458, Civil Procedure Code, to be removed alleging that the suit was one in which his interest was adverse to that of the minor inasmuch as the contract which the plaintiff in the suit was seeking to enforce was one made by him (the guardian) under circumstances in which it was to the interest of the minor to allege that it would not bind him. The District Munsif has refused to remove this guardian.

(2.) I have no doubt that the appointment was not proper for the two reasons: (1) that the guardian was appointed without his consent and (2) that his interests are apparently opposed to those of the minor and, therefore, when the guardian applied to be removed, the District Munsif ought to have removed him and appointed another guardian.

(3.) The only question is whether I can interfere under Section 622, Civil Procedure Code. In my opinion the District Munsif was bound to cancel the appointment when the guardian never, having expressed his consent, came forward alleging that he was unwilling to act, and the fact that an order of appointment had been made in his absence does on affect the question.