MOTILAL KALYANDAS Vs. BAI OCHHA

JUDGEMENT

(1.) In this case one Motilal Kaliandas has applied to this Court under Section 622 of the Civil Procedure Code, 1882, on the ground that an order has been made against him by the District Judge of Ahmedabad for the payment of Rs. 2,748. without jurisdiction.

(2.) Motilal Kaliandas was appointed guardian of the property of one Fulchand in November 1904, and early in 1905, owing to the death of the sole surviving partner of a firm in which the minor was interested, he applied to the Court for sanction to appoint a gumasta to manage the firm's business; that application was sanctioned, and aman named Narmadashankar was accordingly appointed gumasta on the 13 of February in that year.

(3.) In August 1906, the minor Fulchand died and on his death the guardianship of Motilal terminated, but there was no adult legal representative to recover the estate in the hands of Motilal.