RANEE VELLAI NACHIAR Vs. COURT OF WARDS

JUDGEMENT

(1.) In this case we are asked to make an order that the Court of Wards should detain in Madras the person of the zemindir of Sivaganga now under the guardian- ship of the Court of Wards and prevent his being married to a certain lady pending the disposal of an appeal to us against an order made yesterday by Mr. Justice Wallis on an application to him that this marriage should be prevented by an order of this Court.

(2.) We are told that the marriage is going to take place the day after to-morrow and that is the ground of urgency and the reason why an application has been made to us to-day. It is not disputed that an order that has been made making the zemindar a ward of the Court of Wards under the provisions of Section 15 of the Court of Wards Act of 1902, and the Court of Wards under the provisions of that section has been ordered to assume the superintendence of the person and property of this zemindar.

(3.) Section 48 says: "No declaration made by the Local Government under Section 15 or 18 and no act done in the exercise of any discretionary power conferred by this Act shall be questioned in any Civil Court."