SUNDER KHAN Vs. MEAJAN CHAPRASHI

JUDGEMENT

(1.) This appeal arises out of a suit for possession of the land in dispute on declaration of the plaintiff s mirash karsha rights to the same by purchase from the heirs of one Madan Gazi.

(2.) Various defences were raised by the defendant, one of them being that the plaintiff s purchase in respect of the shares of the minor daughters of Madan Gazi from their mother was void as she was not properly appointed guardian of the minors. That question was decided against the defendant in the Court below, and the plaintiff was given a decree in respect of the shares of the widow and the three daughters of Madan including the two minor daughters.

(3.) Several contentions have been raised in this second appeal on behalf of the defendant- appellant. We do not think that there is anything in those contentions except that relating to the question of the validity of the sale of the minors shares by their mother.