In dealing with the appointment of a guardian ad litem of a minor defendant in original suits the attention of all subordinate Courts is drawn to Rules 3, 4 and 4-A of Order XXXII as amended by the High Court which runs as follows :"3. Guardian for the suit to be appointed by Court for minor defendant. - (1) Where the defendant is a minor, the Court, on being satisfied of the fact of his minority, shall appoint a proper person to be guardian for the suit of such minor.(2)A person appointed under sub-rule (1) to be guardian for the suit for a minor shall, unless his appointment is terminated by retirement, removal or death, continue as such throughout all proceedings arising out of the suit including proceedings in any appellate or revisional Court and any proceedings in the execution of a decree.
