Himachal Pradesh High Court
Suresh Kumar And Another vs Pushpa Devi And Others on 7 March, 2023
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Suresh Kumar and another Vs Pushpa Devi and others RSA No. 13 of 2022 .
07.03.2023 Present: Mr. Sunil Mohan Goel, Advocate for the appellants.
Mr. Sanket Sankhayan, Advocate for respondent No.1. and 2(i).
CMP No.1993 of 2023 By means of this application moved under Order 32 Rule 12 read with Section 151 of Code of Civil Procedure, prayer has been made for discharging the guardianship of applicants on the ground that the applicants No.2(i) Shiya and 2(ii) Tamana have attained the age of majority. Copies of education certificates/documents, demonstrating that the applicants have attained the age of majority, have been appended with the application. The non-applicants-
appellants have no objection for allowing the prayer.
Accordingly, the application is allowed. the applicants-
respondents No.2(i) and 2(ii) are permitted to defend the matter in their own capacity. The guardianship of their maternal aunt-respondent No.1 is discharged. The application to stand disposed of.
CMP No.12428 of 2022In view of the order passed in CMP No.1993 of 2023 the present application has become infructuous and to stand disposed of accordingly.
RSA No.13 of 2022Statements of appellant No.1, appellant, No.2, ::: Downloaded on - 07/03/2023 20:41:07 :::CIS respondent No.1, respondent No.3, respondent No.4 stand recorded on 03.01.20212 in support of the averments made .
in CMP No.16177 of 2021.
Let the matter be now fixed on 12.04.2023 to ascertain the views of respondents No.2(i) and 2(ii).
Mr. K.S. Dhaulta, Advocate appears on behalf of proforma respondents No.4 to 11 and seeks four weeks' time to file power of attorney. Needful be done before the next date of hearing.
Jyotsna Rewal Dua Judge March 7, 2023 (R.Atal) ::: Downloaded on - 07/03/2023 20:41:07 :::CIS