AIR 1914 ALLAHABAD 474(2)

Allahabad High Court

Hon'ble Judge(s): Rafique, Piggott , JJ

Guardians and Wards Act (8 of 1890) , S.13— Kanungo's report regarding appointment of certain person as guardian of minor is inadmissible in evidence. The report of a Girdawar Kanungo in favour of the appointment of a certain person as guardian of the person and property of a minor is inadmissible in evidence and therefore cannot be the basis of a Court's order of appointment.