AIR 1917 LAHORE 158 ::(1917) Pun LR(149) 90 ::(1917) 42 Ind Cas 191

Lahore High Court

Hon'ble Judge(s): Shadi Lal , J

(A) Guardian and Wards Act (8 of 1890) , S.7— Appointment of guardian-Minor's welfare is sole consideration. The law does not make it incumbent upon a Court to grant every application for guardianship. The welfare of the minor is the sole consideration in deciding whether a guardian should or should not be appointed. (B) Guardian and Wards Act (8 of 1890) , S.7— Marriage of minor-Validity of-Court should not make elaborate enquiry but refer parties to regular suit. Where the dispute is confined to the validity of the marriage of the minor, and the matter is not free from difficulty, the Court, instead of making an elaborate enquiry into the rights of the parties, should refer them to a regular suit.