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Supreme Court Of India

(From : Bombay)

Hon'ble Judge(s): Madan B. Lokur, N. V. Ramana , JJ

Limitation Act (36 of 1963) , Art.60, Art.109, Art.113, Art.57— Hindu Minority and Guardianship Act (32 of 1956) , S.8— Applicability - Suit for setting aside alienation of minor's property by his guardian - Plaintiff quondam minor challenging transfer made by his mother without obtaining permission of Court in contravention of S. 8(2), Guardianship Act, 1956 - Limitation period is of 3 years from date of attaining majority u/Art. 60 - Arts. 109, 110 or 113 do not apply - Inconvenience and hardship to person - Not decisive factor while interpreting applicability of provision - 1st plaintiff 20 years old as on date of institution of suit - Three plaintiffs/his sisters though majors are not manager or Karta of joint family - Not capable of giving discharge without concurrence of other members of family - Will not therefore fall under Expln. 2 to S. 7 - Suit instituted within 3 years from date of attaining of majority of first plaintiff - Not barred by limitation. (Para 29 30 31 32) .....