- (1.)These are appeals filed under Section 47 (d) of the Guardians and Wards Act, VIII of 1890, against separate orders of the District Judge, Kottayam in O.P. (G & W) Nos. 173/93, 174/93, 173/93 and 175/93 respective. Those petitions were filed by the respective petitioners therein for appointing them as guardians of four minors, with permission to take them out of India for adoption. The learned District Judge has stated the facts in detail in the judgments under appeal. It is not necessary to refer to the facts in this judgment since the petitions were dismissed only on one ground. Learned District Judge held that the 2nd respondent did not take every effort to secure or to find out members of Indian Families for being appointed as the guardians of the minors. On this ground these petitions were dismissed.
(2.)Although the petitioners are different and the minors in respect of whom the petitions are filed are different, we are disposing of these appeals by this common judgment, since this common question arises in all these appeals.
(3.)The only point that arises in these appeals is whether every effort has been made to find out an Indian couple who are desirous to taking the child in adoption within the country.
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