Seth, J. - (1.) This is an appeal from an order of the District Judge of Allahabad, which, on account of its brevity, may appropriately be reproduced in extenso in this judgment. It runs thus: "It is impossible to consider the applicant a fit guardian of the person of the minor as there is admittedly no woman living in his house and the youngest minor is only four years told and the female minor is aged 14. Application rejected."
(2.) This order is so sketchy that it is not possible for me to regard it otherwise than unsatisfactory. It may be possible to gather from its perusal that it is an order intended to dispose of an application under Section 10, Guardians and Wards Act, but many relevant facts have been completely omitted from it. The learned District Judge has not chosen to mention even those facts which are required by the statute to be mentioned in an application for guardianship and which have to be taken into consideration by an appellate Court as well as by the Court of first instance while dealing with such an application.
(3.) The order does, not mention how the applicant, who is the appellant in this appeal, is related with the minors and what other relatives the minors have. It does not state with whom and under what condition the minors are living, by whom they are being supported and why the applicant desires to be appointed their guardian; nor does it state whether the application was opposed and if it was opposed, by whom and on what ground.;