- (1.) Heard Sri Rajesh Srivastava, learned counsel for the appellant.
(2.) The father of the appellant Km. Shivika Garg and respondent Yash Garg applied under Section 8(2) of the Hindu Minority and Guardianship Act, 1956 to the District Judge for permission to mortgage property Aaraji No. 1039 Chandari, Municipal No. 18-C-2 Pokharpur for the purposes of obtaining loan for establishing a factory as both the aforesaid persons were minor at the relevant time.
(3.) The application on consideration has been rejected by the Additional District Judge vide order dated 10.6.2010.;