- (1.) This appeal is before us to examine correctness of the order dated 21.06.2017, passed by learned Family Court, rejecting an application preferred as per provisions of Sub-section 2 of Section 8 of the Hindu Minority and Guardianship Act, 1956 (for short, "the Act of 1956").
(2.) The appellant No.1 Smt. Indra Devi is wife of Late Shri Mohan Lal and the appellant No.2 is her minor son. She is also having one elder son namely Vinay who has already acquired the age of 21 years. The cause of the appellant is that she is not in position to look after the lands inherited by her being situated at different places and further that she is in need of money for supporting studies of her minor son Vikas. The Family Court dismissed the application by arriving at the conclusion that no material is available on record to establish the need of minor and also the apprehension about mismanagement of the land in question being situated at a distant place.
(3.) In appeal, the sole argument advanced by learned counsel appearing on behalf of appellants is that the Family Court failed to appreciate the facts in correct perspective. The Family Court, as per learned counsel, did not look into the distance of land from place where the appellants are residing.;