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Judgment
Assuming that the will in this case is genuine (a question, however, which has not been tried), the appointment by it of a guardian cannot be held
to be such an appointment as comes within Section 7, Clause 3 of the Guardian and Wards Act; for, a Hindu mother has no authority to make
such appointment by will. It was, therefore, the duty of the Court to have enquired u/s 7 as to the necessity for appointing a guardian, and, if
necessary, to have appointed a lit and proper person. In making such appointment, he might very properly take into consideration the wishes of the
mother expressed in any genuine will.
We must, therefore, set aside the order of the District Judge and direct him to restore the petition to his file and to dispose of it according to law.
Costs will abide and follow the result.