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Judgment
Vishnudeo Narayan, J.—Heard the learned counsel for the parties, on I.A. No. 2593 of 2003 which have jointly been filed by both parties supported by their respective affidavits.
Respondent Shyama Pada Das was appointed guardian of the person and the property of Sanghamitra Bose and Jyortimoy Bose, both minors on the demise of their father and mother simultaneously as a result of burn injuries. Sanghamitra Bose has now attained majority though Jyortimoy Bose is still a minor. Sri Sayama Pada Das who was appointed their guardian is now dead.
In view of the stipulation contained in Paragraphs 6 to 10 of the joint petition aforesaid, this appeal is disposed of in terms thereof. It shall form part of the decree, The impugned Judgment and the guardianship certificate having become in-fructuous due to the death of the guardian appointed therein, are hereby set aside. Sanghamitra Bose, the full sister of Jyortimoy Bose is hereby appointed as guardian of the person and the property of Jyortimoy Bose during his minority.
The joint petition (I.A. No. 2593 of 2003) shall form part of the decree.