AI Structured Summary
Not yet generated for this judgment
Judgment
The plaintiff is the appellant in this case. He wants to enforce against the defendants No. 2 to 5 (children of the 1st defendant) a mortgage-deed
executed by the 1st defendant as their guardian.
The plaint assumes that the 1st defendant was the de jure guardian of the defendants Nos. 2 to 5 when she executed the mortgage-deed, but it
is now admitted that she was not the de jure guardian of the minors.
Then it is argued that she was the de facto guardian. Even if she was, her document could not bind, the minors unless it was executed for
meeting such urgent necessity or for securing such clear and undoubted benefit to the minors as are held to be necessary to be proved in
Hyderman Kutti v. Syed Ali 15 Ind. Cas. 576 : 23 Mad. L.J. 244 : 12 M.L.T. 147 : (1912) M.W.N. 889. No foundation was laid on the plaint
for any such case and having looked into the evidence of the only two witnesses examined on the plaintiff''s side, we find no such necessity or
undoubted benefit established by that evidence.
The second appeal fails and is dismissed with costs.