Lakshmi Ammal and Another vs P. Thyagaraya Mudaliar and Others P. Thyagaraya Mudaliar and Others Vs Lakshmi Ammal and Others

On the question whether the 2nd defendant attained his majority at the age of 18 or is still a minor, we agree with the decision cited to us Ganesh Lal v. Suraj Mal 89 P.R. 1903 that the grant of Letters of Administration u/s 33 of the Probate and Administration Act, V of 1381, does not amount to the appointment by the Court of a guardian of the property of the minor or lunatic concerned, and, consequently, Section 3 of the Indian Majority Act, IX of 1575, does not operate to extend the period of minority. The 2nd defendant is declared to have attained majority.