These Civil Miscellaneous Appeals have been filed to set aside the judgment and decree passed by the IV Additional District Judge, Tirunelveli in G.W.O.P.Nos.196 and 197 of 2014, dated 30.11.2015. 1/4https://www.mhc.tn.gov.in/judis 2.The said G.W.O.P.Nos.196 and 197 of 2014 were filed by the appellants under Section 29 of the Guardians and Wards Act 1890, to permit them to sell the immovable properties of their minor children, which were dismissed by the learned IV Additional District Judge, Tirunelveli. Against the said order, the appellants have filed these appeals before this Court. 3.The learned counsel for the appellants submitted that now the minor children became major and therefore nothing survives for adjudication in these appeals.
4. Recording the said submission made by the learned counsel for the appellants, these Civil Miscellaneous Appeals are dismissed as infructuous. No costs. 11.01.2022 Index :Yes/No Internet:Yes/No 2/4https://www.mhc.tn.gov.in/judis Note:In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate/litigant concerned. 1.The IV Additional District Judge, Tirunelveli. 2.The Record Keeper, Vernacular Section, Madurai Bench of Madras High Court, Madurai. 3/4https://www.mhc.tn.gov.in/judis S.ANANTHI, J. Judgment made in 11.01.2022 4/4https://www.mhc.tn.gov.in/judis