IN RE: RAMRUSTGI AND ORS. Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the order dated 26.02.2015 passed by the V Additional City Civil Judge, Bengaluru City, in Misc. No. 15/2015.

(2.) BY the impugned order, the Trial Court has dismissed the petition filed by the appellants praying to appoint them as guardians of the appellant No. 3 and to permit them to sell the properties of appellant No. 3.

(3.) BRIEFLY stated the facts are; The appellant Nos. 1 and 2 are the parents of the appellant No. 3. Appellant No. 3 is a major. He is aged about 25 years. He is mentally ill person. The Medical Authority for disability of Victoria Hospital has issued disability certificate. The daughter of the appellant Nos. 1 and 2 has issued no objection to appoint appellant Nos. 1 and 2 as guardians of appellant No. 3. The Presiding Officer of City Civil Court, CCH -11, had granted certificate to sell the schedule property on 28.10.2005 in G & W.C. case.