LATHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition is filed seeking appointment of the first petitioner as the guardian of Prameela A.M. (hereinafter referred to as "the ward") who is stated to be a mentally ill person.

(2.) The second petitioner is the mother of the ward. The husband of the second petitioner viz. Marassery Madhavan is no more. In the wedlock, four children were born to them viz. Ravi, Smitha, Anitha and Prameela. Ravi is no more; his wife and children are petitioners 1, 3 and 4. Smitha is no more and her legal heir is the 5th petitioner. Anitha is the 6th petitioner and Prameela is the ward.

(3.) The State Medical Board attached to the Government Medical College Hospital, Thrissur has, as per Ext.P10 certificate, certified that the ward suffers from schizophrenia and has 70% moderate permanent impairment in relation to her mental function. The certificate (Exhibit P10) is dated 06.02.2018.