SUDHA V. MOHAN Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) The petitioner is the wife of Sri. Mohan V., who is a highly successful entrepreneur. But, destiny has thrown the petitioner into a financial and legal imbroglio which she never expected to be in and which she was not prepared to face. Financial disarray and legal disorder have forced the petitioner to approach this Court invoking writ jurisdiction.

(2.) The petitioner's husband was a highly successful businessman who with his multitasking capabilities, endured in several major business projects across the country. Successful as he was, the petitioner's husband had several fixed assets including landed properties in Kerala, Karnataka and Tamil Nadu. His "Lakshmi Engineering Works" in Gulbarga is engaged in undertaking major mechanical engineering contracts of paper mills, power plants, chemical plants, etc.

(3.) While things were moving smoothly, misfortune hit the family from nowhere, like a thunderbolt. The petitioner's husband physically collapsed in the month of March, 2021. He was rushed to Rajagiri Hospital, Aluva on 9/3/2021. The MRI Brain Scan suggested Lipoma and Histopathological correlation. The petitioner's husband was hence shifted to Lakeshore Hospital, Kochi on 24/5/2023. The petitioner's husband had memory disturbance and visual hallucination.