LALITHA VARMA Vs. AKSHAY SATHEESH VARMA AND OTHERS

JUDGEMENT

(1.) This appeal has been filed challenging order dated 20/8/2015 by which the District Court, Ernakulam while allowing OP No.632/2014 directed the petitioner therein to be appointed as guardian of his mother Smt.Lalitha Varma and he was permitted to manage, maintain and upkeep her property, to let out the buildings on rent, to collect rent and to utilize the same for hospitalization, treatment and welfare of Smt.Lalitha Varma.

(2.) The main contention urged by the petitioner was that she was mentally sick and suffering from schizophrenia. She was admitted in Bishop Vayalil Medical Centre, Moolamattom and was undergoing treatment. She was not fit for discharge and was not capable of taking care of herself and to manage her properties. Hence, the petition has been filed.

(3.) Petitioner is the son of Smt.Lalitha Varma. The 2nd respondent was her husband. Though it is stated that notices were sent, the 2nd respondent had filed an affidavit stating that he has no objection in the matter and proper publication was taken. None had contested the claim and accordingly based on Ext.A1 certificate, the District Court found that she was mentally ill and suffering from paranoid schizophrenia. Accordingly, the application has been allowed as stated above.