CHETAN BABUBHAI LAKHANI Vs. MAHENDRABHAI LILADHARBHAI MASHRU

JUDGEMENT

(1.) This appeal under Section-76 of the Mental Health Act, 1987 [for short the Act, 1987] is at the instance of the original applicant on the file of Civil Misc. Application No.21 of 2015 in the proceedings before the District Court, Junagadh and is directed against the order passed by the 10th Adhoc Additional District Judge, Junagadh dated 13/05/2015 below Exh.6 in the Civil Misc. Application No.21 of 2015.

(2.) The case of the appellant herein in his own words as pleaded in the memo of the First Appeal is as under:-

(3.) In the main proceedings, the appellant herein preferred the application Exh.6, which is extracted hereunder:-