S.SASIKALA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ of mandamus has been instituted to appoint the petitioner as a guardian of her Husband Mr.M.Siva Kumar and to permit the petitioner to protect the interest, administer his Bank Account in the event of necessity to sell or mortgage the immovable property standing in the name of her husband Mr.M.Siva Kumar, No.80, Walltax Road, Chennai-3, and to use the proceed towards the treatment of the petitioner husband Mr.M.Siva Kumar.

(2.) The petitioner states that her husband Mr.M.Siva Kumar is presently in vegetative state and the petitioner has no means to meet out the medical expenditure.

(3.) Therefore, the petitioner filed the present writ petition to appoint her as a guardian of her husband and permit her to protect his interests, deal with the his Bank accounts, properties etc.