TROYDON SCURVILLE Vs. C.TREASURE MARY DECOSTA

JUDGEMENT

(1.) Original Petition is filed under Clause XVII of Letters Patent, 1865 to appoint the petitioner as guardian of Terron Scurville, aged 46 years ( D.O.B. 18/3/1977), diagnosed as intellectually challenged person.

(2.) The petitioner is the brother of the said Terron Scurville. Their father and mother, Mr. Antony Lawrence Scurville and Mrs.Tulip Scurville, died on 24/5/1989 and 12/7/2022 respectively. They had two sons and one daughter. They are the petitioner, his brother Terron Scurville and sister Mrs.Treasure Mary De'Costa. Antony Lawrence Scurville retired from Southern Railways and was drawing pension. On his demise, his wife Mrs. Tulip Scurville was given family pension. Till her life time, the intellectually challenged boy was taken care by his mother. After her demise, the boy is under the care and custody of the his brother the petitioner herein.

(3.) The petition is filed for the following reliefs:-