S.ANANTHA SAYANAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The revision petition has been filed by the petitioner in an unnumbered MHOP.SR.No.5732 of 2024 on the file of the Principal Sessions Court, Pudukkottai challenging the order of return dtd. 14/10/2024.

(2.) A perusal of the said petition reveals that it has been filed under Ss. 51, 52, 53, 54 and 61 of Mental Health Act 1987. As per the averments in the petition, one Mrs.Saraswathi and her husband Srinivasan had passed away on 1/1/2008 and 25/4/2024 respectively leaving behind three sons, four daughters as their legal heirs. Out of them, the sixth child namely Sri.S.Anantha Sayanam is alleged to be a mentally challenged person who is aged about 53 years. It is averred in the petition that he is being taken care of by his elder brother namely Sri.S.Nagarajan. The mentally challenged person is said to have shares in the four items of the property which are mentioned in the schedule. The District Collector, Pudukkottai is arrayed as one of the respondents and the other siblings of the mentally challenged person are also shown as respondents.

(3.) A prayer has been sought for, to appoint Mr.S.Nagarajan (elder brother of the mentally challenged person) as guardian for the person and property of Sri.S.Anantha Sayanam. This petition was returned by the Principal Sessions Court, Pudukkottai with the following endorsement.