(1.) This Original Petition for appointment of guardian filed under Clause XVII of the Letters Patent Act, 1865.
(2.) The petitioner is the younger brother of Late. P.P.Davis. He seeks guardianship for Llyod Davis, the only son of Late P.P.Davis and his wife Late Marian Davis. Llyod Davis is aged about 38 years. He suffers 60% schizophrenia and taking treatment at St.James Hospital, Chalakkudy, Thrissur District, Kerala. The Medical Officer-in-charge of the Patient had certified that Llyod Davis requires assistance/supervision for his daily activities due to his moderate disability and mental illness. The father of the mentally ill Llyod Davis served in Indian Railways and got retired. He died on 15/10/2021. His wife Marian Davis pre-deceased him on 10/10/2021. The parents of Llyod Davis had left immovables and securities morefully described in the schedule to the petition.
(3.) The petitioner states that, as the mentally ill person could not able to manage his own affairs, he is taking care and control of the mentally ill person. The Doctors examined him have advised for continuous care. Hence, seeks to appoint him as guardian to take care, custody of the person and properties of the Llyod Davis.