BINITA DHRUV KARIA Vs. AASHNA DHRUV KARIA

JUDGEMENT

(1.) By this Guardianship Petition, the Petitioner is seeking to be appointed as Guardian of her daughter Miss. Aashna Dhruv Karia ("the said Aashna"), who though being a major aged 27 years, is suffering from mental retardation. Annexed at Exhibit-B to the Petition is a Medical Certificate from Sir J.J. Group of Hospitals, Mumbai dtd. 1/6/2010 certifying that the said Aashna is suffering from disability-70%, moderate mental retardation.

(2.) The Petitioner has stated that she has two children, one son Tarang Dhruv Karia who has now attained the age of majority and the said Aashna for whose benefit, the present Petition has been filed. The said Aashna was born on 9/7/1996 and her Birth Certificate is annexed at Exhibit-A to the Petition.

(3.) The Petitioner has stated that the father and natural Guardian of the said Aashna expired on 23/10/2009 and the Petitioner being her mother, is the only parent who can be a Guardian and in a position to look after the welfare and upkeeping, maintenance of said Aashna.