JAMSEED SOLI SORABJEE Vs. JEHANGIR SOLI SORABJEE

JUDGEMENT

(1.) By this Guardianship Petition, the Petitioners who are the siblings and nephew of the ward, Jamsheed Soli Sorabjee ("Jamsheed") are seeking appointment as Guardians of Jamsheed in respect of his moveable properties, more particularly shown in Exhibit 'C' to the Petition under the provision of Sec. 7 of the Guardian and Wards Act, 1890.

(2.) The Petitioners have stated that the said Jamsheed who was born on 3/9/1960 in Mumbai was handicapped as he suffered from microcephaly causing delayed milestones and mental handicap with motor spasticity. The said Jamsheed did not pose a threat to others as he does not have a violent or unstable temperament. The mental condition of the said Jamsheed is stated to be irrevocable or irreversible. The Petitioners in this context have relied upon the medical certificate dtd. 24/10/2022 issued by Dr. N.E. Bharucha, a leading Neurologist of Mumbai, who has had the benefit of conducting detailed tests on and examination of the said Jamsheed and has been treating Jamsheed for the last several years. Annexed at Exhibit 'B' to the Petition is a copy of the medical certificate.

(3.) The Petitioners have further stated that the said Jamsheed had been residing with his parents at the address mentioned in paragraph 3 of the Petition. His parents have at all times looked after and cared for Jamsheed and provided for all his needs to the best of their abilities.