JANAKI SURESH Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) This Petition, under Article 226 of the Constitution of India, is filed praying for the relief that the Petitioner-Mrs. Janaki Suresh be declared as the legal Guardian of Mr. Suresh Subramanian Iyer (for short "Mr. Iyer"), who is in comatose condition, and for other consequential reliefs in the nature of direction to the Respondents as also all the concerned Banks, Depository, Financial Institutions to allow the Petitioner to operate/ represent the affairs of Mr. Iyer.

(3.) The case of the Petitioner as set out in the Petition is that the Petitioner got married to Mr. Iyer on 9/9/1996. It is stated that they have three children, namely, Osho Suresh born on 26/8/1998, Ponni Suresh born on 3/6/2000 and Sachi Suresh born on 27/11/2007. The Petitioner has stated that the mother-in-law of the Petitioner, Mrs. Savithri Subramanian, is 78 years old and is currently residing in Thane. The Petitioner has annexed photocopies of her Aadhar Card and also the Aadhar Card of Mr. Iyer.