SAMYUKTA LAKSHMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) By the present petition, the petitioner seeks her appointment as a natural guardian of respondent No.3, Mrs. Nandini Lakshman; who is suffering from advance stage of Alzheimer; for all purposes including but not limited to managing her personal affairs, medical care, finances and property related matters.

(2.) The petitioner is daughter of the respondent No.3. By an order dtd. 20/8/2025, this court (Coram : Revati More Dere and Dr. Neela G. Gokhale, JJ.) had granted leave to add B.J. Government Medical College and Sassoon General Hospital, Pune as the party respondent.

(3.) By the same order, the court had directed the Dean of B.J. Government Medical College and Sassoon General Hospital, Pune, to constitute a medical board to examine the respondent No.3 and to submit a report to this court. Accordingly, the Dean of B.J. Government Medical College and Sassoon General Hospital, Pune submitted the Medical Boards report on 8 th/9/9/2025 in respect of the medical condition of respondent No.3. The said report is taken on record and marked 'X' for identification. The conclusion of the report reads as under :-