K SURJYANARAYANA Vs. NAMA LAKSHMI

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is filed by the petitioner in O.P.No.673 of 1999, aggrieved of order, dated 10.01.2003 passed by the learned V Additional District Judge -cum -Judge, Family Court, Visakhapatnam.

(2.) THE appellant herein filed aforesaid O.P. under Sections 53 and 54 of Mental Health Act, 1987 seeking custody of Sri Nama Brahmaraju, Son of Peddiraju and to appoint him as Manager to manage the estate of the said lunatic. The Court below mainly on the ground that the mother and sister of the said mentally ill person are very much alive, refused to give custody of the said lunatic to the appellant herein and dismissed the O.P. by the impugned order.

(3.) THIS Civil Miscellaneous Appeal was filed in 2003, but, one reason or the other, same could not be numbered and later, it was numbered and is listed today.