MATADEEN Vs. GENERAL PUBLIC

JUDGEMENT

(1.) THIS Misc. Appeal is directed against the order dated 14.05.2013 passed by II Additional District Judge, Shivpuri in case No. 4/91 E.D.

(2.) THE present appellant is father of a lunatic son Mohan Das Bansal. It is stated that said son is missing since 09.05.1989. He was neither heard nor seen since 09.05.1989. In the year 1991, the present appellant filed an application under Section 71 of Indian Lunacy Act, 1912. It was registered by the court below as Misc. Civil Appeal No. 4/91.

(3.) IN the said case, the appellant stated that because his lunatic son is missing since 09.05.1989, therefore, the saving which was deposited in National Saving Certificate amounting of Rs. 1,23,000 may be directed to be managed by him so that said money can be saved. The court below passed the order dated 14.05.1991 by directing that the National Saving Certificate may be renewed and appellant shall act as trustee for his son. It was further ordered that whenever need will arise, the money can be used by the appellant with the leave of the Court. This order is placed on record as Annexure P/2.