RAMBHABAI Vs. RUKMINIBAI AND ANR.

JUDGEMENT

(1.) THIS appeal arises out of a proceeding for appointment of a manager under the provisions of the Lunacy Act.

(2.) THERE is at Ujjain a shop which carries on business in the name of Chintaman Ghansiram. One Rajmal is the present owner of this shop. It is alleged, that this Rajmal is a person of unsound mind and is unable to manage his own affairs. On 19 -12 -1951 the Appellant Rambhabai who is the wife of Rajmal applied to the District Judge Ujjain to appoint a manager to take possession of the property of Rajmal and to manage the affairs. Rukminibai, the mother of Rajmal opposed the application filed by her daughter -in -law but during the course of the proceedings her counsel. reported no instructions.

(3.) WHEN the manager went to take possession of 'the property, Rukminibai who had the keys of the safe, refused to open it contending that it contained her Stridhan and property belonging to her daughter Gulabbai.