(1.) In this Revision orders dated 18-7-89, 1-8-89 and 21-8-89 of District Judge, Srinagar in Misc. Case No. 17/89 entitled Gh. Hassan Wani v. Bashir Ahmed Mir under Section 62 of Lunacy Act are impugned. One Gh. Hassan Wani moved an application before the District Judge, Srinagar alleging that his daughter Rubina married to respondent-Bashir Ahmed Mir is for some time suffering from acute mental retrogression and is not in a position to manage property owned/possessed by her. The description of the properties moveable and immoveable is given in para two of the application. Being her well-wisher and concerned with her welfare, petitioner sought the orders of the court under Section 62 of the Lunacy Act for managing the moveable/immoveable property of Rubeena till she regains her mental order and is capable to manage her own property.
(2.) The respondent filed objections and contested the petitioner's case of Rubeena being of unsound mind. Instead she has been stated to be mentally and physically sound. The petitioner father of Rubeena with whom Rubeena and her husband have been litigating and with whom they are not on good terms has moved the motion to pressurise Rubeena with a view to grab her property and to busy husband and wife in the litigation. Vide order dated 18-7-1989, the District Judge handed over respondent copy of the main application for filing objections and copy of another application moved by counsel for the petitioner with request to the court for summoning Mst. Rubeena in court and asked the respondent to produce Rubeena in court on next adjourned date of Ist August, 1989.
(3.) On 1-8-89, when the case was taken up nobody appeared for non-applicant and the court ordered re-service of notice requiring production of alleged lunatic before the court on adjourned date of 21-8-1989 for purposes of her medical examination. On 21-8-89, objections filed by the respondent were taken on record and the respondent was directed to produce said alleged Lunatic before the court for examination by an expert, if so required.