JOSHI RAM KRISHAN Vs. MSTRUKMINI BAI

JUDGEMENT

(1.) This is an appeal under Section 83, Lunacy Act, IV

(4.) of 1912, against an order of the learned District Judge of Banaras holding the appellant as of unsound mind and incapable of managing his affairs within the meaning of Section 65 (2) of the said Act.

(2.) One Joshi Bhawani Shanker, father of the appellant Joshi Ram Krishna, died in 1931, leaving the latter as the surviving member of his joint Hindu family and leaving property alleged to be worth about ten lacs including cash deposits in various Banks. He also left a widow Mt. Rukmini Bai.