Vijay Ramachandra Salgaonkar v. State, Service Through The Government Pleader .

1. The Petitioner is a husband of one Mrs. Veena Salgaonkar, aged about 65 years, who is stated to be sufering from Vascular Dementia with Diabetes Mellitus with Hyper Tension and is stated to be living dead. The Petitioner seeks to declare him as a guardian of his wife the said Mrs. Veena Salgaonkar in respect of the properties belonging to her listed at Exhibit “B”. The Petitioner has averred that he and his wife are a childless couple.

2. Having heard the learned Counsel for the Petitioner, we direct the concerned resident Deputy Collector to visit the Room No. 14, Building E/19, Shahu Nagar, Mumbai - 400 017 where the said Mrs. Veena Salgaonkar is residing and submit a Report to this Court as regards her physical and mental condition and whether she is in a position to look after herself and whether she is in a position to sign documents/cheque with understanding.

3. Let the Report be submitted before the next date.

4. Stand over to 19 April, 2021.