Delhi District Court
Kamal Ramchandani vs Govt. Of Nct Of Delhi on 23 September, 2025
CORRECTED ORDER
IN THE COURT OF SH. VIRENDER KUMAR BANSAL
PRINCIPAL DISTRICT & SESSIONS JUDGE,
CENTRAL DISTRICT,
TIS HAZARI COURTS, DELHI
GP No. 02/2025
CNR No. DLCT01-000432-2025
Kamal Ramchandani,
S/o Sh. P. T. Ramchandani,
R/o 23/63, Old Rajinder Nagar,
Near Ganga Ram Hospital,
Delhi- 110060 ....Petitioner
Versus
1. Govt. Of NCT of Delhi
Through Sub Divisional Magistrate,
Karol Bagh, New Delhi- 110006
2. Mukul Ramchandani,
S/o Sh. Kamal Ramchandani,
R/o 23/63, Old Rajinder Nagar,
Near Ganga Ram Hospital,
Delhi- 110060
3. Jasmine Ramchandani
D/o Sh. Kamal Ramchandani,
R/o 23/63, First Floor, Old Rajinder Nagar,
Near Ganga Ram Hospital,
Delhi- 110060 ....Respondents
Date of institution : 12.01.2025
Date of hearing arguments : 18.09.2025
Date of order : 20.09.2025
Date of corrected order: 23.09.2025
Digitally signed
by VIRENDER
VIRENDER KUMAR
KUMAR BANSAL
BANSAL Date:
2025.09.23
16:40:33 +0530
GP 02/2025 Kamal Ramchandani & Ors. v. Govt. Of NCT Delhi 1 of 6
JUDGMENT
1. Kamal Ramchandani, Mukul Ramchandani and Jasmine Ramchandani (herein after referred as 'petitioners') filed the petition for appointing them as guardian and manager of estate of Mrs. Kusum Ramchandani.
2. It is alleged that Mrs Kusum Ramchandani was married to petitioner number one. She resides at 23/63 Old Rajinder Nagar, near Ganga Ram Hospital, Delhi with petitioners No. 1 and 2. Petitioner No. 1 is husband, petitioner No. 2 is son and petitioner No. 3 is daughter of Mrs. Kusum Ramchandani.
3. It is alleged that she is suffering from Alzheimer since 2009. she cannot manage and take care of herself and her properties. Over the years the disease has slowly impaired her cognitive abilities and now she is bed ridden. On 12.03.2019 doctors told that she is not in a position to read and write and reorganise people. She is in vegetative condition. It is alleged that she be treated a mentally disabled person under the Rights of Person With Disabilities Act, 2016.
4. Mrs. Kusum Ramchandani is joint owner along with petitioners No. 1 and 2 of commercial property bearing No. 415, 4th floor, Ansal tower, Nehru Place, New Delhi having super area 558 sq.ft approximately. Mrs. Kusum Ramchandani and Digitally signed by VIRENDER VIRENDER KUMAR BANSAL KUMAR Date:
BANSAL 2025.09.23 16:40:40 GP 02/2025 Kamal Ramchandani & Ors. v. Govt. Of NCT Delhi 2 of 6 +0530 petitioner No. 2 had also executed general power of attorney in favour of petitioner No. 1 for managing their share in property.
5. She also possesses the other immovable and movable properties, the details of the same are as follows:
1. 1/3 share in 415, 4th floor, Ansal Tower, Nehru Place, New Delhi
- 110019
2. Canara Bank Saving Bank A/c No. 90262010032481 Branch: Old Rajinder Nagar
3. HDFC Bank Saving Bank A/c 00261600004165 Branch: Old Rajinder Nagar
4. Equity Shares in various Indian Companies
5. PPF A/c No. 13511 with GPO, Gol Dak Khana, New Delhi
6. It is alleged that petitioners No. 1 and 2 are joint owners with Mrs. Kusum Ramchandani and want to sell the property bearing No. 415, 4th floor, Ansal Tower, Nehru Place, New Delhi, as they are in need of money for proper healthcare and welfare of Mrs Kusum Ramchandani.
7. It is alleged that the petitioners reside in the territorial jurisdiction of the court and the property is also situated in Delhi.
8. It is prayed that Sh. Kamal Ramchandani be appointed as guardian of Mrs Kusum Ramchandani with respect to all matters relating to her estate including but not limited to immovable and movable properties, financial affairs, social security funds etc. Digitally signed by VIRENDER VIRENDER KUMAR KUMAR BANSAL BANSAL Date:
2025.09.23 16:40:46 +0530 GP 02/2025 Kamal Ramchandani & Ors. v. Govt. Of NCT Delhi 3 of 6
9. Notice of petition was sent to the general public by way of publication in newspapers 'Statesman' and 'Veer Arjun'.
Valuation report was also called from SDM of the area.
10. The report from SDM has been received. According to the report the value of her share that is one third share in 415, 4th floor, Ansal Tower, Nehru Place, New Delhi is approximately ₹ 21,76,860. The total value of 415, 4th floor, Ansal Tower, Nehru Place, New Delhi is ₹ 65,30,580/- as per the report.
11. The petitioner No. 1 filed affidavit exhibit PW 1/A re- affirming the facts mentioned in the petition. He also proved the copies of medical certificates regarding mental health of Mrs Kusum Ramchandani as exhibit PW1/1, the copy of ownership documents of property is proved as exhibit PW1/2, the copy of general power of attorney is proved as exhibit PW1/3 and the copy of judgment in case titled "Ms N.A. & Ors. v Govt. of NCT of Delhi & Ors., is proved as exhibit PW1/4. The copies of the bank accounts are collectively proved as exhibit PW1/5.
12. The petitioner No. 2 filed his affidavit re-affirming the facts mentioned in the petition. He proved his affidavit as exhibit PW2/A. He also mentioned that he has no objection if petitioner No. 1 is appointed as guardian as prayed for. Digitally signed by VIRENDER VIRENDER KUMAR KUMAR BANSAL BANSAL Date:
2025.09.23 16:40:53 +0530 GP 02/2025 Kamal Ramchandani & Ors. v. Govt. Of NCT Delhi 4 of 6
13. Petitioner No. 3 also filed her affidavit exhibit PW3/A mentioning the ill-health of her mother, the properties and assets of her mother and that presently petitioners No. 1 and 2 are taking care of her mother. She also mentioned that she has no objection if petitioner No. 1 is appointed as guardian as prayed for.
14. Thereafter, the petitioners closed their evidence. I have heard the arguments and perused the records.
15. Keeping in view the submissions and the facts of the case it is clear that Mrs Kusum Ramchandani is suffering with Alzheimer disease. Due to illness she is not able to read and write and also recognise people. It has impaired her cognitive abilities to take care of herself and manage her properties and assets. The petitioner No. 1 is husband of the patient that is Mrs Kusum Ramchandani. There is nothing on record that he has any interest adverse to the interest of Mrs Kusum Ramchandani. The petitioners No. 2 and 3 who are children of Mrs Kusum Ramchandani have also mentioned in their respective affidavits that they have no objection if petitioner No. 1 is appointed as guardian of Mrs Ramchandani for taking care and managing the moveable and immovable assets of Mrs Kusum Ramchandani and also taking care of her. Digitally signed VIRENDER by VIRENDER KUMAR KUMAR BANSAL Date: 2025.09.23 BANSAL 16:41:03 +0530 GP 02/2025 Kamal Ramchandani & Ors. v. Govt. Of NCT Delhi 5 of 6
16. The record also shows that at present also the petitioner No. 1 along with petitioner No. 2 is taking care of Mrs Kusum Ramchandani. As per medical record, Mrs Kusum Ramchandani cannot manage herself and her assets. Therefore, it is required that someone be appointed as guardian to not only take care of her but also manage her assets. The valuation report has already been received. Keeping in view the medical record and the evidence, the petitioner No. 1 is hereby appointed as guardian of Mrs Kusum Ramchandani to look after her, and also manage her immovable and the movable assets and financial affairs. Petitioner No. 1 shall maintain the accounts of her assets movable as well as immovable, financial affairs and expenses. He shall submit the report of her assets and expenses incurred every year in the court only before 30th April.
17. The petition is accordingly disposed of. Copy of order be given dasti.
18. File be consigned to record room.
Digitally signed by VIRENDERVIRENDER KUMAR Announced in the open Court KUMAR BANSAL Date:
BANSAL on 20th day of September, 2025 2025.09.23 16:41:08 +0530 (Virender Kumar Bansal) Principal District & Sessions Judge Central District, Tis Hazari Courts, Delhi(D) GP 02/2025 Kamal Ramchandani & Ors. v. Govt. Of NCT Delhi 6 of 6