Section 68 in Jammu and Kashmir Contract Act, Svt. 1977 (1920 A.D.)
68. Claim for necessaries supplied to person incapable of contracting or on his account
If a person, incapable of entering into a contract, or any one whom he is legally bound to support is supplied by another person with necessaries suited to his condition in hie, the person who has furnished such supplies is entitled to be reimbursed from the property of such incapable person.Illustrations(a)A supplies 13, a lunatic, with necessaries suitable to his condition in life. A is entitled to be reimbursed from B's property.(b)A supplies the wife and children of B, a lunatic, with necessaries suitable to their condition in life. A is entitled to be reimbursed from B's property.
