Jammu & Kashmir High Court - Srinagar Bench
Haneefa And Others vs J&K Bank Ltd on 7 October, 2024
Author: Sindhu Sharma
Bench: Sindhu Sharma
S. No. 108
Suppl Cause List-1
IN THE HIGH COURT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
WP(C) no. 2253/2024
CM no. 6046/2024
Haneefa and others
...Appellant(s)/Petitioner(s)
Through: Ms. Anjum, Advocate
Vs.
J&K Bank Ltd, and another
...Respondent(s)
Through: Mr. Syed Ovais Geelani, Advocate
CORAM:
HON'BLE MS. JUSTICE SINDHU SHARMA, JUDGE
ORDER
07.10.2024 The petitioner by way of this petition is seeking a direction to the respondents to appoint the petitioner no.1 as the legal guardian of her husband to manage husbands' personal affairs and authorize petitioner no.1 to operate account of her husband (patient) maintained with Jammu & Kashmir Bank, Branch Main Shopian.
It is submitted that petitioner no.1's husband is currently in coma and incapacitated state due to a severe head injury sustained by falling of a tree on 29.06.2024, after which he was hospitalized and since then he remains in an unresponsive/unconscious state, rendering husband of petitioner no.1 incapable of managing his financial and personal affairs. The discharge summary report indicating patient (husband of petitioner no. 1) has GCS of EIVTMI (Glasgow Coma Scale (GCS) that means a patient has no eye opening, no motor response and no verbal response to any stimuli).
Before proceeding further in the matter, disability certificate of husband of petitioner's no. 1 be placed on record.
Notice. Mr. Ovais appears and accepts notice on behalf of the respondents. The respondent-bank may depute an officer to verify the condition of the petitioner no 1's husband and report regarding the same be also filed by the next date. List on 21.10.2024.
Meanwhile, respondents shall consider release of some amount of pension of the husband of the petitioner no.1.
(SINDHU SHARMA) JUDGE SRINAGAR 07.10.2024 "Imtiyaz"
Imtiyaz Ul Gani I attest to the accuracy and authenticity of this document Srinagar 09.10.2024 10.24