Madras High Court
Jonnagadla Subbaya vs Thatiparthi Senadala Buthaya And Ors. on 16 March, 1883
Equivalent citations: (1884)ILR 6MAD380
JUDGMENT
Innes and Kernan, JJ.
1. Under Act XXXV of 1858, the Court can be moved only by a relative or by a person who is a curator under Act XIX of 1841 to make the inquiry under Act XXXV of 1858.
2. Possibly, it may be worth the while of the defendants, or some of them, to move a competent Court for this purpose.
3. Unless the first defendant is thus declared a lunatic, a guardian cannot it appears, be appointed under Chapter XXXI of the Civil Procedure Code.