Kerala High Court
Kunjunjamma Kuriakose vs The Chief Manager on 5 April, 2010
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE THE ACTING CHIEF JUSTICE MR.ANTONY DOMINIC
&
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
MONDAY, THE 13TH DAY OF NOVEMBER 2017/22ND KARTHIKA, 1939
WP(C).No. 9203 of 2010 (A)
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PETITIONER(S) :
-------------------------
KUNJUNJAMMA KURIAKOSE,
MUKKANACHERRY HOUSE, VALAYANCHIRANGARA P.O,
PERUMBAVOOR, ERNAKULAM DISTRICT.
BY ADVS. SRI.GEORGE POONTHOTTAM
SRI.T.K.SHAIJ RAJ
RESPONDENT(S) :
----------------------------
1. THE CHIEF MANAGER,
STATE BANK OF INDIA, NRI BRANCH (KOCHI),
RAVIPURAM, ERNAKULAM.
* ADDITIONAL R2 IMPLEADED
2. K.VARGHESE PAUL,
S/O.K.V.PAULOSE, AGED 57 YEARS, 49/1983,
KUMARIKKAL HOUSE, RESIDENCE LANE, EDAPALLY,
KOCHI-682 024.
* ADDITIONAL R2 IS IMPLEADED AS PER ORDER DATED 05.04.2010
IN I.A.NO. 4531 OF 2010.
** ADDITIONAL R3 & R4 IMPLEADED
3. THE DIRECTOR GENERAL OF POLICE,
THIRUVANANTHAPURAM.
4. THE SUPERINTENDENT OF MEDICAL COLLEGE HOSPITAL,
THIRUVANANTHAPURAM.
** ADDITIONAL R3 & R4 ARE IMPLEADED AS PER ORDER DATED 19.05.2010
IN I.A.NO. 6128 OF 2010.
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WP(C).No. 9203 of 2010 (A)
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*** ADDITIONAL R5 & R6 IMPLEADED
5. DANIEL P.JOHN,
6419, TIFFANY COURT, LANHAM MD 20706, US.
E-MAIL @ [email protected].
6. SMT. PONNAMMA KURUVILLA,
KONNAYIL THADATHIL, KOTTAKKAKOM, MAVELIKKARA.
*** ADDITIONAL R5 & R6 ARE IMPLEADED AS PER ORDER DATED 10.06.2010
IN I.A.NO. 7509 OF 2010.
**** ADDITIONAL R7 IMPLEADED
7. THE DIRECTOR,
LAKESHORE HOSPITAL PRIVATE LIMITED, ERNAKULAM.
**** ADDITIONAL R7 IS SUO MOTU IMPLEADED AS PER ORDER
DATED 17.06.2010.
# ADDITIONAL R8 & R9 IMPLEADED
8. DAISY JOHN,
AGED 72 YEARS, D/O. MARIAMMA VARKEY, 6420,
TIFFANY COURT, LANHAM, M.D.20706, U.S.A.
9. C.D.THOMAS,
190, BARTAN BOULEVARD, ROCKLEDGE, FL 32955, U.S.A.
# ADDITIONAL R8 & R9 ARE IMPLEADED AS PER ORDER DATED 30.06.2010
IN I.A.NO. 8745 OF 2010.
## ADDITIONAL R10 & R11 IMPLEADED
10. UNION OF INDIA,
REPRESENTED BY THE MINISTRY OF EXTERNAL AFFAIRS.
11. UNION OF INDIA,
REPRESENTED BY THE MINISTRY OF HOME AFFAIRS.
ADDITIONAL R10 & R11 ARE SUO MOTU IMPLEADED AS PER ORDER
DATED 07.04.2011.
## ADDITIONAL R12 IMPLEADED
12. RAYAMANGALAM GRAMA PANCHAYATH,
REP.BY ITS SECRETARY, RAYAMANGALAM,
ERNAKULAM DISTRICT.
## ADDITIONAL R12 IS IMPLEADED AS PER ORDER DATED 07.03.2013.
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WP(C).No. 9203 of 2010 (A)
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### ADDITIONAL R13 & R14 IMPLEADED
13. KERALA STATE ELECTRICITY BOARD,
REPRESENTED BY ITS SECRETARY, VAIDHYUTHI BHAVAN,
PATTOM, THIRUVANANTHAPURAM.
14. ASSISTANT ENGINEER,
KSEB ELECTRICAL SECTION, VALAYAN CHIRANGARA.
### ADDITIONAL R13 & R14 ARE SUO MOTU IMPLEADED AS PER ORDER
DATED 13.02.2014.
R1 BY ADVS. SRI.K.M.ANEESH
SRI.S.NIKHIL SANKAR
SRI.ADARSH KUMAR
ADDL.R2 & R6 BY ADV. SRI.M.RAJAGOPALAN NAIR
ADDL.R3 & R4 BY GOVERNMENT PLEADER SRI.ARAVIND KUMAR BABU
ADDL. R5 BY SRI.K.RAMAKUMAR (SENIOR ADVOCATE)
ADVS. SRI.T.RAMPRASAD UNNI
SRI.S.M.PRASANTH
SMT.ASHA BABU
SMT.R.S.ASWINI SANKAR
SRI.T.H.ARAVIND
SMT.RAJESWARAI NAIR
ADDL.R7 BY ADV. SRI.MILLU DANDAPANI
ADDL.R8 & R9 BY SRI.K.JAYAKUMAR (SENIOR ADVOCATE)
ADVS. SRI.M.RAJAGOPALAN NAIR
SRI.G.BIJU
ADDL. R10 & R11 BY ADV. SRI.N.NAGARESH, A.S.G
ADDL.R12 BY ADV. SRI.BINU PAUL
ADDL.R13 & R14 BY ADV. SRI.P.A.AHAMED, S.C
BY ADV. SRI.R.S.KALKURA
SMT.MOLLY JACOB, ADVOCATE COMMISSIONER & COURT GUARDIAN
SRI.K.R.AVINASH (KUNNATH) (AMICUS CURIAE)
SRI.SANTHOSH MATHEW (AMICUS CURIAE)
SRI.SATHIYA SREE PRIYA ESWARAN (AMICUS CURIAE)
ADDL.R BY ADV. SRI.K.SIMOD SIVAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 13-11-2017, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
Msd.
WP(C).No. 9203 of 2010 (A)
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APPENDIX
PETITIONER(S)' EXHIBITS :
EXHIBIT P1: TRUE COPY OF THE COMMUNICATION DATED 19.12.2009.
EXHIBIT P2: TRUE COPY OF THE REVOCATION OF THE POWER OF ATTORNEY.
EXHIBIT P3: TRUE COPY OF THE LETTER DATED 16.02.2010.
EXHIBIT P4: TRUE COPY OF THE CERTIFICATE DATED 10.03.2010 ISSUED BY
DR.SIBY GOPINATH.
EXHIBIT P5: TRUE COPY OF THE COMMUNICATION DATED 11.03.2010.
EXHIBIT P6: TRUE COPY OF THE COMMUNICATION DATED 10.03.2010.
EXHIBIT P7: TRUE COPY OF THE STATEMENT ISSUED FROM THE INVESTMENT
SECURITIES REFLECTING THE INVESTMENT IN INVESTMENT
SECURITIES OF THE STATEMENT PERIOD 03.08.2009 TO
28.08.2009.
EXHIBIT P8: TRUE COPY OF THE STATEMENT PERIOD FOR 31.08.2009 TO
25.09.2009.
EXHIBIT P9: TRUE COPY OF THE STATEMENT OF THE INVESTMENT
SECURITIES OF THE PERIOD 01.02.2010 TO 26.02.2010.
EXHIBIT P10: TRUE COPY OF THE E-MAIL MESSAGE GIVEN TO THE DEPONENT.
EXHIBIT P11: TRUE COPY OF THE PETITION RECEIVED THROUGH
THE ATTORNEY OF SRI.DANIEL.P.JOHN.
EXHIBIT P12: TRUE COPY OF THE COMPLAINT DATED 08.05.2010.
EXHIBIT P13: TRUE COPY OF THE FIR NO.440/10 DATED 09.05.2010.
EXHIBIT P14: TRUE COPY OF THE PROCEEDINGS OF THE COURT AS OBTAINED
FROM THE WEBSITE.
EXHIBIT P15: TRUE COPY OF THE ORDER DATED 20.10.2010.
EXHIBIT P16: TRUE COPY OF THE EMAIL COMMUNICATION BETWEEN
THE DEPONENT AND A FAMILYFRIEND OF THE PETITIONER.
EXHIBIT P17: TRUE COPY OF THE TABULATION OF NET VALUE OF SHARES AS
FOUND IN THE AVAILABLE STATEMENTS FROM MARCH 2009 TO
THE LATEST OCTOBER 2010.
EXHIBIT P18: TRUE COPY OF THE LETTER DATED 29.06.2009, FROM DEUTSCHE
BANK.
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WP(C).No. 9203 of 2010 (A)
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EXHIBIT P18(A): TRUE COPY OF THE REPLYDATED 07.09.2009.
EXHIBIT P19: TRUE COPY OF THE E-MAIL.
EXHIBIT P20: THE FUNERAL PHOTO OF THE PETITIONER'S HUSBAND.
EXHIBIT P21: TRUE COPY OF THE VOTERS ID CARD.
EXHIBIT P22: TRUE COPY OF THE PAN CARD.
EXHIBIT P23: TRUE COPY OF THE STATEMENT OF EXPENSE.
EXHIBIT P23 IN I.A.NO.11127/2012: PHOTOCOPY OF THE CASE INFORMATION OF
THE CIRCUIT COURT FOR MONTGOMERY
COUNTY AS DOWNLOADED FROM
THE WEBSITE.
EXHIBIT P24: TRUE COPY OF THE LATEST COMMUNICATION RECEIVED AS
ON 29.07.2011 REGARDING THE PORTFOLIO POSITION.
RESPONDENT(S)' EXHIBITS & ANNEXURES :
ANNEXURE A: TRUE COPY OF THE REPORT OF THE MEDICAL BOARD
DATED 20.05.2010.
ANNEXURE B: PHOTOCOPY OF THE LETTER ON BEHALF OF
THE PETITIONER TO THE TREATING DOCTOR
DATED 21.06.2010.
ANNEXURE I: A TRUE COPY OF THE RESOLUTION NO.I(3)I
DATED 26.02.2013 ISSUED BY THE RAYAMANGALAM
GRAMA PANCHAYAT.
ANNEXURE II: A TRUE COPY OF THE ESTIMATE LETTER DATED 19.03.2013
ISSUED BY THE ASST. EXT. ENGINEER, ELECTRICAL SUB
DIVISION, VELLOORKKUNNAM TOGETHER ENCLOSURES.
ANNEXURE III: A TRUE COPY OF THE LETTER DATED 25.03.2013 ISSUED
BY THE ASST.ENGINEER, VELAYANCHIRANGARA TO
THE SECRETARY,RAYAMANGALAM GRAMA PANCHAYAT.
ANNEXURE IV: A TRUE COPY OF THE LETTER DATED 10.06.2013 ISSUED
BY THE RAYAMANGALAM GRAMA PANCHAYAT TO THE
ASST. ENGINEER, VALAYANCHIRANGARA.
EXHIBIT R(A): TRUE PHOTOCOPY OF THE LETTER DATED 18.05.1998.
EXHIBIT R(B): TRUE PHOTOCOPY OF THE LETTER DATED 01.02.2000.
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WP(C).No. 9203 of 2010 (A)
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EXHIBIT R(C): TRUE PHOTOCOPY OF THE REPLYDATED 27.03.1999.
EXHIBIT R(D): TRUE PHOTOCOPY OF THE JUDGMENT DATED 11.08.2003.
EXHIBIT R(E): TRUE PHOTOCOPY OF THE DECREE IN O.S.NO. 332/2001.
EXHIBIT R(F): TRUE PHOTOCOPY OF THE PETITION FOR CONDONING
THE DELAY IN FILING THE PETITIONER FOR RESTORATION
OF O.S.NO. 56/2001.
EXHIBIT R(G): TRUE PHOTOCOPY OF THE WILL DATED 01.05.2007.
EXHIBIT R(H): TRUE PHOTOCOPY OF THE POWER OF ATTORNEY
DATED 10.11.2009.
EXHIBIT R(I): TRUE PHOTOCOPY OF THE MEDICAL CERTIFICATE ISSUED
BY DR.KEMPANNA.A SUDHAKAR, M.D, F.A.C.G
DATED 29.09.2009.
EXHIBIT R(J): TRUE PHOTOCOPY OF THE LETTER DATED 23.11.2009
SENT BY DANIEL.P.JOHN.
EXHIBIT R(K): TRUE PHOTOCOPY OF THE LETTER DATED 30.12.2009.
EXHIBIT R(L): TRUE PHOTOCOPY OF PETITIONER'S COUNSEL
PRODUCED REVOCATION OF POWER OF ATTORNEY
DATED 18.01.2010.
EXHIBIT R(M): TRUE PHOTOCOPY OF THE COMMUNICATION
DATED 19.03.2010.
EXHIBIT R(N): TRUE PHOTOCOPY OF THE REPLYDATED 17.03.2010.
EXHIBIT R(O): TRUE PHOTOCOPY OF THE LAWYER NOTICE
DATED 22.03.2010.
EXHIBIT R(P): TRUE PHOTOCOPY OF THE COMPLAINT DATED 25.03.2010.
EXHIBIT R(Q): TRUE PHOTOCOPY OF THE LETTER ISSUED BY
THE PETITIONER DATED 20.04.2010.
EXHIBIT R(R): TRUE PHOTOCOPY OF THE REPLYDATED 26.04.2010.
EXHIBIT R2: TRUE COPY OF THE ORDER OF THE CIRCUIT COURT FOR
MONTGOMERY COUNTY,MARYLAND DATED 08.04.2010.
EXHIBIT R5(a): TRUE COPY OF THE POWER OF ATTORNEY EXECUTED BY
THE PETITIONER ON 01.05.2007.
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WP(C).No. 9203 of 2010 (A)
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EXHIBIT R5(b): TRUE COPY OF THE POWER OF ATTORNEY EXECUTED BY
PETITIONER'S HUSBAND.
EXHIBIT R5(c): TRUE COPY OF THE HEALTH CARE POWER OF ATTORNEY
EXECUTED BY THE PETITIONER.
EXHIBIT R5(d): TRUE COPY OF THE HEALTH CARE POWER OF ATTORNEY
EXECUTED BY THE PETITIONER'S HUSBAND.
EXHIBIT R5(e): TRUE COPY OF THE LAST WILL AND TESTAMENT
EXECUTED BY THE PETITIONER.
EXHIBIT R5(f): TRUE COPY OF THE LAST WILL AND TESTAMENT
EXECUTED BY PETITIONER'S HUSBAND.
EXHIBIT R5(g): TRUE COPY OF THE DECLARATION MADE BY
THE PETITIONER.
EXHIBIT R5(h): TRUE COPY OF THE DECLARATION MADE BY
THE PETITIONER'S HUSBAND.
EXHIBIT R5(i): TRUE COPY OF THE COMPLAINT LODGED BY
THIS RESPONDENT.
EXHIBIT R5(j): TRUE COPY OF THE ORDER IN THE GUARDIANSHIP
PROCEEDINGS, ORDERED TO PRODUCE PETITIONER TO
U.S FOR MEDICAL EXAMINATION AND FOR FURTHER
PROCEEDINGS.
EXHIBIT R6(A): TRUE COPY OF THE REQUEST GIVEN
BY 6TH RESPONDENT.
EXHIBIT R12(A): TRUE COPY OF THE RESOLUTION DATED 22.10.2012
PASSED BY THE EXECUTIVE COMMITTEE OF
RAYAMANGALAM GRAMA PANCHAYATH.
EXHIBIT R12(B): TRUE COPY OF THE SELECTION NOTICE DATED 07.01.2013
ISSUED BY THE ASSISTANT ENGINEER, L.S.G.D SECTION
RAYAMANGALAM TO MR.BABY,MANGALATH, KEEZHILLAM.
EXHIBIT R12(C): TRUE COPY OF THE SKETCH AND PLAN PREPARED BY
TALUK SURVEYOR.
EXHIBIT R12(D): TRUE COPY OF THE LETTER DATED 22.02.2013 SUBMITTED
BEFORE THE COURT GUARDIAN.
EXHIBIT R12(E): TRUE COPY OF THE SKETCH AND PLAN PREPARED BY
THE TALUK SURVEYOR AND VERIFIED BY THE HEAD
SURVEYOR AND ADDITIONAL THAHASILDAR
DATED 28.01.2013.
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WP(C).No. 9203 of 2010 (A)
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EXHIBIT R12(F): TRUE COPY OF THE RESOLUTION DATED 07.05.2014 OF
THE RAYAMANGALAM GRAMA PANCHAYATH.
ADVOCATE COMMISSIONER'S & COURT GUARDIAN ANNEXURES :
ANNEXURE A: COPY OF PROFORMA SIGNED BY PETITIONER.
ANNEXURE B: PHOTO COPY OF CASE SHEET OF THE PETITIONER
REGARDING HER TREATMENT ETC. IN THE ANANTHAPURI
HOSPITAL GIVEN BY DR.A.MARTHANDA PILLAI.
ANNEXURE C: PHOTO COPY OF THE LAB REPORT OF PETITIONER OF
ANANTHAPURI HOSPITAL GIVEN BY
DR.A.MARTHANDA PILLAI.
ANNEXURE D: COPY OF PROFORMA SIGNED BY PETITIONER.
ANNEXURE 1: TRUE COPY OF THE BROCHURE OF THE SANTHIGIRI
ASHRAM.
ANNEXURE 2: COPY OF THE LETTER DATED 08.07.2010 OF COURT
GUARDIAN ADDRESSED TO COMPANY SECRETARY,
LAKE SHORE HOSPITAL.
ANNEXURE 3: COPY OF THE PRESCRIPTION FROM THE LAKE SHORE
HOSPITAL.
ANNEXURE 4: COPY OF THE BILLS DATED 08.07.2010 ISSUED FROM
THE PHARMACY OF LAKESHORE HOSPITAL.
ANNEXURE 5: COPY OF THE LETTER DATED 08.07.2010 ENDORSED BY
THE DIRECTOR OF THE SANTHIGIRI HOSPITAL.
ANNEXURE 6: COPY OF THE LETTER DATED 09.07.2010 FROM COURT
GUARDIAN TO THE DIRECTOR, SANTHIGIRI ASHRAM.
ANNEXURE 7: COPY OF THE DISCHARGE SUMMARY FROM LAKESHORE
HOSPITAL.
ANNEXURE 8: PHOTO COPY OF THE ANALYSIS REPORT FROM LIFE
LINE DIOGNOSTIC SERVICES.
ANNEXURE 9: PHOTO COPY OF THE LETTER DATED 12.07.2010 OF
THE COURT GUARDIAN TO SRI.ADV.GEORGE THOMAS.
ANNEXURE 10: COPY OF THE BILL OF THE SANTHIGIRI HOSPITAL.
ANNEXURE 11: COPY OF THE RECEIPT ISSUED BY THE DIRECTOR OF
THE SANTHIGIRI TRUST REGARDING RECEIPT OF RS.30000
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WP(C).No. 9203 of 2010 (A)
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ANNEXURE 12: COPY OF THE RECEIPT DATED 01.08.2010 ISSUED FROM
THE KOTTACKAL ARYA VAIDYASALA, SANTHIGIRI.
ANNEXURE 13: BILL NO.13078 ISSUED FROM THE LAKE SHORE MEDICALS
DATED 11.07.2010.
ANNEXURE 13(A): BILL NO.6803 ISSUED FROM THE SANHJIVI MEDICALS
DATED 11.07.2010.
ANNEXURE 13(B): BILL NO.6804 ISSUED FROM THE SANJIVINI MEDICALS
DATED 11.07.2010.
ANNEXURE 13(C): BILL NO.28770 ISSUED FROM THE LAKE SHORE MEDICALS
DATED 11.07.2010.
ANNEXURE 13(D): BILL NO.613539 ISSUED FROM THE SEVANA MEDICINES
DATED 19.07.2010.
ANNEXURE 13(E): BILL NO.616457 ISSUED FROM THE SEVANA MEDICINES
DATED 22.07.2010.
ANNEXURE 13(F): BILL NO.734 ISSUED FROM THE SANJIVINI MEDICALS
DATED 23.07.2010.
ANNEXURE 13(G): BILL NO.15076 ISSUED FROM LAKE SIDE MEDICAS
DATED 26.07.2010.
ANNEXURE 13(H): BILL NO.17836 ISSUED FROM THE OJUS MEDICALS
DATED 27.07.2010.
ANNEXURE 13(I): BILL NO.622185 ISSUED FROM THE SEVANA MEDICINES
DATED 29.07.2010.
ANNEXURE 13(J): BILL NO.625171 ISSUED FROM THE SEVANA MEDICINES
DATED 02.08.2010.
ANNEXURE 13(K): BILL NO.33271 ISSUED FROM THE MEDICOPS SOCIETY
DATED 04.08.2010.
2ND REPORT OF THE COURT GUARDIAN
ANNEXURE 1: DISCHARGE SUMMARY FROM KOTTAKKAL ARYA VAIDYA
SALA.
ANNEXURE 2: CLARIFICATION FOR "POSITIVE RESPONSE" BY
DR.C.V.SREEDEVI, CMO & SUPERINTENDENT.
ANNEXURE 3: LETTER DATED 12.08.2010 OF THE COURT GUARDIAN,
SEEKING DETAILS REGARDING THE POSITIVE RESPONSE
NOTICED IN THE PATIENT.
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WP(C).No. 9203 of 2010 (A)
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4TH REPORT OF THE COURT GUARDIAN
ANNEXURE 1: PHOTO COPY OF THE LETTER DATED 20.08.2010 OF COURT
GUARDIAN ADDRESSED TO DISTRICT MEDICAL OFFICER
ERNAKULAM.
ANNEXURE 2: PHOTO COPY OF THE LETTER DATED 26.08.2010 FROM
THE DISTRICT MEDICAL OFFICER.
ANNEXURE 3: PHOTO COPY OF THE LETTER 27.08.2010 OF COURT
GUARDIAN ADDRESSED TO DISTRICT MEDICAL OFFICER,
ERNAKULAM.
6TH REPORT OF THE COURT GUARDIAN
ANNEXURE 1: PHOTO COPY OF THE ORDERS ETC. ISSUED FROM
THE CIRCUIT COURT FOR MONTGOMERY COUNTY,
MARYLAND IN FAMILY LAW NO. 85249.
7TH REPORT OF THE COURT GUARDIAN
ANNEXURE 1: ADVICE OF RIGHTS ORDER TO SHOW CAUSE ETC.
9TH REPORT OF THE COURT GUARDIAN
ANNEXURE A: BILLS IN ORIGINAL TOWARDS FEES OF THE DOCTORS
CONSTITUTING THE MEDICAL BOARD OF INDIRA GANDHI
CO-OPERATIVE HOSPITAL AND THE TESTS PRESCRIBED
BY THEM.
ANNEXURE B: BILLS IN ORIGINAL ISSUED FROM THE SAMARITAN
HOSPITAL PAZHANHANAD FOR THE TREATMENT OF
THE PETITIONER AS AN IN PATIENT FROM 24.10.2010 TO
02.11.2010.
ANNEXURE B1: COPY OF THE DISCHARGE SUMMARY IN RESPECT OF
THE PETITIONER ISSUED FROM THE SAMARITAN HOSPITAL
PAZHANHANAD.
ANNEXURE C: BILLS ISSUED FROM THE LAKSHMI HOSPITAL, ALUVA
FOR THE TREATMENT OF THE PETITIONER AS AN OUT
PATIENT.
ANNEXURE D: BILL AND COPY OF REGISTRATION CARD ISSUED FROM
THE AMRUTHA HOSPITAL WHERE THE PETITIONER WAS
TAKEN UP FOR CHECK UP ON 21ST NIGHT OF
OCTOBER 2010.
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ANNEXURE E: BILL DATED 17.08.2010 ISSUED BY THE DIRECTOR,
SANTHIGIRI ASHRAM ALONG WITH THE RECEIPTS
ACKNOWLEDGING THE RECEIPT OF THE BILL AMOUNT.
ANNEXURE F: BILL DATED 11.09.2010 ISSUED BY THE DIRECTOR,
SANTHIGIRI ASHRAM ALONG WITH THE RECEIPTS
ACKNOWLEDGING THE RECEIPT OF THE BILL AMOUNT.
ANNEXURE G: BILL DATED 17.10.2010 ISSUED BY THE DIRECTOR,
SANTHIGIRI ASHRAM ALONG WITH THE RECEIPTS
ACKNOWLEDGING THE RECEIPT OF THE BILL AMOUNT.
ANNEXURE H: BILLS FOR THE PURCHASE OF MEDICINES DIAPERS ETC.
FOR THE PERIOD FROM 05.08.2010 TO 27.10.2010.
10TH REPORT OF THE COURT GUARDIAN
ANNEXURE 1: PHOTO COPY OF THE LETTER DATED 26.01.2011 OF
MEREENA JOSE ADDRESSED TO THE COURT GUARDIAN.
11TH REPORT OF THE COURT GUARDIAN
ANNEXURE 1: PHOTO COPY OF THE DISCHARGE SUMMARY
DATED 15.03.2011 ISSUED BY THE CHIEF MEDICAL
OFFICER & SUPERINTENDENT OF AYURVEDA HOSPITAL &
RESEARCH CENTRE, ARYA VAIDYASALA, KOTTAKKAL.
ANNEXURE 2: BILL DATED 22.11.2010 ISSUED BY THE DIRECTOR,
SANTHIGIRI AND THE RECEIPT EVIDENCING RECEIPT OF
THE AMOUNT AS PER THE BILL.
ANNEXURE 3: BILL DATED 16.12.2010 ISSUED BY THE DIRECTOR,
SANTHIGIRI AND THE RECEIPT EVIDENCING RECEIPT OF
THE AMOUNT AS PER THE BILL.
ANNEXURE 4: BILL DATED 01.02.2011 ISSUED BY THE DIRECTOR,
SANTHIGIRI AND THE RECEIPT EVIDENCING RECEIPT OF
THE AMOUNT AS PER THE BILL.
ANNEXURE 5: BILL DATED 01.03.2011 ISSUED BY THE DIRECTOR,
SANTHIGIRI AND THE RECEIPT EVIDENCING RECEIPT OF
THE AMOUNT AS PER THE BILL.
ANNEXURE 6: DISCHARGE SUMMARY ISSUED BY DRI.KOSHY EAPEN,
SAMARITAN HOSPITAL, PAZHANGANAD.
ANNEXURE 7: BILL DATED 12.02.2011 ISSUED AT THE TIME OF
DISCHARGE OF THE PETITIONER FROM SAMARITAN
HOSPITAL, PAZHANGANAD.
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WP(C).No. 9203 of 2010 (A)
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ANNEXURE 8: BILL FOR THE PURCHASE OF MEDICINES LAB. TEST ETC.
OF THE PETITIONER ISSUED FROM SAMARITAN HOSPITAL,
PAZHANGANAD.
ANNEXURE 9: BILL ISSUED FROM THE CANTEEN OF SAMARITAN
HOSPITAL FOR THE FOOD OF THE PETITIONER.
ANNEXURE 10: PHOTO COPY OF THE RECEIPT ISSUED FROM KOTTAKKAL
ARYA VAIDYASALA REGARDING REMITTANCE OF
RS.10,000/- AS ADVANCE FOR THE TREATMENT OF
THE PETITIONER.
ANNEXURE 11: PHOTO COPY OF THE BILLS & RECEIPTS ISSUED
TOWARDS TREATMENT CHARGES, MEDICINES ETC. OF
THE PETITIONER FROM KOTTAKKAL ARYA VAIDYASALA.
ANNEXURE 12: PHOTO COPY OF THE BLOOD TEST RESULT OF
THE PETITIONER DATED 12.02.2011 ISSUED FROM
THE LIFE LINE DIAGNOSTIC CENTRE, ALUVA.
ANNEXURE 13: BILL FOR THE PURCHASE OF MEDICINES DIAPERS ETC.
FOR THE PETITIONER FOR THE PERIOD 24.11.2010 TO
24.03.2011.
12TH REPORT OF THE COURT GUARDIAN
ANNEXURE 1: PHOTO COPY OF THE MAIL DATED 14.04.2011 SENT TO
THE PETITIONER BY MR.DAVID.R.BACH THE ATTORNEY
APPOINTED BY THE CIRCUIT COURT FOR MONTGOMERY
COUNTY MARYLAND TO REPRESENT HER IN THE
GUARDIANSHIP CASE.
ANNEXURE 2: PHOTO COPY OF THE E-MAIL SENT TO THE COURT
GUARDIAN BY MR.DAVID R.BACH THE ATTORNEY
APPOINTED BY THE CIRCUIT COURT FOR MONTGOMERY
COUNTY MARYLAND TO REPRESENT PETITIONER IN
THE GUARDIANSHIP CASE.
ANNEXURE 3: PHOTO COPY OF THE DOCUMENTS SENT AS
ATTACHMENTS ALONG WITH ANNEXURE 2 E-MAIL BY
MR.DAVID.R.BACH THE ATTORNEY APPOINTED BY
THE CIRCUIT COURT FOR MONTGOMERY COUNTY
MARYLAND TO REPRESENT PETITIONER IN
THE GUARDIANSHIP CASE.
ANNEXURE 4: PHOTO COPY OF THE E-MAIL SENT BY THE COURT
GUARDIAN TO MR.DAVID R.BACH THE ATTORNEY
APPOINTED BY THE CIRCUIT FOR MONTGOMERY COUNTY
MARYLAND TO REPRESENT PETITIONER IN
THE GUARDIANSHIP CASE.
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WP(C).No. 9203 of 2010 (A)
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13TH REPORT OF THE COURT GUARDIAN
ANNEXURE I: VISITING CARD OF THE VICE CONSUL, U.S.CONSULATE,
CHENNAI.
ANNEXURE II: COPY OF THE RELEVANT PORTION OF THE STATEMENT
OF ACCOUNTS OF THE PETITIONER SHOWING
TRANSACTIONS FROM 01.06.2011 TO 02.07.2011 ISSUED BY
THE STATE BANK OF INDIA, NRI BRANCH, RAVIPURAM ON
THE REQUEST OF THE COURT GUARDIAN.
14TH REPORT OF THE COURT GUARDIAN
ANNEXURE 1: TRUE COPY OF THE LETTER DATED 16.08.2011 OF COURT
GUARDIAN TO ADVOCATE SHRI. DEVAN RAMACHANDRAN.
ANNEXURE 2: THE BILLS ISSUED BY THE DIRECTOR, SANTHIGIRI
ASHRAM FROM 01.04.2011 TO 01.03.2012 ALONG WITH
THE CONCERNED RECEIPTS EXCEPT FOR THE BILL
DATED 05.07.2011.
ANNEXURE 3: THE BILLS ISSUED FROM THE SAMARITAN HOSPITAL FOR
THE TREATMENT, PURCHASE OF MEDICINES ETC. FOR
THE PERIOD 05.04.2011 TO 20.04.2011.
ANNEXURE 4: THE DISCHARGE SUMMARY ISSUED FROM
THE SAMARITAN HOSPITAL ON 09.08.2011.
ANNEXURE 4(a): THE BILLS ISSUED FROM THE SAMARITAN HOSPITAL FOR
THE TREATMENT, PURCHASE OF MEDICINES ETC. FOR
THE PERIOD 12.07.2011 TO 09.08.2011.
ANNEXURE 5: THE BILLS ISSUED FROM THE SAMARITAN HOSPITAL
CANTEEN DATED 20.04.2011, 31.07.2011 AND 09.08.2011.
ANNEXURE 6: THE DISCHARGE SUMMARY ISSUED FROM
THE SAMARITAN HOSPITAL ON 09.11.2011.
ANNEXURE 6(A): THE BILLS ISSUED FROM THE SAMARITAN HOSPITAL FOR
THE TREATMENT, PURCHASE OF MEDICINES ETC. FOR
THE PERIOD 02.11.2011 TO 09.11.2011.
ANNEXURE 7: THE BILL DATED 09.11.2011 ISSUED FROM THE SAMRITAN
HOSPITAL CANTEEN.
ANNEXURE 8: THE BILLS FOR THE PERIOD FROM 25.03.2011 TO
18.12.2011 ISSUED FROM THE KOTTAKAL ARYA VAIDYA
SALA SITUATED IN THE SANTHIGIRI ASHRAMAM.
11/-
..11..
WP(C).No. 9203 of 2010 (A)
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ANNEXURE 9: THE BILLS DATED 21.09.2011 & 29.02.2012 ISSUED FROM
LIFELINE DIAGNOSTIC SERVICES.
ANNEXURE 10: THE BILLS FROM 01.04.2011 TO 06.04.2012 FOR PURCHASE
OF MEDICINES, DIAPERS ETC.
ANNEXURE 11: THE BILLS ISSUED FROM THE KANICKAL SERVICE
KOMBARA FOR SCANNING DOCUMENTS AND SENDING
IT TO THE ATTORNEY DR.DAVID R.BACH AND FOR TAKING
THE E-MAIL SENT BY HIM.
16TH REPORT OF THE COURT GUARDIAN
ANNEXURE I: TRUE COPY OF THE DISCHARGE SUMMARY ISSUED BY
SAMARITAN HOSPITAL, PAZHANGAD.
ANNEXURE II: THREE PHOTOGRAPHS TAKEN IN CONNECTION WITH
BIRTH DAY OF THE PETITIONER (3NOS).
WP(C).No. 9203 of 2010 (A)
------------------------------------------
ANNEXURE III: TRUE COPY OF THE RECEIPT,APPLICATION FORM ALONG
WITH PROSPECTUS.
17TH REPORT OF THE COURT GUARDIAN
ANNEXURE 1: TRUE COPY OF THE LETTER DATED 27.12.2012 OF
DR.KOSHY EAPEN AND HIS OBSERVATIONS, FINDINGS &
RECOMMENDATIONS ON EXAMINING THE PETITIONER.
ANNEXURE 2: TRUE COPY OF THE LETTER DATED 14.12.2012 OF COURT
GUARDIAN TO THE SENIOR COUNSEL,
MR.GEORGE THOMAS MEVADA.
ANNEXURE 3: TRUE COPY OF THE LETTER DATED 28.12.2012 OF COURT
GUARDIAN TO THE PRESIDENT,YWCA, ERNAKULAM.
ANNEXURE 4: TRUE COPY OF THE RECEIPT DATED 28.12.2012 ISSUED
FROM YWCA ACCEPTING THE PAYMENT OF RS.4,22,850/-
ANNEXURE 5: TRUE COPY OF THE REPLYDATED 02.01.2013 OF YWCA
TO ANNEXURE 3 LETTER.
ANNEXURE 6: TRUE COPY OF THE RECEIPT ISSUED FROM THE YWCA
ACCEPTING THE PAYMENT OF RS.2,500/-
ANNEXURE 7: TRUE COPY OF THE BILL DATED 08.01.2013 ISSUED BY
THE SOUTH INDIA PLASTICS REGARDING PURCHASE OF
TWO PLASTIC CHAIRS.
..12/-
..12..
WP(C).No. 9203 of 2010 (A)
------------------------------------------
ANNEXURE 8: TRUE COPY OF THE BILL DATED 09.01.2013 ISSUED BY
THE GOLDEN FURNISHINGS REGARDING PURCHASE OF
WINDOW CURTAINS.
ANNEXURE 9: TRUE COPY OF THE RECEIPT ISSUED BY THE ASIANET
SATELITE COMMUNICATIONS LTD. DATED 12.01.2013
REGARDING RECEIPT OF RS. 1,915/-
ANNEXURE 10: TRUE COPY OF THE LETTER DATED 05.01.2013 OF
THE COURT GUARDIAN ADDRESSED TO THE DIRECTOR,
SANTHIGIRI.
ANNEXURE 11: TRUE COPY OF THE RECEIPTS DATED 09.01.2013 &
14.01.2013 FOR THE PAYMENT OF RS.900/- & RS.7,300/-
RESPECTIVELY ISSUED FROM SEVA.
ANNEXURE 12: TRUE COPY OF THE PHOTOGRAPH IN RESPECT OF
THE DEMOLISHED BOUNDARY OF THE PETITIONER'S
PROPERTY.
ANNEXURE 13: TRUE COPY OF THE LETTER DATED 04.01.2013 OF
THE COURT GUARDIAN TO THE SECRETARY,
RAYAMANGALAM PANCHAYAT, ALONG WITH THE RECEIPT
ISSUED FROM THE PANCHAYAT.
ANNEXURE 14: TRUE COPY OF THE LETTER DATED 04.01.2013 OF
THE COURT GUARDIAN TO THE SUPERINTENDENT OF
POLICE (RURAL) ALWAYE, ALONG WITH THE RECEIPT.
ANNEXURE 15: TRUE COPY OF THE REPLYDATED 08.01.2013 OF
THE PRESIDENT RAYAMANGALAM PANCHAYAT TO
THE COURT GUARDIAN.
ANNEXURE 16: TRUE COPY OF THE NOTICE IN FORM NO.12 ISSUED BY
THE TALUK SURVEYOR TO THE COURT GUARDIAN.
ANNEXURE 17: TRUE COPY OF THE DOCUMENT NO.2944 OF 1976 OF
SRO, PERUMBAVOOR EXECUTED BY THE FATHER OF
THE PETITIONER'S HUSBAND IN FAVOUR OF HIM.
18TH REPORT OF THE COURT GUARDIAN
ANNEXURE 1: TRUE COPY OF THE NOTICE SENT BY THE ADDITIONAL
TAHASILDAR TO THE COURT GUARDIAN.
ANNEXURE 2: TRUE COPY OF THE REPLYSENT BY THE COURT
GUARDIAN TO THE ANNEXURE 1.
ANNEXURE 3: TRUE COPY OF THE LETTER DATED 22.02.2013 OF COURT
GUARDIAN TO THE MEMBER WARD NO.1 OF
RAYAMANGALAM PANCHAYAT.
..13/-
..13..
WP(C).No. 9203 of 2010 (A)
------------------------------------------
ANNEXURE 4: TRUE COPY OF THE POSTAL RECEIPT REGARDING
SENDING OF LETTERS TO 20 WARD MEMBERS OF
RAYAMANGALAM PANCHAYAT.
ANNEXURE 5: TRUE COPY OF THE RECEIPT ISSUED FROM SEVANA
REGARDING PAYMENT OF RS 9000.
20TH REPORT OF THE COURT GUARDIAN
ANNEXURE I: PHOTOGRAPH SHOWING THE ERECTION OF
THE ELECTRIC POST IN THE DEMOLISHED PORTION OF
THE BOUNDARY OF THE PETITIONER'S PROPERTY.
ANNEXURE 2: PHOTOGRAPHS SHOWING THE PRESENT CONDITION OF
THE DEMOLISHED KAYYALA.
22ND REPORT OF THE COURT GUARDIAN
ANNEXURE 1 TRUE COPIES OF THE BILLS DATED 01-04-2012, 04-05-2012,
03-06-2012, 04-07-2012, 01-08-2012, 07-09-2012, 05-10-2012,
05-11-2012, 01-12-2012, & 27-12-2012 ALONG WITH
THE RECEIPTS ISSUED BY DIRECTOR SANTHIGIRI.
ANNEXURE 2 TRUE COPIES OF THE LETTER OF THE DIRECTOR
SANTHIGIRI AUTHORIZING THE COURT GUARDIAN TO
COLLECT THE NURSING CHARGES OF THE HOME NURSES
APPOINTED BY HIM
ANNEXURE 3 TRUE COPY OF THE LETTER DATED 31-01-2013 OF
THE COURT GUARDIAN ADDRESSED TO
ADV.DEVAN RAMACHANDRAN ALONG WITH
THE ENCLOSURES.
ANNEXURE 4 TRUE COPY OF THE RECEIPTS ISSUED FROM YWCA
ERNAKULAM ON RECEIVING CHEQUE TOWARDS FOOD
AND ACCOMMODATION CHARGES OF PETITIONER AND 2
HOME NURSES FROM JANUARY 2013 TO JULY2014.
ANNEXURE 5 LETTER ISSUED FROM THE YWCA REGARDING
THE ENHANCEMENT OF HOSTEL FEES FROM 01.08.2014
ONWARDS.
ANNEXURE 6 TRUE COPIES OF THE 9 RELEVANT PAGES OF THE SALARY
REGISTER OF HOME NURSE USHA FROM MARCH 2012 TO
15TH JANUARY 2013.
ANNEXURE 6A TRUE COPIES OF THE RELEVANT PAGES OF THE SALARY
REGISTER REGARDING PAYMENT OF SALARY TO THE
HOME NURSE RUGHMINI, FROM JULY 2012 UP TO
JULY 2014.
..14/-
..14..
WP(C).No. 9203 of 2010 (A)
------------------------------------------
ANNEXURE 7 TRUE COPIES OF RELEVANT PAGES OF THE SALARY
REGISTER REGARDING PAYMENT OF SALARY TO THE
HOME NURSE MARY FROM APRIL 2013 UP TO JULY 2014.
ANNEXURE 8 THE RECEIPTS DATED 28.11.2013, 16.04.2014 AND
19.06.2014 FROM THE AGENCY SEVANA FOR PROVIDING
HOME NURSE.
ANNEXURE 9 THE RECEIPTS DATED 05.12.2013 ,11.12.2013 AND
17.12.2013 FROM AGENCY SNEHA FOR PROVIDING HOME
NURSE.
ANNEXURE 10 PHOTOCOPY OF THE BILLS DATED 18.05.2012 ISSUED
FROM THE SAMARITAN HOSPITAL TOWARDS THE
EXPENSES INCURRED IN CONNECTION WITH THE
CHECKUP OF THE PETITIONER ON 18- 05-2012.
ANNEXURE 11 THE BILLS ISSUED FROM SAMARITAN HOSPITAL FROM
20.06.2012 TO 01.08.2012 INCLUDING THE BILLS FOR
TREATING THE PETITIONER AS AN IN PATIENT.
ANNEXURE 12 PHOTOCOPIES OF THE BILLS ISSUED FROM SAMARITAN
HOSPITAL IN CONNECTION WITH THE CHECK UP
ON 27.12.2012, 25.04.2013, 31.08.2013 AND 14.04.2014.
ANNEXURE 13 THE PHOTOCOPY OF THE DISCHARGE SUMMARY ISSUED
BY DR.VALSARAJ WHO TREATED THE PETITIONER IN THE
KRISHNA HOSPITAL FROM 28.05.2013 TO 01.06.2013.
ANNEXURE 13A THE BILLS ISSUED FROM THE KRISHNA HOSPITAL FOR
TREATING THE PETITIONER AS AN IN PATIENT FROM
28.05.2013 TO 01.06.2013.
ANNEXURE 14 THE PHOTOCOPY OF THE DISCHARGE SUMMARY BY
DR.VALSARAJ WHO TREATED THE PETITIONER IN THE
KRISHNA HOSPITAL FROM 27.11.2013 TO 02.12.2013.
ANNEXURE 15 THE BILLS ISSUED FROM THE KRISHNA HOSPITAL IN
CONNECTION WITH THE CONSULTATION AND CHECK UP
OF THE PETITIONER ON 26.06.2013, AND TREATING THE
PETITIONER AS AN IN PATIENT FROM 27.11.2013 TO
02.12.2013.
ANNEXURE 16 THE BILLS ISSUED FROM THE KRISHNA HOSPITAL IN
CONNECTION WITH THE CHECK UP ON 24.03.2014.
ANNEXURE 17 THE BILLS OF THE AYURVEDIC MEDICINES PURCHASED
FROM THE KOTTAKAL ARYA VAIDYASALA FUNCTIONING IN
THE SANTIGIRI ASHRAM AND FROM OUTSIDE.
..15/-
..15..
WP(C).No. 9203 of 2010 (A)
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ANNEXURE 18 THE BILLS ISSUED FROM LIFE LINE DIAGNOSTIC
SERVICES DATED 20.04.2012 FOR RS. 760 /- AND FROM V
CARE DIAGNOSIS CENTRE DATED 18.10.2012.
ANNEXURE 19 THE BILL DATED 26.02.2013 ISSUED FROM INDO
ELECTRICAL DISTRIBUTORS, BILL DATED 04.02.2013 FROM
KERALA SURGICAL EQUIPMENTS AND BILL
DATED 05.03.2014 FROM EPHATHA SPEECH AND HEARING
CENTRE.
ANNEXURE 20 THE BILLS ISSUED FROM THE ASIANET SATELLITE
COMMUNICATION DATED 20.08.2013 AND 11.07.2014.
ANNEXURE 21 THE RECEIPTS DATED 07.06.2013 ISSUED FROM THE NICE
MEDICALS AND RECEIPT DATED 23.11.2013 FROM JANAT
HEALTH CARE REGARDING PURCHASE OF BPO3 STRIPS
FOR TESTING BLOOD SUGAR.
ANNEXURE 22 THE BILL ISSUED FROM THE AKSHAYA CATERING UNIT,
KUDUMBASREE GEWA CANTEEN, HIGH COURT,
ERNAKULAM
ANNEXURE 22(A) PHOTOS TAKEN IN CONNECTION WITH THE BIRTHDAYOF
THE PETITIONER.
ANNEXURE 23 THE BILLS TOWARDS PURCHASE OF MEDICINES,
DIAPERS, ETC. FOR THE PERIOD FROM 07-04-2012 TO
08-08-2014.
ANNEXURE 23(A) A TYPED COPY OF THE CONSOLIDATED STATEMENT OF
PRICE OF MEDICINES ETC PURCHASED AS PER
ANNEXURE 23 BILLS.
ANNEXURE 24 THE BILLS ISSUED FROM KANNIKAL SERVICE TOWARDS
THE CHARGES FOR TAKING PHOTOCOPIES OF
THE REPORT 14TH TO 21ST.
23RD REPORT OF THE COURT GUARDIAN
ANNEXURE 1: PHOTO COPY OF THE PRESCRIPTION OF MEDICINES
ISSUED BY DR.KOSHY EAPEN, ALONG WITH THE TEST
RESULTS OF THE BLOOD OF THE PETITIONER
DATED 06.10.2014.
ANNEXURE 2: PHOTO COPY OF THE TEST RESULT OF THE BLOOD OF
THE PETITIONER DATED 06.11.2014 ISSUED FROM
THE DDRC SRL DIAGNOSTIC PVT. LTD.
..16/-
..16..
WP(C).No. 9203 of 2010 (A)
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24TH REPORT OF THE COURT GUARDIAN
ANNEXURE 1: RECEIPTS RECEIVED FROM YWCA.
ANNEXURE 2: LETTER RECEIVED FROM YWCA.
ANNEXURE 3: RECEIPTS RECEIVED FROM YWCA.
ANNEXURE 4 & 5: SALARY RECEIPTS OF HOME NURSES FROM AUGUST 2014
TO JULY 2015.
ANNEXURE 6 & 7: RECEIPTS FROM SEVANA & SNEHA.
ANNEXURE 8: BILLS RECEIVED FROM SAMARITAN HOSPITAL.
ANNEXURE 9: BILLS RECEIVED FROM DDRC.
ANNEXURE 10,11 & 12: BILLS RECEIVED FROM KRISHNA HOSPITAL.
ANNEXURE 13: BILLS RECEIVED FROM GIRIDHAR EYE INSTITUTE.
ANNEXURE 14: BILLS RECEIVED FROM MEDICOPS AND OTHERS.
ANNEXURE 15: BILLS RECEIVED FROM KANNIKAL SERVICES.
ANNEXURE 16: BILLS FOR BINDING AND PHOTOGRAPHS.
ANNEXURE 17: BILLS FROM ASIANET SATELLITE COMMUNICATION.
26TH REPORT OF THE COURT GUARDIAN
ANNEXURE 1: PHOTOCOPY OF THE LETTER GIVEN TO SENIOR
ADVOCATE GEORGE THOMAS MEVADA BY THE COURT
GUARDIAN.
ANNEXURE 2: PHOTOCOPY OF THE RECEIPT AND BILL ISSUED FROM
THE KRISHNA HOSPITAL TOWARDS THE TREATMENT OF
THE PETITIONER.
ANNEXURE 3: PHOTOCOPY OF THE BILL ISSUED FROM THE SAMARITAN
HOSPITAL ALONG WITH PRESCRIPTION ISSUED BY
DOCTOR KOSHY EAPEN.
ANNEXURE 4: PHOTOCOPY OF THE BILL ISSUED FROM HOSMECH
MEDICAL SYSTEM TOWARDS PURCHASE OF WHEEL
CHAIR.
ANNEXURE 5: PHOTOCOPY OF BILL ISSUED FROM EPHPHATHA SPEECH
AND HEARING CENTRE, PALARIVATTOM.
..17/-
..17..
WP(C).No. 9203 of 2010 (A)
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27TH REPORT OF THE COURT GUARDIAN
ANNEXURE I: TRUE COPY OF THE LETTER DATED 08.04.2017 GIVEN TO
THE 1ST RESPONDENT BANK BY THE COURT GUARDIAN.
ANNEXURE II: TRUE COPY OF THE LETTER DATED 12.05.2017 OF
THE CHIEF MANAGER OF 1ST RESPONDENT BANK.
ANNEXURE III: PHOTOCOPY OF THE RECEIPT OF ADVANCE PAYMENT
ISSUED FROM THE KRISHNA HOSPITAL DATED 24.05.2017.
28TH REPORT OF THE COURT GUARDIAN
ANNEXURE 1: TRUE COPY OF THE REPORT DATED 13/6/2017 OF
DR.VALSARAJ BALAKRISHNAN OF KRISHNA HOSPITAL.
29TH REPORT OF THE COURT GUARDIAN
ANNEXURE 1: TRUE COPY OF THE REPORT DATED 07/08/2017 OF
DR.VALSARAJ BALAKRISHNAN, OF KRISHNA HOSPITAL.
ANNEXURE 2: TRUE COPY OF THE E-MAIL RECEIVED FROM US
CONSULATE CHENNAI TO THE COURT GUARDIAN &
THE E-MAIL DATED 30/06/2017 SENT BY THE COURT
GUARDIAN TO THE CONSULATE GENERAL.
ANNEXURE 3: TRUE COPY OF THE LETTER DATED 26/06/2017 OF
THE COURT GUARDIAN TO THE SENIOR ADVOCATE
GEORGE THOMAS MEVADA.
ANNEXURE 4: TRUE COPY OF THE LETTER DATED 04/07/2017 OF
THE CHIEF MANAGER OF 1ST RESPONDENT BANK TO
THE COURT GUARDIAN.
ANNEXURE 5: TRUE COPY OF THE ADVANCE RECEIPT DATED 18/07/2017
ISSUED FROM THE KRISHNA HOSPITAL.
ANNEXURE 6: TRUE COPY OF THE ADVANCE RECEIPT DATED 19/08/2017
ISSUED FROM THE KRISHNA HOSPITAL.
30TH REPORT OF THE COURT GUARDIAN
ANNEXURE 1: TRUE COPY OF THE RECEIPTS RECEIVED FROM
AUGUST 2015 TO AUGUST 2017.
ANNEXURE 2: TRUE COPY OF THE SALARY REGISTER OF HOME NURSE
RUGHMINI FROM AUGUST 2015 TO AUGUST 2017.
..18/-
..18..
WP(C).No. 9203 of 2010 (A)
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ANNEXURE 3: TRUE COPY OF THE SALARY REGISTER OF HOME NURSE
MARY FROM AUGUST 2015 TO AUGUST 2017.
ANNEXURE 4: TRUE COPY OF THE LETTER DATED 03/05/2017 RECEIVED
FROM GENERAL SECRETARY YWCA.
ANNEXURE 5: TRUE COPY OF THE RECEIPT RECEIVED FROM YWCA
REGARDING ADDITIONAL PAYMENT.
ANNEXURE 6: TRUE COPY OF THE LETTER DATED 30/08/2017 OF COURT
GUARDIAN TO M/S. MPR ASSOCIATES, THE SENIOR
ADVOCATE MR. GEORGE THOMAS MEVADA.
ANNEXURE 7: TRUE COPY OF THE STATEMENT OF ACCOUNT OF
PETITIONER ISSUED BY THE BANK OF INDIA KAKKANAD.
ANNEXURE 8: TRUE COPY OF THE LETTER DATED 30/08/2017 OF COURT
GUARDIAN TO SENIOR ADVOCATE MR. GEORGE THOMAS
MEVADA.
ANNEXURE 9: TRUE COPY OF THE LETTER DATED 02/09/2017 OF CHIEF
MANAGER OF 1ST RESPONDENT ENCLOSING CHEQUE.
ANNEXURE 10: TRUE COPY OF THE LETTER DATED 02/09/2017 OF CHIEF
MANAGER OF 1ST RESPONDENT ENCLOSING STATEMENT
REGARDING THE ACCOUNTS OF PETITIONER.
ANNEXURE 11: TRUE COPY OF THE BILLS TOWARDS PURCHASE OF
MEDICINES ETC. FROM 25/04/2017 TO 14/09/2017.
31ST REPORT OF THE COURT GUARDIAN:
ANNEXURE 1: TRUE COPY OF THE REPORT DATED 27/09/2017 OF
DR.VALSARAJ OF KRISHNA HOSPITAL.
ANNEXURE 2: TRUE COPY OF THE BILL DATED 05/10/2017 ISSUED
TOWARDS PURCHASE OF COFFIN.
ANNEXURE 2(A): TRUE COPY OF THE BILL DATED 07/10/2017 ISSUED
TOWARDS PURCHASE OF FACE CLOTH.
ANNEXURE 3: TRUE COPY OF THE BILL DATED 08/10/2017 ISSUED FROM
LISSIE HOSPITAL TOWARDS FREEZER CHARGES.
ANNEXURE 4: TRUE COPY OF THE BILL DATED 08/10/2017 ISSUED
BY T.J. ARTS TOWARDS FLOWER ARRANGEMENT OF
COFFIN.
..19/-
..19..
WP(C).No. 9203 of 2010 (A)
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ANNEXURE 5: TRUE COPY OF THE BILL DATED 08/10/2017 ISSUED BY
AMBULANCE SERVICE.
ANNEXURE 6: TRUE COPY OF THE PHOTOGRAPHS REGARDING FUNERAL
OF PETITIONER.
ANNEXURE 6(A): TRUE COPY OF THE BILL DATED 09/10/2017 ISSUED BY
PHOTOGRAPHER SHAJI THOMAS.
ANNEXURE 7: TRUE COPY OF THE BILL DATED 08/10/2017 ISSUED BY
GOLDEN TOUCH TOWARDS FLOWER ARRANGEMENT
INSIDE THE CHURCH.
ANNEXURE 8: TRUE COPY OF THE BILL DATED 08.10.2017 ISSUED BY
BLUE PLATE CATERERS.
ANNEXURE 9: TRUE COPY OF THE RECEIPT DATED 08.10.2017 TOWARDS
CHOIR FEES.
ANNEXURE 10: TRUE COPY OF THE BILL DATED 08.10.2017 ISSUED BY
ORMA DECORATIONS.
ANNEXURE 11: TRUE COPY OF THE BILLS REGARDING PURCHASE OF
MEDICINES ECT. FROM 19.09.2017 TO 26.09.2017.
WP(C).No. 9203 of 2010 (A)
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ANNEXURE 12: TRUE COPY OF THE BILL DATED 27.09.2017 ISSUED FROM
KRISHNA HOSPITAL.
ANNEXURE 13: TRUE COPY OF THE LETTER DATED 03.10.2017 GIVEN BY
COURT GUARDIAN TO YWCA.
ANNEXURE 14: TRUE COPY OF THE ACKNOWLEDGMENT REGARDING
RECEIPT OF SALARY BY THE HOME NURSES FOR
THE MONTH OF SEPTEMBER.
ANNEXURE 15: TRUE COPY OF THE LETTER DATED 10.10.2017 GIVEN TO
THE COURT GUARDIAN FROM MAR THOMAN JACOBITE
SYRIAN CHURCH THURUTHIPLY.
ANNEXURE 16: TRUE COPY OF THE LETTER DATED 18.10.2017 GIVEN
BY COURT GUARDIAN TO GENERAL SECRETARYYWCA.
..20/-
..20..
WP(C).No. 9203 of 2010 (A)
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32RD REPORT OF THE COURT GUARDIAN
ANNEXURE 1: TRUE COPY OF THE BILLS DATED 25.08.2017, 18.09.2017
AND 19.10.2017 FOR TAKING PHOTOSTAT COPIES OF
29TH TO 31ST REPORTS.
ANNEXURE 2: TRUE COPY OF THE CHEQUE DATED 23.10.2017 ISSUED
FROM YWCA.
33RD REPORT OF THE COURT GUARDIAN
ANNEXURE 1: TRUE COPY OF THE BILL WITH ENDORSEMENT
REGARDING PAYMENT OF HOSPITAL CHARGES OF
KRISHNA HOSPITAL.
//TRUE COPY//
P.A.TO JUDGE.
Msd.
ANTONY DOMINIC, Ag. CJ &
DAMA SESHADRI NAIDU, J.
-------------------------------------------
W.P.(C) No. 9203 of 2010
------------------------------------------
Dated this the 13th day of November, 2017.
JUDGMENT
Antony Dominic, Ag. CJ.
This writ petition was filed by one Kunjunjamma Kuriakose seeking a direction for transfer of deposit in the respondent Bank, which stood in her name consequent on the death of her husband. In the writ petition, various orders were passed by this Court and one among them was appointing Smt. Molly Jacob as the court guardian of the petitioner herself. Such an order was necessitated on account of the ill-health of the petitioner and the neglect that she suffered from her kith and kin. On the strength of that order, the court guardian was looking after Smt. Kunjunjamma Kuriakose. Smt. Kunjunjamma Kuriakose was in and out of various hospitals and was continuously undergoing treatment. At a later stage, the court guardian accommodated her in YWCA, Ernakulam and thereafter in the Krishna Nursing Home, Ernakulam.
W.P.(C) No.9203/2010 -2-
2. During all these periods, the court guardian was dedicatedly taking care of Smt. Kunjunjamma Kuriakose. She had also appointed home nurses to look after Smt. Kunjunjamma Kuriakose. Finally, Smt. Kunjunjamma Kuriakose breathed her last on 27.09.2017. Even after her death, despite there being several relatives to the deceased, the court guardian had to take charge of the funeral and other related ceremonies.
3. Periodically reports were filed by the court guardian and the final report filed by her is the 33rd report. From the 33rd report, we find that she is now left with a sum of `1,93,900/-.
4. Even though the writ petition was abated on account of the death of the petitioner, further orders are required to be passed. The first issue is concerning the settlement of the claim of the home nurses, who were looking after the deceased. We are told that one of the home nurses, Smt. Rukmini, was looking after the deceased, Smt. Kunjunjamma Kuriakose from the year 2010 and Smt. Mary was attending her from 2013. The dedicated services rendered by these two home nurses should be adequately W.P.(C) No.9203/2010 -3- compensated and therefore, after consulting the lawyers on both sides, we order that Smt. Rukmini and Mary be paid `2,00,000/- (Rupees two lakhs only) and `1,50,000/- (Rupees one lakh fifty thousand only) respectively in full and final settlement of all their claims. The court guardian will make payment and obtain receipt from the aforesaid persons.
5. As we have already stated, the service rendered by Smt. Molly Jacob as court guardian is worth-mentioning. She had devoted herself to look after the deceased since the date of her appointment till the funeral, which was conducted in accordance with the religious rites. She has made it known to us that the service rendered by her was without expecting any reward. Still we are satisfied that for the services rendered, she has to be suitably rewarded. When this was indicated to her, she made it clear to us that even if any monetary reward is given, she would dedicate the same to a charitable cause in the memory of the deceased herself.
6. Though the manner in which the money is to be utilised is to be decided by Smt. Molly Jacob herself, at the same time it is the W.P.(C) No.9203/2010 -4- duty of this Court to recognise and reward the services rendered by her. Therefore, it is directed that Smt. Molly Jacob will be entitled to `10,00,000/- (Rupees ten lakhs only) as reward for all the good services rendered by her to the deceased.
7. As we have already stated, Smt. Molly Jacob is now having `1,93,900/- (Rupees one lakh ninety three thousand nine hundred only) with her. She needs `13,50,000/- (Rupees thirteen lakhs and fifty thousand only) for making payment towards the home nurses and herself. She will, therefore, be entitled to withdraw the differential amount of `11,56,100/- (Rupees eleven lakhs fifty six thousand and one hundred only) from the first respondent Bank. It is ordered that on production of a copy of this order, the Bank will release the aforesaid amount to Smt. Molly Jacob for the aforesaid purposes. Balance amounts, if any, will remain in the Bank, until the claim thereon are duly adjudicated and decided by the concerned court.
8. The 31st report of the court guardian reveals that the deceased was wearing certain gold ornaments and those ornaments W.P.(C) No.9203/2010 -5- were removed from her body before her funeral. The details of the ornaments are as given below:
1. Gold chain with locket .. 40.500 gms
2. two gold bangles with the coral .. 42.400 gms
3. one gold bangle with stones .. 14.00 gms
4. two gold ear rings with stones .. 3.800 gms
5. two gold finger rings .. 12.80 gms Necessarily, these ornaments will have to be kept in safe custody until the claims of the legal heirs of the deceased are settled in accordance with law. We have explored various options that are available and finally came to know that the first respondent bank itself has the facility for the safe custody of the ornaments.
Therefore, we direct that the court guardian will deliver the aforesaid ornaments to the Manager of the first respondent Bank, who on receipt thereof, shall weigh the gold ornaments and take the gold ornaments into safe custody and retain the same until the title thereto is adjudicated and decided by the competent court. The bank will issue appropriate receipt to the court guardian. W.P.(C) No.9203/2010 -6-
With these directions and leaving it open to the parties to work out their rights in accordance with law, the writ petition is disposed of.
ANTONY DOMINIC, ACTING CHIEF JUSTICE.
DAMA SESHADRI NAIDU, JUDGE.
Rv W.P.(C) No.9203/2010 -7-