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Telangana HC: Mental Infirmity Can Be Caused By Physical Defects - (23 Nov 2021)

CIVIL

Telangana High Court has held that mental infirmity for the purpose of Order XXXII Rule 15 of the Code of Civil Procedure, 1908 could also be caused by physical defects like deafness or dumbness, whereby a person is made incapable of communicating his wishes, views, or thoughts to others who are not acquainted with him.

Tags : TELANGANA HIGH COURT   MENTAL INFIRMITY  

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