Report No. 196

And finally Calvo J stated:

"The guardian ad litem for the twins recommends that it is not in the best interests of either Alisu or James to undergo the proposed bone marrow harvesting procedure, in the absence of an existing close relationship with the recipient (their half-brother) and over the objection of their primary care taker (the mother). Because the evidence presented supports this recommendation, we agree".

Connell J while allowing the application considered that, because of these principles, the benefit occurring to the donor is of equal, if not greater, importance.