Report No. 196

(24) Re S (Adult Patient: Sterilisation), 2001 Fam 15 (CA)

In this case, Dame Elizabeth Butler Sloss said that the criteria accepted by Stephen Brown in Re GF (1992)(1) FLR 293 ought to be cautiously interpreted and applied. In a separate judgment, Thorpe LJ said that, if there was a case near the boundary line, the parties could approach the Court.