LAWS(SC)-2025-3-87

SAMTOLA DEVI Vs. STATE OF UTTAR PRADESH

Decided On March 27, 2025
Samtola Devi Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Leave granted.

(2.) In India we believe in "Vasudhaiva Kutumbakam" i.e. the earth, as a whole, is one family. However, today we are not even able to retain the unity in the immediate family, what to say of building one family for the world. The very concept of 'family' is being eroded and we are on the brink of one person one family.

(3.) This is an unfortunate case where parents are in litigation with their children (sons) and the children (sons) are in litigation with their parents.