KITABO DEVI Vs. STATE OF DELHI

JUDGEMENT

(1.) The unfortunate mother, Kitabo Devi filed the present petition seeking protection against her youngest son Rajpal. Averments made in the writ petition and documents attached therewith show the plight of the petitioner, an old widow aged nearly 70 years who had the joy of giving birth to and bringing up four sons but they have rendered her a pauper in the house.

(2.) As per the averments made in the writ petition the youngest son Rajpal his wife Anoop and Rajpals brother-in-law Sheetal physically assault her, confined her and do not allow her to live a peaceful life.

(3.) We had required the DCP (South District) to personally investigate the matter and submit a report. Shri Vivek Gogia, DCP (South District) appeared in Court on 30th September, 2003 and informed us that on a plot of land left behind by the husband of the petitioner, her four sons had effected a division occupying four portions leaving a 10 feet x 10 feet room with an open toilet covered by cloth for residence the petitioner. Photographs were shown which showed that the roof above the room was broken and the room require extensive repairs.T