(1.) A mother, called by any name, in any language, whether as "Ma, Amma, Aayi, Mai, Ammee" in India or as "Madre, Mamma, Moer and Mana" and several others dialects in foreign lands, is universally acknowledged as a symbol of pure and unconditional love for her off springs. The sanskrit shloka from the Hindu Epic, Ramayana, uttered by Lord Ram, epitomizes the stature of a Mother in our country and treats her at par with the Almighty and the Mother Land in the following words :
(2.) The love for her child that beats in a mother's heart, has been aptly characterized by Swami Vivekananda as a "colourless love that knows no barter, a love that never dies". Mahatama Gandhi has paid homage to a mother's affection for her child in the following words:
(3.) For centuries, a Mother has been held in high esteem in our society and cherished for her devotion and affection for her children. She is the fulcrum of the family unit, constantly working towards binding family members together with her selfless dedication, open heartedness and unstinting loyalty. She evokes strong and positive emotions in her children that range from adoration to admiration, sheer awe to eternal gratitude. Rooted in this ethos and robust cultural values, is the sad saga of the respondent/plaintiff, a 94 years old widow, bed ridden due to several ailments, and kept out of her own home and hearth for sixteen long years by none other than her own son, the appellant/defendant herein who has dragged her into litigation spanning over a decade.