RAKESH DHAWAN Vs. OM PRAKASH DHAWAN

JUDGEMENT

(1.) Crl.Rev.P.105/2017 & CRL.M.A.1803/2017 (stay) & CRL.M.A. 1805/2017 (delay in filing for 41 days)

(2.) Respondent is the father of the petitioner and aged 78 years. As per the respondent, he is receiving old age pension of Rs.1500/- per month and is presently getting rent of approximately Rs.1265/- from the two shops in his possession.

(3.) Petitioner has five shops in his possession, out of which three shops have been rented out. It is contended by the petitioner that he is receiving rent of Rs.625/- from the said three shops. Two of the shops are in his possession; one of which is being used by his wife to run a beauty parlour and in other shop the petitioner has opened his office of property dealer.