NATESAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has approached this Court seeking the following reliefs:

(2.) Briefly put, the case of the petitioner is as follows:

(3.) The petitioner is a senior citizen. He has got 3= cents of property in Sy.No.1019/04 at Maradu Village. 4th respondent is the eldest son of the petitioner. Petitioner's son Mahesh is a mental patient. The 4th respondent manhandled the petitioner and Mahesh and thrown out of petitioner's house. The 4th respondent threatened the life and property of the petitioner and his son. Now the petitioner and his son is residing in bus stand. Petitioner has no other property or building to reside. The petitioner has submitted Ext.P1 complaint to respondents 2 and 3 under Rule 20 of Maintenance and Welfare of Parents and Senior Citizens Rules 2009. There is no action.