ANIL P V Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner is the son of Thankamma, who is aged 75 years. The petitioner has a sister, namely, Sunila. The 2nd respondent is the husband of Sunila. The allegation in the Writ Petition is that Thankamma is illegally detained by the 2nd respondent. In the Writ Petition it is stated that the petitioner filed O.S. No.42 of 2012, against his sister, in which a temporary injunction was granted by the Court restraining the defendant (Sunila) from interfering with the peaceful possession and enjoyment of plaint 'A' schedule property by the petitioner/plaintiff. The plaint 'A' schedule property in O.S. No.42 of 2012 is an extent of 3 cents of land belonging to Thankamma. The petitioner alleges that his sister and brother-in-law treated Thankamma cruelly.

(2.) TODAY, the petitioner, Thankamma, 2nd respondent and his wife (Sunila) are present. We interacted with all of them. Thankamma stated, in clear terms, that she was staying with her son, the petitioner, in the house situated in the aforementioned extent of 3 cents of land in Ernakulam city. Later she started living with his daughter and son-in-law at Piravom in their house. She narrated some of the unpleasant incidents, which took place while she was staying with the petitioner.