SIMON JOSEPHIA Vs. STATE OF KERALA

JUDGEMENT

(1.) IT is the complaint of the first petitioner that he is not even allowed to meet his ailing mother who is admitted as an inpatient in city hospital. Counsel for respondents 3 and 6 submitted that they are not threatening or obstructing the petitioners from seeing the mother, but, their only objection is regarding causing disturbance to the patient by the petitioners. In the above circumstances, we direct that petitioners should be allowed to meet the patient during visiting hours of the hospital, but, they shall not disturb the patient and during their visit if any obstruction is caused by respondents , police as well as staff of the hospital shall give all assistance to the petitioners. The writ petition is disposed of accordingly.