K ARUMUGAM Vs. PRESIDING OFFICER

JUDGEMENT

(1.) This is a classic case of a son dragging his aged mother from pillar to post after throwing her from the residential house in which she is a major shareholder. This case also shows the pitiable condition of the aged parents and their plight during their advanced age, besides the change in attitude of the children towards their parents.

(2.) The land in R.S.No.74/59 and 73/8 was allotted to the father of the appellant and his mother, by the Government of Puducherry under the provisions of Pondicherry Land Grants Rule, 1975. The father of the appellant died. His right was inherited by the appellant, the second respondent and two other children. The second respondent is having 1/2 share in respect of the entire property in her own right and 1/4 share in her capacity as the legal heir of Thiru.Kannan, the father of the appellant.

(3.) The second respondent has been living along with the appellant in the residential house constructed by her husband. The appellant appears to have made a claim that the house was constructed only by him and as such, it should be given exclusively to him. The second respondent was driven out of the house. The second respondent started to live along with her another son.