PRAKASH CHAND SACHDEVA Vs. STATE

JUDGEMENT

(1.) IN gratitude of a son, compelled his father, the appellant, a retired Assistant Engineer aged 77 years to knock the doors of the Courts, both, civil and criminal, to enter into possession of his own house. As this by itself was not sufficient, the respondent son in the affidavit, filed in this Court, has accused his father of, 'abusing process of Court' on 'false and fabricated allegations'. He has even taken into the plea that his father was 'trying to over awe him' and instead of seeking partition of the property as it was ancestral and he was co -owner of it, he was harassing him.