ANIL KUMAR DHIMAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Life is full with extraordinary challenges and unrivalled opportunities, but such chances must not be used against those, who parented you. With the birth of the children, the parents feel the paramount bliss of the Supreme Power and thank Him. However, when the very children, who the parents have reared with untold sorrows and miseries, throw them at the mercy of their destiny and use their muscle power to torture and harass them, the parents' world gets totally shattered. They become helpless from all sides and thus, begins the unfortunate tale of their moving from one Forum to another for redressal of their grievance(s).

(2.) In the holy script of Sri Guru Granth Sahib, Sri Guru Ram Dass has written 'KAAHAY POOT JHAGRAT HA-0 SANGBAAP/ JIN KAY JANAY BADEERAY TUM HA-0 TIN SIO JHAGRAT PAPP//" (O son, why do you argue with your father? It is a sin to argue with the one who fathered you and raised you).

(3.) The above words of prudence guide us that we have to treat our parents as God. The instant case is a classic example of the aforesaid narration, wherein the petitioners are seeking the equities entirely forgetting that it is because of their conduct that their old and aged parents had to seek the petitioners' eviction so as to buy back their peace and freedom.