ASHWINDER SINGH Vs. BHAGWANT SINGH

JUDGEMENT

(1.) This unfortunate regular second appeal is a poignant reminder of decaying social values and traditions in our country. The case is telltale story of how children have become detached in today's commercialized world and are making attempts to throw out their aged parents from the property which the parents have acquired during their life-time. It is perfect example of children becoming insensate towards parents/senior citizens.

(2.) The above words of prudence guide us that we have to treat our parents as God. Modernization, technological advancement and social liability have changed our life-style and values. Sadly, our bent of mind and responsibility towards parents has degenerated. We have forgotten about Sharavan Kumar, who placed his blind parents in two baskets and carried the baskets on his shoulder to various places of pilgrimage. We have also forgotten the duties of a son towards aged parents. We have completely given up our ancient traditions when parents were most revered and respected.

(3.) In the present case, son and daughter-in-law who happen to be defendants in the present case, have failed to spare a thought as to how fragile and feeble aged persons will be able to cope up their failing health, financial constraints, depressions, loneliness, harassment, emotional stress and physical restraint and love towards grandchildren. They were not properly guided even in filing the suit. Keeping in view the difficulties faced by aged persons at the hands of their children, new law known as Maintenance and Welfare of Parents and Senior Citizens Act, 2007 has been passed with a purpose to give some relief to senior citizens if they are ignored by their children after devastating them of their property. This problem is widespread and needs to be addressed immediately.