Sanjib Banerjee, J.:— At the request of the petitioner father and the private respondent son, the parties were heard in the chamber on December 5, 2013. The daughters of the petitioner have taken an initiative to ensure that the misunderstanding between the father and the son does not lead to a split in the family.
The primary claim of the petitioner father is that the son has taken substantial money from him for the purpose of the son's business and has not repaid the father. The son has now deposited an amount of Rs. 1.15 lakh in the father's account. The father claims at least a further sum in excess of Rs. 5 lakh to be due. The son says that it may not be immediately possible to arrange for such huge amount, particularly since this is the off-season in the son's business.
The father is also desirous that the son should leave the residential premises owned by the father so that the father may let out the ground floor and earn rent therefrom.
In course of the settlement being attempted between the parties at the instance of the daughters of the petitioner, it was evident that the petitioner is attached to the granddaughter through the son and the son is also agreeable to take care of all medical needs of the petitioner. It was the sisters' assertion that the son has attended to the father in every case of medical emergency involving the father.
The father is about 83, notwithstanding what may have been said in the affidavit in support of the petition, and appears to be suffering from a sense of insecurity, probably in view of the limited funds available with the petitioner. For the moment, the private respondent son is directed to put in a further sum of Rs. 50,000 with the father before the matter appears after a month. The son should also take care of any medical need of the father, including the medical attention for the petitioner's treatment of his eyes and ears.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.