Judge says Son can seek Compensation from Parents over trashed Pornography Collection

A US Judge in Michigan has ruled that a 42-year-old man can seek compensation from his parents for destroying his pornography collection.

David Werking, who was living with his parents following a divorce, sued them over the items, which he says were worth over $25,000 (£18,500).

David Werking parents disputed that they told him to not bring the items home.

The Judge said that, even as landlords, Mr Werking's parents had no right to dispose of items owned by their son.

Mr Werking had lived with his parents in Grand Haven, Michigan, for ten months after his divorce, but moved out in Aug 2017. He now lives in Indiana.

He said he had left his extensive & "irreplaceable" collection of magazines & films at his parent's house when initially moving out, & later discovered they were missing, the Holland Sentinel newspaper reported.

The parents said they were not willing to help move the items to Indiana & did not want them in their home.

Mr Werking filed the lawsuit arguing the items were illegally destroyed in April 2019.

Emails between Mr Werking & his father said that the items included 12 full boxes of "pornography plus two boxes of sex toys", according to the Sentinel. Mr Werking said there were over 1,600 DVDs & tapes.

In one, Mr Werking's father told him he did him a "big favour by getting rid of all this stuff".

Following the judgment, an attorney for the parents said she was working to determine the damages, & had hired an expert from the Erotic Heritage Museum in Nevada to help with the process.

The Werkings must outline the damages to the court by mid-Feb. 

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