VASANT Vs. SHIVANANDAPPA

JUDGEMENT

(1.) This writ petition is filed challenging an order awarding maintenance under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007.

(2.) This petition is filed by the son against his father. The parties have filed a compromise petition, in which, it is stated that the petitioner-son shall pay a sum of Rs.1,00,000.00 to the 1st respondent-father and he will continue to pay a sum of Rs.4,000.00 per month as maintenance till his father's lifetime and the first respondent-father has stated that he would not claim any sum a part from the sum of Rs.4,000.00 i.e., the monthly maintenance. The 1st respondent-father has also stated that he will not claim any rights over the property standing in the name of petitioner-son before any Court/forum.

(3.) Parties are also present before the Court. A sum of Rs.1,00,000.00 is also paid by the petitioner-son to the 1st respondent-father before the Court.