S. K. UMASHANKAR Vs. LAKSHMAMMA

JUDGEMENT

(1.) Sri.K.V.Shyamaprasada., learned counsel for petitioner and Sri.V.Shivareddy., learned HCGP for respondent No.5 have appeared in person.

(2.) The captioned Writ Petition is filed to quash the order dtd.:12/11/2017 passed by the Assistant Commissioner and Chairman, Tribunal of Maintenance and Welfare of Parents and Senior Citizens, Bengaluru North Sub-Division, Bengaluru - fifth respondent in Case No.MSC/CR/81/2016-17 vide Annexure-G.

(3.) Learned counsel for petitioner and learned HCGP for respondent No.5 have urged several contentions.