ANURAG SHARMA Vs. PREM SHARMA

JUDGEMENT

(1.) THIS is a writ petition which is directed against the order dated 12.7.2013 passed by the Tribunal for Maintenance of Parents and Senior Citizens (in short the Tribunal) constituted under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (in short the Act).

(2.) THE petitioner is aggrieved by the impugned order only to the extent that the Tribunal has directed construction of an external staircase for accessing the first and the second floor of the property in issue.

(3.) TO be noted, the property in issue is situate at 61, RPS Colony, Khanpur, New Delhi 110016.