SUSHMA SINGH Vs. RAMESHWAR SINGH & ANR.

JUDGEMENT

(1.) (Oral) - The present writ petition has been filed challenging the orders dated 2nd May, 2014 and 9th May, 2014 passed by the Maintenance Tribunal for Senior Citizens (District South West).

(2.) Learned counsel for the petitioner states that the impugned orders are without jurisdiction and contrary to three specific Statutes.

(3.) A perusal of the impugned orders reveal that during the court proceedings on 2nd May, 2014, the present petitioner did not co-operate with the Maintenance Tribunal for Senior Citizens. In fact, the Maintenance Tribunal has recorded that the petitioner in one of the proceedings even slapped her younger sister who accompanied the complainant.