ABDUL KADER MOHAMMED IQBAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Appalled by the failure of the Maintenance Tribunal constituted under the provisions of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (the 'Act' for short) to enforce an order passed by the Tribunal, the petitioner, a parent and senior citizen, has approached this Court seeking directions.

(2.) It is evident from the records produced by the petitioner that Ext.P1 order was passed by the Tribunal on 03.10.2019, ordering the respondents 2 and 3, who are his children, to pay a sum of Rs.2,500/- each per mensem towards maintenance. They were required to deposit the amount in the account maintained by the petitioner in the Punjab National Bank Perinthalmanna on or before the 5th of every month. Exts. P2 to P4 reveals in no uncertain terms that he had approached the Tribunal seeking enforcement of the orders within one month of the passing of the order. He laments that despite his best efforts, the Tribunal has failed to initiate any steps to execute the order and secure financial support for him. It is in the above backdrop that the petitioner has approached this Court seeking directions.

(3.) In view of the limited nature of the relief sought, notice to the party respondents are dispensed with.