(1.) Ext.P4 order of the Maintenance Tribunal is under challenge in this writ petition by the respondent therein, through his wife. The contention is that, Ext.P4 order is bad in law since it is an order passed on consent given by a mentally challenged person.
(2.) Despite service of notice on respondents 3 and 4, there is no appearance. Heard learned Counsel for the petitioners.
(3.) Proceedings before the Maintenance Tribunal was initiated by respondents 3 and 4 in this writ petition who are the mother and the father of the second petitioner-Sudheer. As is evident from Ext.P4 order, conciliation proceedings were initiated wherein, the respondent before the Tribunal viz. Sudheer is stated to have conceded that his wife-Raji the first petitioner in this writ petition, is harassing the in-laws. A consent order was passed as per Ext.P4 whereunder, Sudheer and his wife Raji were to shift their residence from the house of the parents within one month. There was a further direction to pay an amount of Rs. 1,000/- per month to the parents, payable by Sudheer and his sister Sindhu. It is submitted by the learned counsel for the petitioners that, pursuant to the order, the petitioners were evicted.