MOLLY Vs. KURINJIRAPPALLIL MARY

JUDGEMENT

(1.) The petitioners herein are wife and husband, respectively. They are the respondents in an application filed by the 1st respondent under Sec. 4 of the Maintenance and Welfare of Parents and Senior Citizen Act, 2007.

(2.) The 1st respondent Smt. Mary is a senior citizen. She is the owner in title and possession of 2 Acres of land and the building situated therein. The 1st respondent had an elder brother by the name Mani. The 1st petitioner is the wife, and the 2nd petitioner is the husband of the 1st petitioner.

(3.) In the complaint filed by the 1st respondent, it is alleged that her brother Mani and his wife used to reside along with her in the residential house bearing No. APXIII/193. While so, Mani passed away on 19/11/2020, and his wife passed away on 8/12/2020. She contends that thereafter the 1st respondent was forcefully evicted from her own home. In her petition before the Tribunal, her prayer was to order the respondents to vacate the house owned by her and to grant vacant possession.