JOICE Vs. SUB COLLECTOR AND MAINTENANCE TRIBUNAL

JUDGEMENT

(1.) The prayers in this Writ Petition (Civil) are as follows:

(2.) Heard Sri.G.Sudheer, learned counsel appearing for the petitioner and Sri.Saigi Jacob Palatty, learned Senior Govt. Pleader appearing for official respondents 1 and 2. In the nature of the order that is proposed to be passed in this petition, notice to contesting respondent No.3 will stand dispensed with.

(3.) The petitioner, who is a 93 year old lady, is the mother of the 3rd respondent (son). The petitioner had filed an application for maintenance under the provisions of the Maintenance and Welfare of Parents & Senior Citizens Act, 2007, praying for directions from the Tribunal so as to direct the respondent therein (R-3 herein) for payment of maintenance. The Tribunal after hearing both sides, had passed Ext.P-1 order dated 12.1.2015 directing that all reasonable measures should be taken to ensure the welfare of the petitioner and that the respondent therein (R-3 herein) should pay maintenance of Rs.1,500/- per month to the petitioner. The operative portion of Ext.P-1 reads as follows: