RAJESH R. Vs. THE REVENUE DIVISIONAL OFFICER AND MAINTENANCE AND WELFARE OF PARENTS AND SENIOR CITIZENS TRIBUNAL

JUDGEMENT

(1.) The grievance of the petitioner is in relation to the impugned decision rendered by the Tribunal constituted under the provisions of Maintenance and Welfare of Parents and Senior Citizens Act, 2007, as per Ext.P-1 order dated 18.07.2018, whereby the petitioner, his wife and child has been ordered to be evicted from the residential house in question, on the application filed by the 2nd respondent (mother).

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

(3.) Heard Sri.Nirmal V.Nair, learned counsel appearing for the petitioner and Smt.A.C.Vidhya, learned Government Pleader appearing for R1. Though registered speed notice sent to contesting respondent No.2 has been duly served, there is no appearance for that party.