NIRMALA KUMARI Vs. SUB COLLECTOR/REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioner is stated to be the daughter of the 2nd respondent-senior citizen coming within the sweep of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred to as Act for short).

(2.) The petitioner impugns Ext.P2 interim order granted by the Maintenance Tribunal, constituted under the Act, to the senior citizen, as per which she has been directed to pay Rs.6000/- per month as maintenance to the senior citizen from 03.02.2015. She says that she was not even heard by the 1st respondent before Ext.P2 was issued and that she came to be aware of this order only when she received a notice from the Office of the Maintenance Tribunal on 14.02.2018, namely Ext.P3; and that on becoming so aware, her counsel approached the Maintenance Tribunal with an application seeking copies of the complaint of the senior citizen and such other, which were given to her counsel on 15.03.2018.

(3.) The petitioner says that on receipt of the above mentioned documents, even though she was willing to appear before the Maintenance Tribunal and argue on the matter, the matter was being adjourned without any tenable reason. She, therefore, prays that Ext.P2 be set aside and that the complaint of the senior citizen, namely Ext.P13, be directed to be disposed of as per law.