PARMAR DAHYABHAI HEMABHAI Vs. PARMAR PRAKASHBHAI DAHYABHAI

JUDGEMENT

(1.) This petition is one disquieting instance where a son has audaciously suggested that his parents should move to and stay in old -age home instead of claiming order of "care, protection and maintenance" .In present petition, the petitioner, a senior citizen, aged about 75 years, has prayed, inter -alia, that :

(2.) The petitioner is aggrieved by order dated 17.8.2010 passed by Sub Divisional Magistrate (hereinafter referred to as the competent Authority) in maintenance application which was preferred by present applicant under the provisions of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred to as the Act)whereby the competent Authority rejected the said application. The petitioner is also aggrieved by order dated 18.12.2010 whereby the District Magistrate (hereinafter referred to as the Appellate Authority) rejected the appeal preferred by present petitioner against the said order dated 17.8.2010.

(3.) Facts :