NACHAMMAI Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THIS writ petition is filed by the petitioner challenging the impugned notice dated 28.05.2012 issued by the 1st respondent.

(2.) THE petitioner is the wife of one Chiidambaram, whose mother is the 2nd respondent herein.

(3.) THE said application of the 2nd respondent was treated as a complaint under the provisions of the Maintenance and Welfare of the Parents and Senior Citizens Act 2007 (Central Act 56/2007). The said Act was enacted to provide more effective provisions for the maintenance and welfare of the parents and senior citizens guaranteed and recognized under the Constitution. The term "parent' mentioned under Section 2(d) of the said Act will include father or mother whether biological, adoptive or step father or step mother, as the case may be, whether or not the father or the mother is a senior citizen. The term "relative" as defined in Section 2(g) of the Act includes the legal representatives of the childless senior citizen who is not a minor and is in possession of or would inherit his property after his death.