KANNAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This Writ Petition has been filed challenging the Order passed by the First Respondent, dtd. 8/7/2024, thereby confirming the Order passed by the Second Respondent, dtd. 17/3/2023, thereby dismissed the Complaint lodged by the Petitioner under Maintenance and Welfare of Parents and Senior Citizen Act, 2007 (hereinafter referred to as "the Act").

(2.) Heard the learned Counsel appearing on either side and perused the materials available on record.

(3.) The Petitioners are the Father-in-law and Mother-in-law of the Fifth Respondent and Grand Parents of the Sixth Respondent. The Respondents 7 to 9 are the relatives of the Fifth Respondent. The Petitioner had purchased a property situated in Door No.11, 2nd Cross Street, Collectorate Colony, Aminjikarai, Chennai registered vide Document No.2455 of 2004, dtd. 25/6/2006. They have two sons and one daughter. The Fifth Respondent got married with their elder son and gave birth to Sixth Respondent. The another son is living in abroad and their daughter got married and living separately with her family. Their elder son was engaged in a business and the Fifth Respondent is working as a Teacher. While being so, the elder son and his family members went to reside in the property owned by the Petitioner on condition that they shall pay the Rent. However, they have not paid any Rent. While being so, their elder son fell ill and passed away on 5/4/2017. Thereafter, the behaviour of the Fifth & Sixth Respondents completely changed and the Petitioners were not maintained by them and also they beaten the Petitioners. Now they could not meet out their Medical expenses and for their livelihood. They mainly depend upon the Rent from the premises, which is now occupied by the Fifth & Sixth Respondents. That apart, the Petitioners had already settled another property, which is situated in Tiruvarur in favour of the Fifth Respondent. In fact, the Petitioners were brutally attacked by them and as such, the Petitioners lodged a Police Complaint before the Aminjikarai Police Station on 16/10/2022 and they issued CSR. Subsequently, the Petitioner lodged a Complaint under Maintenance and Welfare of Parents and Senior Citizen Act, 2007 before the Second Respondent.