M.VASANTHI Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The above writ petitions arise out of proceedings initiated under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred as the Act).

(2.) The original proceeding was initiated by the 3rd respondent in W.P(MD)No.22793 of 2021& 2nd respondent in W.P(MD)No.18989 of 2021 who is none else than the father-in-law of the petitioner in these writ petitions. The 3rd respondent in W.P(MD)No.22793 of 2021 has filed W.P(MD)No.282 of 2022 challenging the very same proceedings. Since the facts and issue involved is common in all these writ petitions, they are dealt with jointly and a common order is being passed. The parties are referred to in the same ranking as in W.P(MD)No.22793 of 2021.

(3.) The 3rd respondent had invoked the provisions of Sec. 4 of the Act by filing an application before the 2nd respondent. It was his contention that on 1/10/1979 there was a partition between him, his father and brothers and thereafter, he had out of his own earning, started a business in the name and style of "M.Muniyapillai Grocery and Native Medicine Shop" at Big Bazaar Street, Trichy nearly 40 years back. He had also started the Muniyapillai Departmental Store in the year 2001 at Thillai Nagar, Trichy. Out of the income earned from these businesses, he had purchased properties both movable and immovable in his name and in the name of his son, N.Muralidharan.