DEEPALI CHOPRA Vs. STATE OF U.P.

JUDGEMENT

(1.) The unsavory controversies borne out of failed marriage are arising with great frequency, and the present case is also a fallout of the embittered escalation of dispute between the senior citizens and their daughter-in-law.

(2.) Heard Sri Abhishek Khare, learned counsel for the petitioner as well as Sri Prashant Chandra, learned Senior Advocate assisted by Ms. Radhika Singh, learned counsel appearing for respondent nos. 2 and 3 and Sri Amarjeet Singh Rakhra, learned counsel appearing for respondent no. 1.

(3.) The petitioner who is the daughter-in-law of respondent no. 6 has sought shelter of this Court assailing the order of eviction passed by the Sub Division Magistrate, Sadar, Lucknow dtd. 28/12/2022 under the provisions of Maintenance and Welfare of Parents and Senior Citizen Act, 2007 (hereinafter referred to as "the Senior Citizen Act, 2007") whereby the application preferred by respondent no. 6, who is the mother-in-law of the petitioner has been allowed and order of eviction has been passed against the petitioner, asking her to vacate the premises situated at House No. B/237, Sector B, Mahanagar, Lucknow within a period of fifteen days. The petitioner has also challenged the order dtd. 8/1/2023, passed by District Magistrate, Lucknow whereby the appeal preferred by the petitioner has been rejected.