NIKITA BASANT Vs. SUB DIVISIONAL MAGISTRATE GHAZIABAD

JUDGEMENT

(1.) This petition has been filed by the petitioner challenging the order passed by the SDM, Ghaziabad in purported exercise of its power under Sections 21, 22 and 23 or the Maintenance and Welfare of Parents and Senior Citizens Act, 2007. The office had put up a note that the matter relates to district Ghaziabad and therefore this Court may see whether the petition is maintainable at Lucknow.

(2.) Learned Senior Counsel, Sri Prashant Chandra assisted by Sri Ram Raj has addressed this Court on the cause of action which has led to the petitioner approaching this Court at Lucknow.

(3.) It has been submitted by the learned counsel for the petitioner that the petitioner is the wife of one Dadhich Singh son of Krishnaveer Singh arrayed as opposite party no. 2 in this petition, and she has been living separately from her husband for sometime. They are at-least 19 cases that had been filed either by the petitioner or by her husband, or by Sister-in-law, or Mother-in-law, which have either been decided or pending at Lucknow on transfer applications being accepted by this Court.