SMT. LAXMI Vs. SHRI SANTOSH

JUDGEMENT

(1.) This appeal is filed by the appellants under Section 19 and 22 of the of the Family Courts Act, 1984, challenging the judgment of the Family Court, Nagpur in Petition No. C-25/2012, by which the petition filed by the appellants against the respondent for maintenance was dismissed.

(2.) Facts leading to this appeal bereft of unnecessary details are as follows:

(3.) The respondent appeared and by filing written statement denied the claim of the appellants. He claimed that he did not receive any property from the ancestors. He was a senior citizen aged 77 years, retired from the post of Assistant Engineer from Nagpur Municipal Corporation. He had purchased the field property and house property from his own income and those properties were disposed of long before and there was no property remaining with him. His monthly pension was the only source of income to him. He denied the marriage of first appellant with his son Parag. He claimed that Parag had bad habits and he was addicted to drugs and liquor. He had ousted Parag out of the house due to his bad habits. Parage was not doing any work or earning anything. He specifically denied the averments pertaining to sale of flats, as well as property by his wife Suman and that he was getting income from interests. He therefore claimed that petition filed by the appellants be dismissed.