ANIL SHANKAR SHARMA Vs. SHANKAR DAYAL SHARMA

JUDGEMENT

(1.) Heard Mr. Shivan Desai for the Petitioner and Mr. S. N. Joshi for the Respondent.

(2.) Rule. Rule is made returnable forthwith with the consent of and at the request of the learned Counsel for the parties.

(3.) This Petition challenges the order dated 22/12/2020 made by the Maintenance Tribunal constituted under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (said Act).