DEORAO TANBAJI BOBDE Vs. PRAMOD DEORAO BOBADE

JUDGEMENT

(1.) Petitioners, who are the parents of respondent 1, are assailing the order dtd. 8/8/2019 rendered by the District Magistrate, Chandrapur in Appeal in Revenue Case 24/2019 whereby the order dtd. 4/12/2018 rendered by the Sub-Divisional Magistrate, Tribunal constituted under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 ('Act' for short) is confirmed and the petitioners are denied maintenance.

(2.) It would be necessary to note the factual backdrop.

(3.) Petitioners preferred Revenue Case/Miscellaneous Application 2/2016-17 impleading Pramod Deorao Bobde as the sole respondent, claiming collective maintenance of Rs.10,000.00 from the date of the application and Rs.10,000.00 as litigation expenses.