CHETANA GOPINATH Vs. MRS. SHYAMALA SHIVSHANKAR

JUDGEMENT

(1.) Challenge in the Petition is to the order dtd. 18/5/2022 passed by Respondent No.2 under the provisions of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred to as the "said Act" for the sake of brevity).

(2.) Facts necessary for deciding the Petition are as under:-

(3.) Shivshankar, father of the present Petitioner, was married to Shyamala i.e. Respondent No.1 to the Petition. Petitioner and Manisha are daughters blessed out of aforesaid wedlock. Shivshankar alleged to have executed registered Will in favour of Respondent No.1- wife, thereby bequeathing property viz Flat in relation to which Respondent No.1 initiated proceedings for summary eviction of the Petitioner. The said proceedings were decided against the Petitioner vide order impugned dtd. 18/05/2022 passed by Respondent No.2- Tribunal. As such, this Petition.