HEMANT GAMANLAL MEHTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

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

(3.) The challenge in this petition is to an order dtd. 28/7/2022 passed by the Sub Divisional Officer, Eastern Suburbs, Mumbai Suburban District, acting as Chairman of the Senior Citizens Welfare Tribunal (for short 'the Tribunal') on a complaint made to the Tribunal by the respondent no.3. The respondent no.3 is the mother of petitioner no.1 as well as respondent no.4. Petitioner no.1 is the husband of the petitioner no.2. The reliefs sought were directions to the petitioners to vacate and hand over the possession of Flat no. 604, Siddhi Apartments, Tilak Road, Ghatkopar (East), Mumbai (in short 'the said flat') to the respondent no.3. Further, a direction is also sought to order the petitioners to pay Rs.1,32,00,000.00 with interest accrued thereon to the respondent no.3, which the respondent no.3 and her husband had paid to the petitioners' firm-Neel Controls.