SANJAY Vs. KRUSHNAJI

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned Advocates for the parties.

(3.) In this writ petition, the petitioner has challenged the order dtd. 15/9/2022 passed by the presiding officer of the Tribunal constituted under Sec. 7 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (For short 'Act of 2007'), whereby the presiding officer of the Tribunal allowed the application made by the respondent Nos. 1 and 2 under Sec. 9 of the Act of 2007 and quantified the maintenance @ of Rs.10,000.00 per month for the respondent Nos. 1 and 2.