RIDDHI Vs. PRATIBHA

JUDGEMENT

(1.) Heard Mr. N. B. Kalwaghe, learned Counsel for the Petitioners, Mr. R. D. Dharmadhikari, learned Counsel for the Respondent No.1, Mr. A. M. Jaltare, learned Counsel for the Respondent No.2, Ms. M. H. Deshmukh, learned AGP for the Respondent No.3.

(2.) The question that falls for consideration is, whether the daughter-in-law can file appeal under Sec. 16 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (for short, 'the Act of 2007') against the order passed by the Tribunal constituted in terms of Sec. 7 of the Act of 2007.

(3.) The Petitioner No.1 is daughter of Petitioner No.2 and Respondent No.2. The Petitioner No.2 is daughter-in-law of Respondent No.1. In other words, Petitioner No.1 is grand-daughter of Respondent No.1. She will be hereinafter referred to as 'grand-daughter', Petitioner No.2 as 'daughter-in-law', Respondent No.1 as 'mother' and Respondent No.2 as 'son".