VINOD GYARSILAL AGRAWAL Vs. DEEPALI VINOD AGRAWAL

JUDGEMENT

(1.) Heard. Mr. P. B. Agrawal, learned Counsel for the Petitioner, Mr. Atul Pande, learned Counsel for the Respondent Nos.1 and 2 and Mr. S. K. Agrawal, learned Counsel for the Respondent Nos.3 and 4.

(2.) By consent of of both sides, Petition is heard finally at the stage of admission.

(3.) This Petition takes exception to the order dtd. 8/2/2021 passed by the Maintenance Tribunal, Nagpur (for short, 'the Tribunal') in Maintenance Application No. 10/MRC-81/2019, rejecting application filed under Sec. 23 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (for short, 'the Senior Citizens Act') and confirmation thereof by the Appellate Authority in Appeal No.2/2021 under Sec. 16 of the Senior Citizens Act by order dtd. 10/12/2021.