BHALCHANDRA VYANKATESH SHRURANGARPURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioners in this petition are senior citizens. They have challenged concurrent orders passed by the Tribunal constituted under the provisions of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred to as 'Senior Citizens Act' for short) and the Appellate Authority constituted under the Senior Citizens Act.

(2.) The tribunal as well the appellate authority have concurrently denied the relief sought by the petitioners for a direction to evict their elder son i.e. respondent No.2 and daughter-in-law i.e. respondent No.3 from the house in which the petitioners and respondent Nos.2 and 3 are residing. But, a direction is issued to the respondents to ensure that they take care of the petitioners/senior citizens and that they do not disturb the petitioners/senior citizens in peacefully living their life. It is also indicated that if the said respondents violated directions, they would be liable to face criminal prosecution.

(3.) The petitioners are aggrieved by denial of relief of a direction to evict respondent Nos.2 and 3 from the said house.