RAVIPRAKASH R. SODHANI Vs. RAM SWAROOP SODHANI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, and, with the consent of the learned Counsel for the parties, heard finally.

(2.) This Petition under Articles 226 and 227 of the Constitution of India assails the legality, propriety and correctness of a judgment and order dtd. 14/8/2025 passed by the Additional Collector - Appellate Authority, whereby the appeal preferred by the Petitioners against the judgment and order dtd. 6/5/2025 passed by the Maintenance Tribunal, under Sec. 23 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (the Act of 2007) came to be dismissed.

(3.) The background facts leading to this Petition can be stated, as under :