BHOLENATH MEVALAL NISHAD Vs. SHYAMDULARI MEVALAL NISHAD

JUDGEMENT

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

(2.) By this petition under Article 227 of the Constitution of India, the petitioner takes exception to a judgment and order dtd. 30/10/2025 passed by the Appellate Tribunal whereby an appeal preferred by the petitioner against an order of eviction passed by the Maintenance Tribunal under the provisions of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 ('the Senior Citizens Act, 2007'), came to be dismissed by affirming the said order.

(3.) Shorn of superfluities, the background facts necessary for the determination of this petition can be summarized as under:-