PRAKASH KRISHNA GAMARE Vs. KRISHNA GANPAT GAMRE

JUDGEMENT

(1.) Rule. Made returnable forthwith, and by consent of the parties, taken up for final hearing.

(2.) The challenge in this Petition is to an order dated February 2, 2024 ("Impugned Order") by which the Petitioners ("the Sons") have been directed, in exercise of powers under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 ("the Act"), to vacate the Digitally premises owned by their father, Respondent No. 1 ("the Father"), which the Sons currently occupy in Liberty Garden in Malad, which is admittedly a slum unit. The Sons are offspring of the Father and his late first wife. Respondent No. 2 is the current wife of the Father.

(3.) I have heard Mr. Tanmay Shembavanekar, Learned Advocate on behalf of the Sons and Ms. Vijayalaxmi Obhan, Learned Advocate on behalf of the Respondents. With their assistance I have reviewed the material on record.