NILOFAR KHAN Vs. SAVRA BEE

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed against the order dated 21.01.2020 passed by the Collector, Vidisha in Appeal No.0004/Appeal/19-20 and order dated 22.03.2019 passed by Sub Divisional Officer in Kurwai, District Vidisha in case no 22/B-121/2018-19, by which the petitioner has been directed to pay monthly maintenance of Rs.7000/- to respondent No.1 under Section 7 of Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (In short Act 2007).

(2.) The respondent No.1 had filed an application under Section 7 of Maintenance and Welfare of Parents and Senior Citizens Act, 2007 on the allegation that the petitioner and her husband have fraudulently grabbed their house and the land, and now they have turned them out of their house. They are not looking after the respondent no.1 and her husband.

(3.) The SDO by order dated 22.03.2019 came to a conclusion that there is an allegation that the petitioner has fraudulently got 7 bigha of land belonging to respondent No.1, transferred in her name and the husband of the petitioner has suffered a fracture of his right leg and they don't have any money for treatment. It was also held by the SDO that the husband of the petitioner is working in BSNL and petitioner is also working on the post of teacher in Primary School in village Baretha. Thus, it was held that the petitioner is liable to maintain respondent No.1. Accordingly, it was directed that the petitioner shall pay Rs.7000/- per month to respondent No.1 for maintenance.