SUKHWINDER SINGH Vs. DC-CUM-DM, HOSHIARPUR

JUDGEMENT

(1.) The above writ petitions have been filed separately by son and father, respectively to challenge the order dtd. 22/3/2018 passed by Deputy Commissioner-cum-District Magistrate, Hoshiarpur, whereby the order dtd. 29/3/2016 passed by Sub-Divisional Magistrate-cum-Presiding Officer, Maintenance Tribunal, Dasuya granting maintenance of Rs.6,000.00per month to Kewal Singh (father) under Ss. 4 and 23 Maintenance and Welfare of Parents and Senior Citizens Act, 2007 was modified by reducing it to Rs.2500.00 per month and further directed the son to provide one room to the parents.

(2.) Briefly, the facts leading to the writ petition are that Kewal Singh s/o Lashkar Singh brought an application under Ss. 4 and 23 Maintenance and Welfare of Parents and Senior Citizens Act, 2007 against his son, namely, Sukhwinder Singh on the ground that he constructed his residential house from his own earnings, without any contribution from respondent (son), where he along with his wife was residing, but after his son's marriage, he started giving abuses to them and turned them out of the house. The applicant's wife is suffering from a disc ailment and their son on number of occasions misbehaved with them, therefore, he prayed that the son be directed to provide him maintenance.

(3.) The petition was contested by Sukhwinder Singh, who appeared and stated that he is taking good care of his father-Kewal Singh in all respects and is providing food, clothing and other facilities. According to him, Kewal Singh being drunkard harassed him and his family. It was highlighted that his father is constructing a house upon the land of his brother, whereas the respondent is serving Indian Army and had built his house with his own income. According to Sukhwinder Singh, his father is unnecessarily causing harassment to him.