KULBHUSHAN MONGA AND ANOTHER Vs. TRIBUNAL UNDER MAINTENANCE AND WELFARE OF PARENTS AND SENIOR CITIZEN

JUDGEMENT

(1.) - CM-3769-CWP-2016 Having heard learned counsel for the petitioners and for the reasons recorded in the civil misc. application, the same is allowed. District Magistrate, Panchkula is impleaded as respondent no.3. Amended memo of parties is taken on record. CWP No. 3354 of 2016

(2.) Civil Misc. application for placing on record written statement on behalf of respondent no.2 filed in Court today, is allowed and the written statement is taken on record. Registry to register and assign number to the application.

(3.) This is an avoidable and unfortunate litigation between father, son and daughter-in-law. Challenge in the instant writ petition is to order dated 20.08.2016 (Annexure P/4) passed by respondent no.1, as well as, order dated 03.11.2015 (Annexure P/7) passed by Appellate Tribunal-cum-Deputy Commissioner, Panchkula.