BACHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) At the outset, learned counsel for the respondents No.4 and 5 submits that the order dtd. 13/11/2025 has been complied with and the entire arrears of maintenance have been paid to the petitioner. She has also placed on record the respective affidavits of the respondents No.4 and 5, which are taken on record.

(2.) Through the instant writ petition, the petitioner, an octogenarian senior citizen, assails the order dtd. 23/7/2021 (Annexure P-1) passed by the respondent No.3- Maintenance Tribunal, as well as the order dtd. 21/12/2023 (Annexure P-2) passed by the respondent No.2-Appellate Tribunal. Vide order dtd. 23/7/2021, the application filed by the petitioner under the provisions of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred to as "the Act of 2007"), seeking cancellation of the transfer deed dtd. 26/9/2011, was dismissed, and vide order dtd. 21/12/2023, his statutory appeal was also dismissed. However, the respondents No.4 and 5 were directed to pay a total sum of Rs.4,000.00 per month as maintenance to the petitioner.

(3.) The principal contention advanced by learned counsel for the petitioner is that the impugned order dtd. 21/12/2023 has been passed by an authority devoid of statutory jurisdiction, and therefore, warrants interference on this ground alone. It is submitted that, in view of the Punjab Government Notification bearing No. 8/10/2008-8SS/542 dtd. 15/7/2008, and in exercise of powers conferred under Ss. 7(1)&(2) and 15(1)&(2) of the Act of 2007, the Governor of Punjab constituted the Maintenance Tribunals/Appellate Tribunals. Their jurisdictions for the implementation of the Act of 2007 are as under:-