RANJIT KAUR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner has challenged the orders passed by the Maintenance Tribunal, Naraingarh, dated 23.11.2015 by which the Tribunal has directed the petitioner to provide food for three times to respondent No.3 for six months in a year and after six months, Gurmeet Singh, the other son of respondent No.3 shall provide food to him. It is also directed that the petitioner would reside in lower portion of the house and respondent No.3 would reside in upper portion independently and the petitioner and Gurmeet Singh shall pay Rs. 5000/- each to respondent No.3 for his livelihood, otherwise they would be evicted from the house and the order dated 28.3.2017 dismissing her appeal filed under section 16 of Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (for short, 'the Act')

(2.) Brief facts of the case are that respondent No.3, stated to be 80 years of age, is a widower. His wife died in 2001. He has four sons, namely, Avtar Singh (living in Mumbai with his family), Tarsem Singh (living in Belgium with his family), Gurmeet Singh (living in Bhurewala District Ambala with his family) and Paramjit Singh, at present living in Spain and his wife is the petitioner in this case.

(3.) Respondent No.3 filed an application under Sections 4 and 5 of the Act against the petitioner and his other son Gurmeet Singh for seeking maintenance being a parent and senior citizen. The said application has been allowed by the Maintenance Tribunal by the impugned order dated 23.11.2015, wherein not only the petitioner has been asked to provide food to respondent No.3 for a period of six months but also to pay Rs. 5000/- per month as maintenance and in case she would fail to do so, then she would be evicted from the house in question which is allegedly owned by respondent No.3.