SONAL SHARMA Vs. APPELLATE TRIBUNAL

JUDGEMENT

(1.) Contention of Mr. Jagam Singh Cooner, learned counsel for the petitioner is that against the order dated 3.10.2016 (Annexure P-2) rendered by the Sub-Divisional Magistrate, Maintenance Tribunal, Ambala entertaining the application under the provisions of Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (for short "2007 Act"), the petitioner, being daughter-in-law, has preferred an appeal as per the provisions of Section 16 of 2007 Act, but the same is held to be not maintainable on the premise that the same apply to the senior citizens, whereas the petitioner, being daughter-in-law, had been rendered remedy less. In support of his contention, he has relied upon the Division Bench of this Court in Paramjit Kumar Saroya v. The Union of India and another, 2016 (3) R.C.R. (Civil) 146 , paras 33 and 34, which read thus:-

(2.) Therefore, the order Annexure P-1 is not sustainable.

(3.) I have heard the learned counsel for the petitioner and appraised the paper book.