ATMA SINGH SAMRA Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) This petition is directed against the order dated 02.05.2018 by which an application filed by the petitioner under Sec. 22 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred to as 'the Act, 2007') read with the Punjab Maintenance and Welfare of Parents and Senior Citizens Rules, 2012 (for short 'the Rules') read with Action Plan under the Act, 2007, notified on 27.11.2014 in terms of Rule 23 of Rules to seek eviction exclusively of respondent No. 2 who happened to be the daughter-in-law of the petitioner, inter-alia, on the ground of harassment and etc.

(2.) Though the application has been dismissed by the impugned order dated 02.05.2018 on other grounds but I am of the considered opinion that an application filed under Sec. 22 of the Act, 2007 itself is not maintainable against the daughter-in-law.

(3.) The Act, 2007 is divided into various Chapters. Chapter II deals with the Maintenance of the Parents and Senior Citizens. Chapter III deals with the Establishment of Old Age Homes. Chapter IV deals with the Provisions for Medical Care of Senior Citizen and Chapter V deals with Protection of Life and Property of Senior Citizen.