RAJESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in the instant petition is to the order dtd. 17/7/2018 (Annexure P-1) passed by the Deputy Commissioner, Ambala and in terms of which an application moved by respondent no.3 under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007, has been allowed and the petitioner herein has been directed to be evicted from the premises in question.

(2.) Petitioner herein is the son of respondent no.3.

(3.) Counsel for the petitioner has urged before this Court that the impugned order is patently illegal. It is contended that the allegations raised by the mother against the present petitioner as also his wife as regards harassment and abusive behavior are false and fabricated. Further argued that the application made under the Act by the mother was with an oblique motive and only on the instigation of the other siblings i.e. brother and sister of the petitioner. Yet another submission raised is that the petitioner is doing a private job and on a meager salary and the impugned order would cause great hardship inasmuch as the petitioner would have to look for alternate accommodation for his wife and children. One last submission raised by counsel is that during the course of proceedings before the Deputy Commissioner, Ambala the report that had been called for and submitted by the Sub Divisional Magistrate concerned, had not been furnished to the petitioner. No other point was urged.