VINOD KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge in the instant writ petition is to the order dtd. 20/11/2018 passed by the District Magistrate, Ambala (Annexure P-4), whereby an application under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter to be referred to as 'the Act') filed by respondent No.3 has been accepted and the petitioners have been directed to vacate the premises in question within a period of one month from the date of the order.

(2.) Petitioners herein are the son and daughter-in-law of respondent No.3.

(3.) Counsel for the petitioners has urged before this Court that the impugned order is patently illegal. It is contended that the allegations raised by the father against the present petitioners of harassment and abusive behavior are false and fabricated. Further argued that the application under the Act has been moved by respondent No.3 with an oblique motive and only on the instigation of brother of petitioner No.1. Further submitted that respondent No.3 upon retirement is getting pension of Rs.25,000.00 per month approximately and as such, is financially comfortable.. The impugned order would cause great hardship to the petitioners is yet another submission raised by counsel.