MAYA DEVI Vs. VISHWESHWAR DAYAL

JUDGEMENT

(1.) These batch of writ petitions have been filed by the petitioners/non-applicants under Sec. 227 of the Constitution of India challenging the orders passed under sec. 9 of 'The Maintenance and Welfare of Parents and Senior Citizen Act, 2007' (for short 'the Act of 2007') by the Maintenance Tribunal constituted under Sec. 7 of the Act of 2007 on an application for maintenance filed under Sec. 5 of the Act of 2007.

(2.) S.B. Civil Writ Petition Nos.17596/2018 and 14495/2020 have been filed by the petitioners against the orders passed by the Appellate Tribunal constituted under Sec. 15 of the Act of 2007 on filing of appeals under sec. 16 of the Act of 2007, whereby the Appellate Tribunal dismissed the appeals being not maintainable.

(3.) For ready reference, the facts of S.B. Civil Writ Petition No.11941/2021, Maya Devi Vs. Vishweshwar Dayal & Anr., are being taken into consideration.