ASHOK KUMAR JOSHI Vs. ACHLARAM BHARGAVA JOSHI

JUDGEMENT

(1.) This intra-court appeal is filed by the appellant being aggrieved with the judgment dtd. 27/3/2023 passed by learned Single Judge in SBCWP No.6192/2021, Ashok Kumar Joshi vs. Achlaram Bhargava Joshi and Anr., whereby the said writ petition filed by the appellant challenging the order dtd. 17/2/2021 passed by the Maintenance Tribunal and Sub-divisional Officer, Jodhpur (hereinafter referred to as 'the Maintenance Tribunal') has been dismissed.

(2.) Respondent - Achlaram filed an application under Sec. 5 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred to as 'the Act') seeking maintenance from the appellant. The Maintenance Tribunal allowed the said application vide order dtd. 17/2/2021 and directed the appellant to pay an amount of Rs.10,000.00 per month as maintenance to respondent - Achlaram. Another application filed by the appellant before the Maintenance Tribunal for recalling of the order dtd. 17/2/2021 was dismissed vide order dtd. 17/3/2021.

(3.) Being aggrieved with the orders dtd. 17/2/2021 and 17/3/2021, the appellant preferred the above referred writ petition before the learned Single Judge, which came to be dismissed vide impugned judgment dtd. 27/3/2023, which is under challenge in this intra-court appeal.