RAKESH SONI Vs. PREMLATA SONI

JUDGEMENT

(1.) This appeal on behalf of appellants no. l and 3, Rakesh Soni S/o Shri Leeladhar Soni and Smt. Anju Devi W/o Shri Rakesh Soni, challenges the order dtd. 2/5/2019 of learned Single Judge, whereby their writ petition filed assailing the order dtd. 25/5/2018 of the Tribunal constituted under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007, has been dismissed.

(2.) Respondents no. l and 2, namely, Smt. Premlata Soni and Leeladhar Soni, are wife and husband. Appellants no. l and 2, namely, Rakesh Soni and Smt. Anju Devi are respectively their son and daughter-in-law.

(3.) The Tribunal constituted under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007, (hereinafter shall be referred to as 'the Tribunal'), on the application filed by the respondents (father and mother) under Sec. 5 of the Maintenance and Welfare of Parents and Senior Citizen Act, 2007, directed the appellants (son and daughter-in-law) to handover vacant possession of the house by 30/9/2018 and further restrained them not to torture respondents either mentally, physically or socially.