Delhi High Court: A Division Bench of the Delhi High Court comprising of Siddharth Mridul and Deepa Sharma, JJ., dismissed a Letters Patents Appeal before it. The matter before the Court was related to the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (Hereinafter ‘act’) and the issue before the Court for adjudication was whether the Maintenance Tribunal has the jurisdiction to pass an order of eviction?
It was urged before the Court that a Maintenance Tribunal inherently lacks jurisdiction to pass an order of eviction and that the same is beyond the scope of proceedings for maintenance, instituted on behalf of a senior citizen. The facts leading up to the case were, that Respondent 3, a 68 year old man and father of the appellants, ran a printing press in a building occupied by him along with his ailing wife and his sons with their respective families in separate accommodations. Respondent 3 instituted a petition under the Act that despite having spent considerable amount on renovating the subject property, and providing separate residential accommodation to his sons, the latter backed out from their responsibility to pay a monthly sum of Rs. 20,000 collectively for his maintenance and for the requirements of his ailing wife. The Maintenance Tribunal had originally passed an order in Respondent 3’s favour, according to which, Appellant 2 and 3 were to vacate their respective residential portions and were also to refrain from indulging in arguing, making comments or other similar behaviour with the rest of the parties, including a son of Respondent 3 not implicated in the complaint. Instead of complying, the appellants instituted the present writ petition before the Court.
The Court referred to Section 32 of the Act r/w clause (i) of Section 2 along with the Rules promulgated under to adjudge that a senior citizen is entitled to institute an application seeking eviction of his son, daughter or other legal heir from his self-acquired property on grounds of ill-treatment and non-maintenance. Applications disposed of. [Shadab Khairi v. State, 2018 SCC OnLine Del 7626, decided on 22.02.2018]
