JUDGEMENT
HARSIMRAN SINGH SETHI, J. -
(1.)Present writ petition has been filed challenging the order dtd. 24/2/2021 (Annexure P-1) passed by the Additional District Magistrate, Ambala exercising powers under the Maintenance and Welfare of Parents and Senior Citizen Act, 2007 (hereinafter referred as '2007, Act').
(2.)As per the averments made in the petition, the petitioner is a senior citizen, who has four sons and two daughters, all of whom are married. Respondent No.3 is one of the sons of the petitioner. According to the petitioner, a residential vacant plot being House No.504 was given to the petitioner by his late father Karam Chand and the construction on the said plot was raised by the petitioner from his own resources. Petitioner alongwith his family resided in the said house.
(3.)The father of the petitioner also resided in the same village in his own house i.e. House No.563. After the death of the father of the petitioner in the year 2018, the petitioner alongwith one of his son Rajesh Kumar and his family shifted to the said house No.563. Being a joint family, there used to be disputes between the sons and as per the allegations of the petitioner, his sons used to insult him and his wife.
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