JUDGEMENT
NAVIN CHAWLA,J. -
(1.)WP(C)2761/2020 has been filed by the son of the respondent nos.2 and 3, while WP(C)2795/2020 has been filed by the grandson of the respondent nos.2 and 3 through the mother, that is, the wife of the petitioner in WP(C) 2761/2020.
(2.)These petitions challenge the order dated 20.02.2020 passed by the learned Appellate Tribunal under the provisions of the Delhi Maintenance and Welfare of Parents and Senior Citizens, Rules, 2009 as amended from time to time (hereinafter referred to as the 'Rules') in Appeal bearing No. PA/Div. Comm./Appeal No. 30/2018/624-628, ordering eviction of the petitioners from house bearing No.C-117, East of Kailash, New Delhi.
(3.)The primary contentions of the learned counsels for the petitioner(s) is that the suit property does not belong exclusively to the respondent nos.2 and 3 but is a Hindu Undivided Family (HUF) property, wherein the petitioner also has a share being a co-parcenar.
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