-WP-2206-2025.DOC

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

 CIVIL APPELLATE JURISDICTION

WRIT PETITION NO. 2206  OF  2025

Carson Percy Valladares 

Aged 52 Years, Occ.: Service

R/a Percy Villa, 103, Kalina Village,

Santacruz (E), Mumbai – 400029 ...Petitioner

Versus

 1. State of Maharashtra

Representing

(a) Chief Presiding Officer, Tribunal for

Maintenance of Parents and Senior 

Citizens and Sub-Divisional Officer,

Mumbai, Western Suburbs,

(b) Appellate Tribunal and Additional Collector, 

Mumbai Suburban District Both having 

office at Administrative Building, 9

th

 Floor,

Bandra (E), 

Mumbai – 400 051

through the Govt Pleader,

High Court (A.S.), Bombay.

2. Percy Mario Valladares

Aged 83 years, Occ.: Retired

R/s Percy Villa, 103, Kalina Village,

Santacruz (E), Mumbai – 400 029 …Respondents

Ms. Sonal Parab, with Esha Rane and Sudhanshu Sawant, i/b R.B. 

Mungekar, for the Petitioner.

Mr. Y.D. Patil, AGP, for Respondent No.1-State. 

Mr. Niranjan Mundargi, with Keral Mehta, for Respondent No.2.  

ARS  1/26

ARUN

RAMCHANDRA

SANKPAL

Digitally signed by

ARUN

RAMCHANDRA

SANKPAL

Date: 2026.08.27

21:02:39 +0530

-WP-2206-2025.DOC

 CORAM :N. J. JAMADAR, J.

                                  RESERVED ON :11

th

 AUGUST 2026

                           PRONOUNCED ON :27

th

 AUGUST 2026

JUDGMENT :

1.   Rule. Rule made returnable forthwith, and, with the consent of

the learned Counsel for the parties, heard finally. 

2. By this Petition under Article 227 of the Constitution of India, the

Petitioner  takes exception to a judgment and order dated 12

th

 December

2024   passed   by   the   Appellate   Tribunal   in   Appeal   No.   54   of   2024,

whereby the Appeal preferred by the Petitioner against an order dated

11

th

  September 2024 passed by the Maintenance Tribunal under the

Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 (“the

Act, 2007”), came to be dismissed affirming the order passed by the

Maintenance   Tribunal   thereby,  

inter alia,  directing   the   Petitioner   to

vacate the house premises,  Percy Villa, 103, Kalina Village, Santacruz

(E), Mumbai (“the subject premises”) and deliver its vacant possession to

Respondent No.2.  

3. Shorn of superfluities, background facts can be stated as under: 

3.1 Respondent No.2 (hereinafter referred to as “the senior citizen”)

is the father of the Petitioner. The senior citizen has been residing

alongwith his wife Ms. Loreta; who is also a senior citizen, and other

family members in the subject premises. The senior citizen has two sons

ARS  2/26

-WP-2206-2025.DOC

namely, Carson, the Petitioner herein and Gleeson, and a daughter Ms.

Sarita.

3.2 The senior citizen filed an Application before the Maintenance

Tribunal under Section 5 of the Act, 2007 seeking orders to evict the

Petitioner from the subject premises and restrain the Petitioner and his

friends/agents etc, from entering into the subject premises, with the

assertion that the Petitioner has an abusive and aggressive temperament

and that has led to marital discord between the Petitioner and his wife.

Though the Petitioner is working at a very senior position in a reputed

company   and   earns   sumptuous   remuneration   and   owns   multiple

immovable properties, yet,   the Petitioner has been residing in the

subject premises. The Petitioner has been coercing the senior citizen to

sell off his properties and pay money to him. As the senior citizen did

not   cave   in     demands   of   the   Petitioner,   the   latter   has   allegedly

threatened, intimidated and assaulted the senior citizen. On 20

th

 July

2022, the senior citizen was constrained to report the matter to Wakola

Police, who recorded a NC Report No. 1679 against the Petitioner. 

3.3 The   senior   citizen   further   affirmed   that,   the   Petitioner   is   an

alcoholic and has repeatedly abused the senior citizen in filthy language

and assaulted the senior citizen and his daughter-in-law. Reference is

made   to   an   incident   of   alleged   assault   and   insult   on   the   night

intervening 21

st

 and 22

nd

 February 2023. Again the matter was reported

ARS  3/26

-WP-2206-2025.DOC

to the Wakola Police Station, who recorded NC Report No. 399 of 2023.

The daughter-in-law of the senior citizen has also lodged a Report

against the Petitioner for the offences punishable under Sections 354,

504 and 506 (2) of the Indian Penal Code, 1860 (“the Penal Code”), 

3.4 Referring to various acts of verbal, emotional and physical abuse,

the senior citizen has asserted that the continued residence of the

Petitioner in the subject premises is posing danger to the life and limb of

the senior citizen and other family members. Hence, prayers were made

before the Maintenance Tribunal to evict the Petitioner. 

3.5 The Petitioner resisted the Application. It was 

inter alia contended

that the brother and daughter-in-law of the Petitioner with a view to

wreak vengeance have manipulated, fabricated and concocted false

stories and compelled the senior citizen to lodge a false complaint

against the Petitioner before the Maintenance Tribunal. 

3.6 On the merits of the matter, it was contended that, the senior

citizen is not the sole owner of the subject premises. The proceeding

before the Maintenance Tribunal was initiated with an oblique motive

to dissuade the Petitioner from pursuing his legal remedies against his

brother.  It was, 

inter alia, contended that the Petitioner had in fact paid

amounts towards maintenance to his parents and incurred expenses

towards their medical care and insurance. The Petitioner has been ready

and willing to maintain both his parents. 

ARS  4/26

-WP-2206-2025.DOC

3.7 By   an   order   dated   11

th

  September   2024,   the   Maintenance

Tribunal was persuaded to allow the Application observing, 

inter alia,

that the senior  citizen had a right to live a normal, peaceful and

dignified life in the subject premises. The acts and conduct of the

Petitioner were impairing the said right of the senior citizen. Thus, in

order to maintain peace and harmony and ensure that the senior citizen

lives a peaceful and dignified life, it was necessary to evict the Petitioner

from the subject premises. Therefore, the Maintenance Tribunal directed

the Petitioner to vacate the subject premises and also gave ancillary

directions to ensure that the senior citizen is not deprived of his right to

live a normal life. 

3.8 Being aggrieved, the Petitioner preferred an Appeal before the

Appellate Tribunal.

3.9 By   the   impugned   order,   the   Appellate   Tribunal   declined   to

interfere with the order passed by the Maintenance Tribunal, finding no

infirmity or error therein. 

3.10 Being   further   aggrieved,   the   Petitioner   has   invoked   the   writ

jurisdiction of this Court.  4.I   have   heard   Ms   Sonal   Parab,   the   learned   Counsel   for   the

Petitioner, Mr Niranjan Mundargi, the learned Counsel for Respondent

No.2, and Mr. Y.D. Patil, the learned AGP, for Respondent No.1-State.

ARS  5/26

-WP-2206-2025.DOC

With the assistance of  the learned Counsel  for the parties, I have

perused the material on record. 

5.Ms. Parab, the learned Counsel for the Petitioner, mounted multi-

fold challenges to the impugned orders passed by the  Tribunals under

the   Act,   2007.   First   and   foremost,   Ms   Parab   would   urge   that   the

Application   for   an   order   of   eviction   simpliciter   sans   a   prayer  for

maintenance,   was   itself   not   maintainable   before   the   Maintenance

Tribunal.   There   was   no   assertion   in   the   Application   before   the

Maintenance Tribunal that the senior citizen was unable to maintain

himself and thus the children be directed to pay maintenance. Instead,

the senior citizen approached the Maintenance Tribunal with a prayer

for eviction simpliciter, which according to Ms. Parab, was not tenable. 

6.Amplifying the aforesaid submission, Ms. Parab would urge that

eviction of the children or relatives is not the object of the Act, 2007.

The provisions contained in the Act, 2007 thus could not be permitted

to be abused to evict the children or relatives without resorting to the

remedies available in law. To buttress this submission, Ms. Parab placed

reliance on the judgments of this Court in the cases of Vimal Dagadu

Kate & Anr Vs State of Maharashtra & Ors

1

 and Nitin Rajendra Gupta Vs

1  ASWP No. 882 of 2024 decided on 10

th

 March 2025.

ARS  6/26

-WP-2206-2025.DOC

Deputy Collector, Mumbai and Ors

2

 and a decision of the Supreme

Court in the case of Samtola Devi Vs State of Uttar Pradesh & Ors.

3

7.Secondly, Ms. Parab would submit that, on facts, it becomes

abundantly clear that the provisions of the Act, 2007 were weaponized

to evict the Petitioner from the subject premises. In respect of one and

the same incident, the senior citizen lodged a NC Report and, after

more than a month, the daughter-in-law of the senior citizen lodged the

FIR. It was submitted that once a NC Report was lodged the police

could not have registered   FIR in respect of the very same incident.

Thus, it betrayed an intention to create record to bolster up the case for

the eviction of the Petitioner. 

8.Thirdly, Ms Parab would urge,  the Tribunals under the Act, 2007

were in error in not appreciating the material placed on record by the

Petitioner to demonstrate that he had been making provisions for the

maintenance of his parents,   and taking care of their heath related

requirements.   Brushing   aside   the  said   material,   the  Tribunals   have

passed the impugned orders giving undue weight to the NC Reports and

the FIR, lodged with an oblique motive. 

9.Ms. Parab further submitted that, though the impugned orders

have been implemented yet they operate as a stigma and scar on the

2 OSWP No. 590 of 2023 decided on 10

th

 April 2024.

3 2025 INSC 404.

ARS  7/26

-WP-2206-2025.DOC

reputation of the Petitioner and, therefore, the impugned orders deserve

to be quashed and set aside. 

10.Mr. Niranjan Mundargi, the learned Counsel for Respondent No.2,

joined the issue by canvassing a submission that it is not necessary that

in every proceeding before the Maintenance Tribunal, the senior citizen

must seek maintenance from the child. In a given case, the child or

relative may make the life of the senior citizen miserable, like the case

at hand, and in such a case it cannot be urged that, the Tribunals under

the Act, 2007 are denuded of the powers to direct the eviction of such

an ungrateful child or relative.   Mr. Mundargi laid emphasis on the

expansive definition of 'maintenance' under Section 2(b) of the Act,

2007. It was submitted that the laudable objects of the Act, 2007 would

be frustrated if the Tribunals are not empowered to direct the eviction

of a child or relative who poses danger to the life and limb of the senior

citizen. 

11.On the merits of the matter, Mr. Mundargi would urge that the

facts are so gross that no other view is possible. The abusive and

aggressive behaviour of the Petitioner is not only documented in the

Reports lodged by the senior citizen and other family members but even

captured in the CCTV footages. Mr. Mundargi laid particular emphasis

on the CCTV footages, copies of which are placed at page Nos. 51 to 55

of the Petition. Those CCTV footages clearly reveal that the Petitioner

ARS  8/26

-WP-2206-2025.DOC

assaulted  the senior citizen. It was in respect of that incident, the senior

citizen had lodged the Report, submitted Mr. Mundargi. 

12.  The Senior Citizens Act, 2007, primarily and predominantly

deals with the maintenance and welfare of the parents and senior

citizens. ‘Maintenance’ is defined under clause (b), as under : 

“(b) “maintenance”   includes   provision   for   food,

clothing,   residence   and   medical   attendance   and

treatment;” 

 “Welfare” is defined under clause (k), as under : 

“(k) “welfare” means provision for food, health care, recretion

centres and other amenities necessary for the senior citizens;”

13.Chapter II of the Senior Citizens Act, 2007 subsumes provisions

under the caption “Maintenance of Parents and Senior Citizens”.  Under

Section 4, a senior citizen, including parent, who is unable to maintain

himself from his own earning or out of the property owned by him, is

entitled to make an application under section 5, in case of (i) parent or

grand-parent, against one or more of his children not being a minor; (ii)

a childless senior citizen, against such of his relative referred to in

clause (g) of section 2.  Sub-sections (2) and (3) of Section 4 describes

the nature of the obligation of the children or relative to maintain a

senior citizen or parent by emphasizing that the obligation extends to

ARS  9/26

-WP-2206-2025.DOC

the needs of such senior citizen / parent, so that he can lead a normal

life.  

14.Section 5 of the Senior Citizens Act, 2007 contains provisions in

regard to the application for maintenance.  Section 6 provides for the

jurisdiction   and   procedure   to   determine   such   application.   The

constitution of the Maintenance Tribunal is provided for under Section

7.   Under Section 8, the Tribunal, subject to the rules that may be

prescribed   by   the   State   Government,   may   follow   such   summary

procedure   as   it   may   deem   fit.     Under   Section   9,   the   Tribunal   is

empowered to award maintenance at such monthly rate, as the Tribunal

may deem fit, subject to the maximum maintenance allowance as may

be   prescribed   by   the   State   Government,   which   shall   not   exceed

Rs.10,000/- per month.   Under Section 12, an option is given to the

senior citizen to seek maintenance under the Act, 2007 or Chapter IX of

the Code of Criminal Procedure, 1973.  The senior citizen may claim

such maintenance under either the Senior Citizens Act, 2007 or Code of

Criminal Procedure, 1973, but not under both.  Section 15 provides for

constitution of Appellate Tribunal.  Appeals are provided under Section

16 before the Appellate Tribunal.  

15.Chapter   III   deals   with   the   establishment   of   old   age   homes.

Provisions for medical care of senior citizens are envisaged in Chapter

IV.  Chapter V is  dedicated towards the protection of life and property

ARS  10/26

-WP-2206-2025.DOC

of senior citizens. Section 23, in particular, empowers the Tribunal to

declare the transfer of property by way of gift or otherwise, made by the

senior citizen, subject to the condition that the transferee shall provide

the basic amenities and basic physical needs to the transferor, void if

such transferee refuses or fails to provide such amenities and physical

needs.  Section 27 of the Act, 2007 bars the jurisdiction of the civil court

in respect of any matters to which any provisions of the said Act apply.

Section 3 gives overriding effect to the provisions of Act, 2007 over the

provisions of any other enactment or instrument. 

16.At this juncture, the ‘Statement of Objects and Reasons’ of the

Senior Citizens Act, 2007, deserves to be noted.  It reads as under : 

“Statement of Objects and Reasons”

Traditional norms and values of the Indian society laid

stress on providing care for the elderly.  However, due to

withering of the joint family system, a large number of

elderly   are   not   being   looked   after   by   their   family.

Consequently, many older persons, particularly widowed

women are now forced to spend their twilight years all

alone and are exposed to emotional neglect and to lack of

physical and financial support.   This clearly reveals that

ageing has become a major social challenge and there is a

need to give more attention to the care and protection fo

the   older   persons.     Though   the   parents   can   claim

maintenance under the Code of Criminal Procedure, 1973,

the procedure is both time-consuming as well as expensive.

Hence,   there   is   need   to   have   simple,   inexpensive   and

speedy provisions to claim maintenance for parents.” 

ARS  11/26

-WP-2206-2025.DOC

17. A conjoint reading of the provisions contained in the Act, 2007

as a whole, in the light of the Statement of Objects and Reasons, makes

the intent of the Legislature explicitly clear.  The Parliament intended to

address  the alarming situation caused by the neglect and harassment of

the parents and senior citizens in the evening of their life.   Senior

Citizens were found to be deserted and deprived of the basic physical

necessities, medical care and amenities which are required the most in

the advanced age.  Many elderly persons, particularly widowed women,

were found to have been forced to spend their twilight years all alone,

and  were  exposed  to  emotional  neglect  and   want  of   physical   and

financial support.   This mischief was sought to be addressed by the

Parliament by providing a simple, inexpensive and speedy mechanism to

claim   maintenance   and   also   by   making   provisions   for   the

institutionalized care of the senior citizens in old age homes, medical

support and, most importantly, the protection of life and property of the

senior  citizens.   The Statement of Objects and Reasons specifically

records that, though under the provisions of the Code, 1973, parents

can claim maintenance, the procedure was both time consuming as well

as expensive. 

18.  The capacious breadth of the provisions of the Act, 2007 leaves

no manner of doubt that it is a beneficial legislation, enacted to advance

the object of care and protection of the senior citizens.   Thus, while

ARS  12/26

-WP-2206-2025.DOC

interpreting   the   provisions   of   the   Senior   Citizens   Act,   2007,  it   is

imperative to adopt tools of interpretation which are required to be

applied when interpreting a beneficial piece of legislation. The cardinal

principle   is   that   the   beneficial   legislation   must   receive   liberal

construction in consonance with the objectives such legislation seeks to

achieve.  The interpretative process must be attuned to the purposive

construction informed by the legislative object.  In a given case, if two

views are plausible, the Court must lean in favour of an interpretation

which favours the beneficiaries rather than one which stultifies object of

the beneficial legislation. 

19.On the aforesaid touchstone the submission of Ms Parab that an

Application for eviction simpliciter sans a prayer for maintenance is not

maintainable, deserves to be appreciated.

20.It may be apposite to notice the judgment of the Supreme Court

in the case of Samtola Devi (supra) on which reliance was placed by Ms

Parab. In the said case, the parents sought to evict their sons from the

house premises, which the father claimed that it was his self-acquired

property. The Supreme Court in the backdrop of the facts that emerged,

namely, there was no complaint or any material on record to indicate

that the son, after the order was passed by the Tribunal, had in any

manner humiliated his parents or interfered with the mother's living,

the son had been paying maintenance as directed by the Family Court

ARS  13/26

-WP-2206-2025.DOC

observed that, if the son had been living in a small portion of the

house,   owned   by   his   father,   in   which   he   had   no   share   and   was

continuing with the family business from the shop on the ground floor

without interfering with the life of the others, it did not appear to be

prudent to order his eviction, as after all, being a son, he also had an

implied licence to live therein. 

21.In that context, the Supreme Court observed that the provisions

of the Senior Citizens Act, nowhere specifically provide for drawing

proceeding for eviction of persons from any premises owned by or

belonging to a senior person.  It is only on account of the observations

made by the Supreme Court in the case of  S. Vanitha v/s. Deputy

Commissioner, and Ors,

4

 that the Tribunal under the Senior Citizens Act

may also order eviction if it is necessary and expedient to ensure the

protection of the senior citizens. Referring to the decision in the case of

Urmila Dixit vs Sunil Sharan Dixit and ors,

5

 the Supreme Court clarified

in that case as well, the Supreme Court had only held that, in a given

case, the Tribunal, “may order” eviction but it is not necessary and

mandatory to pass an order of eviction in every case.  In the case of

Samtola Devei (supra), the Supreme Court held, the Appellate Tribunal

had   not   recorded   any   reason   necessitating   the   eviction   of   the

appellant's son, nor that in the facts and circumstances of the case, it

4 (2021) 15 SCC 730

5 (2025) 2 SCC 787.

ARS  14/26

-WP-2206-2025.DOC

was expedient to order eviction to ensure the protection of the senior

citizen.  

22.In the case of Jitendra Gorakh Megh v/s. Additional Collector and

Anr.

6

,   the   Division   Bench   of   this   Court   considered   the   following

question:

“Whether an eviction order can be passed under the

Maintenance   and   Welfare   of   Parents   and   Senior

Citizens   Act,   2007   without   any   claim   towards

maintenance being made by the senior citizen ?

23.After adverting to the facts of the case, the Statement of Objects

and Reasons, key provisions of the Senior Citizens Act, 2007 and the

judicial precedents, including the judgment of the Supreme Court in the

case of  Smt. S. Vanitha (supra) and judgments of this Court in the cases

of  Ranjana Rajkumar Makharia V/s. Mayadevi Subhkaran Makharia

7

,

Ritika Prashant Jasani V/s. Anjana Niranjan Jasani

8

 and Shweta Shetty

V/s. State of Maharashtra and Ors.

9

, the Division Bench enunciated,

inter alia, as under : 

“20. Section 4 of the Act contains provisions dealing with

the maintenance of parents and senior citizens. It prescribes

that a senior citizen who is unable to maintain himself from

his own earnings or from property owned by him, is entitled

to make an application for maintenance under Section 5 of

6 OSWP(L) No.31614 of 2025 dated 8 Dec. 2025

7 2020(3) Mh.L.J. 587

8 2021 SCC Online Bom 1802

9 2021 SCC Online Bom 4575

ARS  15/26

-WP-2206-2025.DOC

the Act. The said section further prescribes that the obligation

of children to maintain the senior citizen extends to the needs

of such senior citizen so that he may lead a normal life.

Section   5   contains   provisions   relating   to   the   application

which  the  senior citizen can make  for  maintenance. Sub-

section (2) enables the Tribunal to order monthly allowance

to be paid to the senior citizen towards interim maintenance.

In these circumstances, when the senior citizen has made no

claim for maintenance, we fail to see how the said application

which has been filed by the senior citizen under section 5(2)

of the Act, is maintainable, in the first place. This position

appears  to   have   been  completely  overlooked,  both  in the

eviction order and also in the appellate order.

……

24. The Act is a beneficial statute intended to safeguard

the vulnerable (senior citizen), but it cannot be (mis) used by

the senior citizen as a tool for summary eviction without the

fulfilment of statutory requirements. In the present case, we

find   that   the   said   application   does   not   satisfy   the

requirements of Sections 4 and 5 of the Act and is therefore

not maintainable. Accordingly, the eviction order could not

have been passed by the Tribunal and upheld by the Appellate

Tribunal, vide the appellate order. The senior citizen has not

claimed any maintenance from the Petitioner and the order of

eviction is not in furtherance thereof. Eviction, as also held in

S. Vanitha (supra) would be an incident of the enforcement of

the right to maintenance and protection which should be

granted only after adverting to the competing claims of both

parties in dispute. This has admittedly not been done in the

appellate order or in eviction order (which it confirms).

25.  In fact, the senior citizen is financially well-to-do and

owns several other immovable  properties, both residential

ARS  16/26

-WP-2206-2025.DOC

and   commercial   and   instead,   the   record   reveals   that   the

Petitioner (if evicted from the subject premises) would not

have any other roof over his head. This is not disputed  by the

senior citizen in the said application who in-fact asserts that

the Petitioner has been unemployed for several years. In such

circumstances,  it  was incumbent on the  Tribunal  and  the

Appellate Tribunal to have considered these material factors

before passing the eviction and appellate orders. This has

admittedly not been done. Instead, the eviction order accepts

all the averments made in the said application and proceeds

to hold that since the subject premises belong to the senior

citizen   and   he   needs   to   reside   therein   since   he   travels

frequently for medical treatment, the Petitioner is required to

be evicted therefrom. 

24.In the light of the aforesaid enunciation of law albeit in the facts

of the respective cases, it is pertinent to note, the expansive and wide

definition of "maintenance" and the obligation of children and relatives,

assume critical salience. If a senior citizen is deprived of the use and

occupation   of   his  home,   in   the   exercise   of   all   the   incidents   of

ownership, and made to take refuge in another premises, can it be said

that the obligation of the child/relative, who is alleged to have been

instrumental   for   bringing   about   the   circumstances   rendering   it

impracticable to  occupy his own home to maintain the senior citizen is

discharged? Would it not deprive the senior citizen of the right of the

protection of the property ? or Would it still be incumbent upon the

senior citizen to first seek maintenance from such child/relative who

ARS  17/26

-WP-2206-2025.DOC

has allegedly made it impossible for the senior citizen to occupy his

own home ?  are the questions that may crop up.

25.A purposive interpretation of the provisions of the Senior Citizens

Act, 2007 would provide a legitimate answer. In a situation of the

present nature, can it not be said that the senior citizen would be

enforcing   his   right   to   live   a   normal   life?     The   definition  of

"maintenance",   which   includes   residence,   has   both   positive   and

negative connotations. In the positive form, there is an obligation on

the child/relative to provide residence to the parent/senior citizen in

case the parent/senior citizen does not hold the property as defined

under Section 2(f) of the Senior Citizens Act, 2007.  In the negative

sense, there is an obligation on the child/relative not to deprive a

senior citizen of his own residence. Therefore, when the senior citizen

approaches the Tribunal seeking eviction of the child/relative who has

deprived the senior citizen of his property either by forcing himself or

by making the life of the senior citizen miserable by acts of omission or

commission, the prayer still partakes the character of enforcing the

obligation of the child/relative to allow the senior citizen to live a

normal life. 

26.In the case of  Shweta Shetty (supra), a Division Bench of this

Court negatived a somewhat similar challenge to the orders of the

Maintenance Tribunal. In that case, the senior citizen was seeking to

ARS  18/26

-WP-2206-2025.DOC

evict from his flat, one of the daughters who had forced herself upon

the  senior   citizen.   A submission  was canvassed on behalf  of  the

daughter that it was impermissible under the scheme of the Senior

Citizens Act, 2007 to seek eviction of a person because under Section 5

only   an   application   for   maintenance   could   be   entertained   by   the

Tribunal and, thus, the Tribunal acted without jurisdiction in directing

eviction   of   the   daughter.   After   adverting   to   the   Division   Bench

judgment of this Court in the case of Ritika Jasani (supra), the Division

Bench   repelled   the   contentions   on   behalf   of   the   daughter   in   the

following terms : 

“9. As to the jurisdictional question we do not believe the

point is well taken.  The definition of maintenance in clause

2(b) reads thus : 

“(b) “maintenance”  includes  provision  for food, clothing,

residence and medical attendance and treatment;” 

10. Clearly it includes residence; and this means residence

of the senior citizen. 

12. In Jasani, therefore, the claim of the appellant was that

the house was a ‘shared household’, i.e. that she had a legally

definable right in the property itself. That is not the case

before us at all, where Shweta accepts that she has no right in

the flat in question. The mere use of the word ‘eviction’ is not

by itself determinative. To constitute eviction, or to invoke

any prohibition against eviction, it must be shown that some

legally enforceable civil right of the appellant in the property

itself has been determined and that the appellant has been

denied that right. Removal of a person with no right in the

ARS  19/26

-WP-2206-2025.DOC

premises is not eviction so as to attract any such prohibition.

After all, as Jasani notes, the statutory intent is to protect

senior   citizens.   It   is   not   to   foist   on   senior   citizens   an

imaginary claim over their own property where the claimant

has no such right to begin with. The statutory intent is not to

limit the rights of senior citizens, but exactly the reverse.”

   (emphasis supplied) 

27.In the case of  Shweta Shetty (supra),  the Division Bench also

referred to the judgment of a learned Single Judge of this Court in

Dattatrey Shivaji Mane V/s Lilabai Shivaji Mane

10

,  wherein  it was

enunciated that Section 4 of the Senior Citizens Act, 2007 cannot be

read in isolation but has to be read with Section 23 and also Sections

2(b), (d) and (f) of the said Act, 2007, and the mother cannot be

restrained from recovering exclusive possession from her son or other

family member for the purpose of generating income from the said

premises or to lead a normal life. 

28.In the case of Sunny Paul V/s. State of NCT of Delhi

11

, a Division

Bench of the Delhi High Court has enunciated that, the Senior Citizens

Act, 2007 being a social legislation and the same requires to be given

liberal interpretation to achieve the mandate of the Act of 2007 i.e. for

the welfare of the parents and senior citizens and for the protection of

their life and property, there is no doubt that the Tribunal does have the

jurisdiction to direct vacation by the children of any property in which

10(2018) 6 Mah LJ 681.

112018 scc Online Del 11640

ARS  20/26

-WP-2206-2025.DOC

the senior citizen has a right of residence/possession.  

29. In Shweta Shetty (supra), the Division Bench also followed the

Division Bench judgment of the Delhi High Court in the case of  Sunny

Paul V/s. State of NCT of Delhi

12

, and observed with reference to the

enunciation of law in Dattatrey Shivaji Mane V/s. Lilabai shivaji Mane

13

and Sunny Paul (supra), as under : 

“We entirely endorse the views of the learned Single Judge and

accept them as our own. We are also fully in agreement with the

views of the Division Bench of the Delhi High Court in the case of

Sunny Paul (supra), a most careful and elaborate judgment that

includes what appears to us to be a comprehensive overview of the

jurisprudence.”

30.In the case of  Dinesh Bhanudas Chandanshive Vs The State of

Maharashtra and Ors

14

, which again arose out of the struggle of a

mother, who was illegally ousted from her own abode, to take back the

same from her son, the Division Bench after following the decision in

the case of Shweta Shetty (supra), rejected the challenge to the order

passed by the Maintenance Tribunal on the ground that the Tribunal

had no jurisdiction to order eviction.  It was, inter alia, exposited that,

during the lifetime of the parents, children cannot assert any legal right

whatsoever in respect of the property of their parents claiming exclusive

ownership or possession of the parents property.  The mother certainly

122018 SCC Online Del 11640

13(2018) 6 Mah. L

14 2024 LiveLaw (Bom) 48.

ARS  21/26

-WP-2206-2025.DOC

deserves to be maintained from her own tenement.  The Petitioner has

no legal right whatsoever to oust the mother from her tenement so as to

make her roofless and/or deprive maintenance from her tenement. 

31.Another perspective through the prism of which the matter can be

looked at is, the power conferred on the Tribunal under Section 23 of

the Senior Citizens Act, 2007. A plain reading of Section 23 indicates

that the Tribunal is conferred with the authority to declare a transfer,

made by the senior citizen in favour of the transferee,   void if the

transferee refuses or fails to provide basic amenities and physical needs

to   the   transferor,   post   transfer.  The   power   to   declare   a   registered

instrument 

inter vivos void and, resultantly, put the transferee – senior

citizen   in   possession   of   the   property   for   failure   of   the   condition

subsequent is, in a sense, drastic. 

32.It is true, the measure to declare a transfer void is subsumed

under the Chapter of ‘Protection of life and property of senior citizen’.

However, if the provisions of the Act, are read as a whole,  chapter by

chapter,  section  by  section  and  word   by  word;  which  is  the  well-

established rule of interpretation, as recognised by the Supreme Court

in the case of Reserve Bank of India V/s. Peerless General Finance and

Investment Co. Ltd. and Ors.

15

,  then if the Tribunal is empowered to

declare a transfer, which has already been effected by an instrument

inter vivos void, a fortiori the Tribunal expressing its power to enforce

15(1987) 1 SCC 424.

ARS  22/26

-WP-2206-2025.DOC

the right of maintenance of a senior citizen and the corresponding

obligation of the child/relative would have the authority to order the

eviction of the child/relative who has unjustifiably deprived the senior

citizen of the use and occupation of her own property, or created an

atmosphere which renders it impossible for the senior citizen to occupy

his own property.   

33.The decisions in the cases of Jitendera Megh (supra) and Samtola

Devi (supra)  are required to be considered in the backdrop of the

aforesaid legal position which fairly emerges. From the perusal of the

decision in the case of  Jitendera Megh (supra), it becomes abundantly

clear that the said decision was rendered in the peculiar facts as noted

in the observations of the Division Bench (extracted above).  Likewise,

the decision in the case of Samtola Devi (supra) also turned on its own

facts. It may not be thus permissible to consider the import of the

decisions in the cases of  Jitendera Megh (supra) and Samtola Devi

(supra), de hors the peculiar facts of those cases.  

34. The upshot of the aforesaid consideration that it cannot be laid

down as an immutable and absolute rule of law that an application for

eviction   simpliciter,   sans   the   prayer   for   maintenance,   is   not

maintainable, even when the senior citizen claims that he has been

deprived of her property unlawfully or that he requires the property to

live a normal, dignified and peaceful life.

ARS  23/26

-WP-2206-2025.DOC

35.Reverting to the facts of the case at hand, it appears that, the

allegations   made   against   the   Petitioner   by   the   senior   citizen   find

support in the contemporaneous documents. The senior citizen had

filed a report leading to registration of a non cognizable case on 20

th

July 2022 to the effect that the Petitioner was  raking up quarrels with

the senior citizen, in order to coerce him to sell his properties and pay

the money to the Petitioner.   On 10

th

  July 2022, the Petitioner had

abused the senior citizen on the said count. 

36.In regard to the incident of 21

st

  February 2023, which led to

registration of NCR No. 399 of 2023, the senior citizen reported that the

Petitioner returned home at the dead of the night under the influence of

liquor and barged into the house, abused the senior citizen and his

daughter-in-law. It is pertinent to note that, the images captured in the

CCTV clearly show that  the Petitioner  assaulted the senior  citizen.

Further corroboration is found in the medical examination of the senior

citizen. The Medico Legal Papers record that the history of assault by

the son was narrated by the senior citizen. 

37.Ms   Parab   attempted  to   salvage   the  position  by   canvassing  a

submission that in 13 long years only two NC Reports were lodged. The

submission loses sight of the fact that generally parents do not take

recourse to the law enforcement agencies against their children. It is

only after all the options are exhausted that, by way of last resort, the

ARS  24/26

-WP-2206-2025.DOC

matter is reported to the police. In the case at hand, evidently things

came to such a pass that the senior citizen was required to approach the

law enforcement agencies on more than one occasion to protect his life

and limb. The images in the CCTV footages are distressing, to say the

least.  The Tribunals were thus justified in drawing an inference that to

allow the senior citizen to live a normal, peaceful and dignified life, it

was necessary to evict the Petitioner from the subject premises. 

38.Indeed,   there   might   have   been   disputes   among   the   siblings,

steming out of the rival claims over properties. However, that does not

justify the conduct attributed to the Petitioner.   The conduct of the

Petitioner, as borne out by the record, is reprehensible. The behaviour of

the Peteitoenr was such that the right of the senior citizen to live a

normal peaceful and dignified life was seriouisly jeopardised. 

39.For the foregoing reasons, this Court in exercise of its supervisory

jurisdiction does not find any justifiable reason to interfere with the

impugned orders, especially after the orders have been implemented

and peace and normalcy in   the life of the   senior citizen have been

restored.  

40.The Petition, therefore deserves to be dismissed. 

41.Hence, the following order:

ARS  25/26

-WP-2206-2025.DOC

: O R D E R :

(i)  Petition stands dismissed. 

(ii) Rule discharged.

No costs.  

[N. J. JAMADAR, J.]

ARS  26/26