wp9856-2019-J.doc

Shabnoor

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.9856 OF 2019

Kishor Dnyanoba Gaikwad …  Petitioner

Vs.

1.Additional Collector, Pune

2.The Sub Divisional Magistrate, Pune

3.Dnyanoba Rambhau Gaikwad

4.Neela Dnyanoba Gaikwad

5.State of Maharashtra …  Respondents

Ms. Sneha Bhange with Mr. Swapnil Sawgle and Mr. 

Chaitanya Nikte for the Petitioner.

Smt. V.R. Raje, AGP for respondent Nos. 1 & 2-State.

Mr. Sachin Gite for respondent No.4.

CORAM :AMIT BORKAR, J.

RESERVED ON :AUGUST 17, 2026.

PRONOUNCED ON:AUGUST 21, 2026

JUDGMENT:

1.The present Writ Petition, instituted under Articles 226 and 

227 of the Constitution of India, takes exception to the legality, 

validity, and propriety of the order dated 27 June 2019 passed by 

Respondent No.1, the Additional Collector, Pune, in Appeal No.6 of 

2019. The said appeal was preferred by Respondent Nos.3 and 4 

under Section 15 of the Maintenance and Welfare of Parents and 

Senior Citizens Act, 2007. By the impugned order, Respondent 

1

ATUL

GANESH

KULKARNI

Digitally signed by

ATUL GANESH

KULKARNI

Date: 2026.08.21

11:34:45 +0530

wp9856-2019-J.doc

No.1   was   pleased   to  quash   and   set   aside   the   order  dated   8 

February 2019 passed by Respondent No.2, the Sub-Divisional 

Magistrate,   Pune,   in   the   application   instituted   by   Respondent 

Nos.3 and 4 under Section 5 of the said Act.

2.The facts and circumstances giving rise to the filing of the 

present Writ Petition, as pleaded by the Petitioner, may briefly be 

stated thus. The Petitioner asserts that he has been residing at the 

address in question since his birth along with Respondent Nos.3 

and 4, who are his parents. The Petitioner got married in the year 

2012, and since then, his wife has been residing at the said 

address. According to the Petitioner, the property in question was 

constructed   out   of   the   income   generated   from   the   ancestral 

properties belonging to the Petitioner and Respondent Nos.3 and 4 

and, therefore, constitutes joint family property. It is contended 

that the name of the Petitioner has been duly in the occupancy 

certificate issued in respect of the said building.

3.The Petitioner states that his brother, Ashok Gaikwad, has 

been residing separately since the year 2004. It is alleged that 

Ashok Gaikwad was involved in an illicit relationship with one 

Shubhangi. According to the Petitioner, on account thereof, the 

wife of Ashok Gaikwad, namely, Mrs. Anita Gaikwad, instituted 

various criminal complaints and proceedings under the Protection 

of Women from Domestic Violence Act as well as proceedings 

under Section 125 and Sections 323, 504 and 506 of the Criminal 

Procedure Code read with Section 34 of the Indian Penal Code 

against   the   members   of   the   Petitioner's   family.   The   Petitioner 

contends that the disputes arising from the said circumstances 

2

wp9856-2019-J.doc

constituted a continuing source of discord between him and the 

other members of his family.

4.It is the case of the Petitioner that, in September 2015, 

Respondent   Nos.3   and   4   sold   the   property   bearing   Survey 

No.77/1/13 to one Imran Pansare without informing or consulting 

him. According to the Petitioner, the said transaction was entered 

into by Respondent Nos.3 and 4 in collusion with their elder son, 

Ashok Gaikwad. The Petitioner alleges that, after the sale of the 

said property in favour of Imran Pansare, certain persons, allegedly 

acting on behalf of the purchaser, visited the residence on several 

occasions, threatened the Petitioner and his wife and called upon 

them to vacate the premises. It is alleged that the Petitioner and 

his wife were subjected to intimidation and threats to their lives.

5.The   Petitioner   thereafter   lodged   a   complaint   dated   20 

October 2015 with the Wakad Police Station, alleging that he was 

being harassed by persons acting at the instance of Imran Pansare. 

It is pleaded that, on 21 October 2015, Respondent Nos.3 and 4 

entered into another agreement for sale in respect of a property 

bearing   Survey   No.79/03/16,   known   as   Dnyan   Leela   Sadan, 

situated at Shri Ram Colony, Jyotiba Nagar, Kalewadi, Pune, by 

executing a registered Agreement for Sale dated 21 October 2015. 

Thereafter, a Sale Deed dated 5 January 2016 in respect of the said 

property came to be executed between Respondent No.4 and one 

Deepak Pandit Makane.

6.The Petitioner thereafter instituted Regular Civil Suit No.232 

of 2016 before the Civil Judge, Senior Division, Mazalgaon. The 

3

wp9856-2019-J.doc

Petitioner states that, on 8 October 2016, he lodged FIR No.568 of 

2016 with the Pimpri Police Station against Respondent Nos.3 and 

4, their elder son Ashok Gaikwad, and Deepak Pandit Makane. 

According to the Petitioner, after the aforesaid proceedings and 

steps did not yield the desired result, Respondent Nos.3 and 4 

instituted an application under Section 5 of the Maintenance and 

Welfare   of   Parents   and   Senior   Citizens   Act,   2007   before 

Respondent No.2, the Sub-Divisional Magistrate, Pune. Respondent 

No.2, by order dated 8 February 2019, rejected the application 

preferred   by   Respondent   Nos.3   and   4.   Aggrieved   thereby, 

Respondent Nos.3 and 4 preferred Appeal No.6 of 2019 before 

Respondent No.1. Respondent No.1, by the order dated 27 June 

2019, allowed the said appeal and set aside the order passed by 

Respondent No.2. Being aggrieved by the appellate order, the 

Petitioner has approached this Court by way of the present Writ 

Petition.

7.Ms. Bhange, learned Advocate appearing for the Petitioner, 

submits that Respondent Nos.3 and 4, being the parents of the 

Petitioner, had instituted an application under Section 5 of the 

Maintenance and Welfare of Parents and Senior Citizens Act, 2007. 

She submits that the Petitioner and Respondent Nos.3 and 4 are 

not residing together in a common household. According to her, 

the building in question comprises 15 separate flats, out of which 

the Petitioner resides in one independent flat along with his wife, 

whereas Respondent Nos.3 and 4 reside in a separate flat. She 

submits that the possession of the Petitioner over the flat occupied 

by him was neither forcible nor unauthorized. It is contended that 

4

wp9856-2019-J.doc

the name of the Petitioner is as an occupant in the records of the 

Municipal Corporation and that a No Objection Certificate for 

inclusion of his name as an occupant was issued by his father as 

well as his brother. She submits that the application filed by 

Respondent Nos.3 and 4 was confined only to seeking eviction of 

the Petitioner and the other tenants occupying the residential 

building   known   as   Mauli   Krupa   Building,   situated   at   Jyotiba 

Colony, Jyotiba Nagar, Pune. No relief towards maintenance was 

sought in the said application. According to the learned Advocate, 

the proceedings have been instituted at the instance and under the 

influence of the elder brother of the Petitioner. She submits that 

the Petitioner has already instituted a suit seeking partition, which 

includes the property in question, and the said suit is pending.

8.She submits that the application preferred by Respondent 

Nos.3 and 4 came to be rejected by the Sub-Divisional Magistrate 

by   order   dated   8   February   2019.   Respondent   Nos.3   and   4 

thereafter   challenged   the   said   order   before   the   Additional 

Collector.   By   the   impugned   order   dated   27   June   2019,   the 

Additional   Collector,   Pune,   allowed   the   appeal   preferred   by 

Respondent Nos.3 and 4. She submits that, except for recording a 

finding that the building stands in the name of the father of the 

Petitioner, the impugned order does not disclose any reasons for 

allowing the appeal. According to her, there is no finding that the 

Petitioner   had   subjected   Respondent   Nos.3   and   4   to   any 

harassment or ill-treatment. There is no finding in respect of any 

entitlement of the Respondents to claim maintenance under the 

provisions of the Act. She submits that it is the specific case of the 

5

wp9856-2019-J.doc

Petitioner that the property in question was acquired out of the 

income generated from the joint family properties and that the 

Petitioner, therefore, claims a share therein. It is for this reason 

that   the   Petitioner   has   instituted   proceedings   for   partition. 

According to the learned Advocate, the proceedings initiated by 

Respondent Nos.3 and 4 under the Act are, in substance, intended 

to secure eviction of the Petitioner under the garb of the provisions 

of the Senior Citizens Act. She submits that the proceedings have 

been initiated at the instance of the elder son and that the object 

behind seeking eviction was to facilitate sale of the property.

9.She submits that the father of the Petitioner has admitted 

that the property was sold in September 2015. According to her, 

no case satisfying the requirements of Section 23 of the Act has 

been made out by Respondent Nos.3 and 4. It is submitted that the 

Respondents have not pleaded that they require the property for 

their maintenance or that the property is necessary for enabling 

them to maintain themselves, which, according to the learned 

Advocate, is an essential requirement for invoking Section 23 of 

the Act. In support of the said submission, reliance is placed on the 

judgment in 

Ranjana Rajkumar Makharia v. Mayadevi Subhkaran 

Makharia & Others, reported in 2020 (3) Mh.L.J. 587

.

10.She submits that an order of eviction cannot be passed under 

the provisions of the Act in the absence of any claim or prayer for 

maintenance   by   the   senior   citizens.   In   support   of   the   said 

submission, reliance is placed on the judgment of this Court in 

Jitendra Gorakh Megh v. Additional Collector & Another, Writ 

Petition (L) No.31614 of 2025, decided on 8 December 2025

.

6

wp9856-2019-J.doc

11.She   submits   that   the   wife   of   the   Petitioner   was   not 

impleaded as a party to the proceedings before the authorities 

under the Act. It is, therefore, contended that no order resulting in 

her eviction from the premises could have been passed in the said 

proceedings without affording her an opportunity of being heard. 

In   support   of   the   said   submission,   reliance   is   placed   on   the 

judgment of this Court in 

Jyoti Tushar Pawar & Anr. v. The District 

Collector, Nanded & Others, reported in 2024 SCC OnLine Bom 

7074

.

12.She submits that the conduct of Respondent Nos.3 and 4 is 

wholly mala fide. According to her, Respondent Nos.3 and 4 have 

purchased several properties since the year 2012 and have regular 

income from such properties. It is contended that the proceedings 

under the Act have been instituted only with a view to exert 

pressure upon the Petitioner. She submits that the mother of the 

Petitioner had instituted proceedings under the Domestic Violence 

Act against the Petitioner, which were not thereafter pursued and 

ultimately came to be dismissed. It is submitted that an FIR was 

registered by the State of Maharashtra against the parents in 

relation to alleged fraudulent documents and that a charge-sheet 

has been filed in FIR No.568 of 2016 dated 8 October 2016. 

According to the learned Advocate, the material forming part of 

the said proceedings indicates that an amount of approximately 

Rs.12 lakhs was gained in the year 2015 as a result of the alleged 

fraud. She reiterates that, in any event, the application instituted 

by   Respondent   Nos.3   and   4   does   not   contain   any   claim   for 

maintenance.

7

wp9856-2019-J.doc

13.Per   contra,   Mr.   Gite,   learned   Advocate   appearing   for 

Respondent   No.4,   while   inviting   attention   to   the   handwritten 

application   submitted   by   the   senior   citizen,   submits   that   the 

application was personally drafted and presented by the senior 

citizen, who was not financially in a position to engage the services 

of an Advocate. Mr. Gite invites attention to the contents appearing 

on the last page of the handwritten application. He submits that 

the senior citizens have stated therein that they were unable to 

afford payment of rent and were unable to bear the expenses 

towards medicines and medical treatment. It is stated that, since 

the opponent was not paying any rent, the senior citizens were 

compelled to sell the building for the purpose of repayment of the 

loan. The application contains a request for assistance in securing 

the amount of rent for a period of six years and for obtaining 

possession of the premises. According to the learned Advocate, 

these averments clearly indicate the inability of the senior citizens 

to maintain themselves from the property owned by them. He 

submits that there is no dispute regarding the ownership of the 

property in question by the senior citizen applicants. According to 

him, once it is established that the senior citizens are the owners of 

the property and that the opponent has no independent legal right 

to   continue   in   occupation   of   the   flat,   the   averments   in   the 

application regarding their inability to maintain themselves are 

sufficient to sustain the order passed by the authority below. He, 

therefore, submits that the impugned order does not warrant 

interference and prays for dismissal of the Writ Petition.

8

wp9856-2019-J.doc

REASONS AND ANALYSIS:

14.I have considered the submissions made by Ms. Bhange, 

learned   Advocate   appearing   for   the   Petitioner,   and   Mr.   Gite, 

learned Advocate appearing for Respondent No.4. I have gone 

through the application submitted by the senior citizens, the orders 

passed   by   the   Sub-Divisional   Magistrate   and   the   Additional 

Collector,   as   the   judgments   relied   upon   by   both   sides.  After 

considering the entire material, I am of the view that no case is 

made out for exercising jurisdiction under Articles 226 and 227 of 

the Constitution of India.

15.The main contention raised on behalf of the Petitioner is that 

the application filed by Respondent Nos.3 and 4 was only for 

seeking eviction and there was no prayer for maintenance. At the 

first instance, this submission appears to have some substance. In 

Jitendra Megh,   the   Division   Bench   had   considered   the   same 

question. As noticed in paragraph 50 of  

Mughda Sahal Indian 

Citizen v. Senior Citizen Appellate Tribunal & Ors., reported in 

2026 SCC OnLine Bom 4504

, the question before the Division 

Bench in 

Jitendra Megh was as under:

“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 ?”

16.However, the observations made in Jitendra Megh will have 

to be understood in the facts of that particular case. In paragraph 

20, the Division Bench observed that when the senior citizen had 

not made any claim for maintenance, “we fail to see how the said 

9

wp9856-2019-J.doc

application   which   has   been   filed   by   the   senior   citizen   under 

Section 5(2) of the Act, is maintainable, in the first place.” In 

paragraph 24, it was observed that the Act “cannot be (mis) used 

by the senior citizen as a tool for summary eviction without the 

fulfillment of statutory requirements.” However, the later decision 

of this Court in  

Mughda Sahal  has considered the scope of this 

principle in more detail. The Court has explained that merely 

because there is no separately drafted prayer for maintenance, it 

cannot   always   mean   that   the   proceedings   themselves   are   not 

maintainable. Paragraph 64 of 

Mughda Sahal holds:

“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  she  has been deprived of  her 

property unlawfully or that she requires the property to live 

a normal, dignified and peaceful life.”

17.Thus, the submission that the entire proceedings are without 

jurisdiction   only   because   the   application   does   not   contain  a 

separate prayer for maintenance cannot be accepted as an absolute 

proposition.

18.The application made by Respondent Nos.3 and 4 will have 

to be read as a whole. Mr. Gite has invited attention to the 

handwritten application submitted by the senior citizens. It is 

stated therein that they were not in a position to afford rent and 

were unable to bear the expenses of medicines. It is stated that 

since the opponent was not paying rent, the senior citizens were 

required to sell the building for repayment of loan. They have 

sought help in respect of rent and possession. These statements 

10

wp9856-2019-J.doc

cannot be ignored only because there is no prayer under the 

heading   of   maintenance.   In   substance,   these   averments   are 

connected   with   residence,   financial   support   and   use   of   the 

property for meeting their requirements.

19.The fact that the application was handwritten has some 

relevance in the facts of the present case. It is the submission of 

Mr. Gite that the senior citizen had himself stated that he could not 

afford the services of an Advocate. Such an application cannot be 

examined with the same strictness as a pleading drafted by a 

legally trained person. What is required to be seen is the real 

grievance   of   the   person.   The   grievance   appearing   from   the 

application is that the senior citizens were not receiving rent, were 

facing   difficulty   in   meeting   their   expenses   including   medical 

expenses, and required possession and income from the property. 

Therefore, it cannot be said that the application contains no claim 

touching maintenance.

20.Paragraph 55 of Mughda Sahal explains the basis for taking 

such   an   approach.   The   Court   observed   that   the   definition   of 

“maintenance” includes residence and the obligation concerning 

residence has both positive and negative aspects. The positive 

obligation   may   require   providing   residence   where   the   senior 

citizen does not possess any property. The negative obligation is 

explained by observing that the child or relative should “not to 

deprive a senior citizen of her own residence.” Thus, in a proper 

case, a claim for possession can have direct connection with the 

right of maintenance and the right of the senior citizen to live a 

normal life. Therefore, the manner in which the prayer is drafted 

11

wp9856-2019-J.doc

cannot by decide the real nature of the proceedings. The real 

question is whether the senior citizens have shown that their right 

to live peacefully and to use and enjoy their property has been 

affected because of continued occupation of the Petitioner. On 

considering the material placed on record, I find that there was 

sufficient material before the authorities to take such a view.

21.Ms. Bhange next submits that the Petitioner and his parents 

are not residing together. According to her, the building consists of 

fifteen separate flats. The Petitioner is residing in one flat with his 

wife, whereas his parents are residing in another flat. This factual 

position may not be in dispute. However, separate residence by 

does   not   decide   the   controversy.   The  grievance   of   the   senior 

citizens is not merely that the Petitioner is residing in the same flat 

or physically sharing their residence. Their case, as reflected from 

the application, is that the Petitioner continues to occupy a portion 

of the property, does not pay rent, and such occupation affects 

their ability to use the property and derive income from it for 

meeting their requirements. Therefore, merely because the parties 

occupy separate flats, the proceedings cannot fail only on that 

ground.

22.The Petitioner has submitted that his possession was not 

forcible. It is submitted that his name has been entered as an 

occupant in the municipal records and that the father and brother 

had given NOC for inclusion of his name. There is some substance 

in this submission to the limited extent that the entry of the 

Petitioner in the premises cannot be described as forcible. His 

occupation was apparently known to the family. However, that 

12

wp9856-2019-J.doc

circumstance   does   not   mean   that   his   occupation   creates   a 

indefeasible right against the owners. An entry in municipal or 

occupancy records does not by confer title. Similarly, an NOC given 

for recording the name of a person as an occupant may explain the 

circumstances in which his occupation started. It does not establish 

a permanent proprietary right in the property. The occupation of 

the Petitioner may have commenced as a family arrangement or 

with consent of his parents. That is different from establishing an 

enforceable right to continue in possession against the wishes of 

the owners.

23.The Petitioner has relied upon the fact that he has filed a suit 

for partition. His case is that the property was acquired from 

income generated from ancestral or joint family properties and 

that he has a share in it. This submission cannot be brushed aside. 

The Petitioner has in fact instituted civil proceedings asserting such 

a right. However, the said claim is yet to be decided by the 

competent Civil Court. Pendency of the partition suit cannot result 

in a final determination in favour of the Petitioner in the present 

proceedings.  At  the  same  time,  proceedings  under the  Senior 

Citizens Act cannot be converted into proceedings for deciding 

title.   The   scope   of   the   present   controversy   is   narrower.  The 

Respondent parents are the owners. The alleged proprietary right 

of the Petitioner has not yet been adjudicated. Until such right is 

declared by the competent Civil Court, mere assertion of a claim in 

a pending suit cannot defeat the right of the senior citizens to seek 

protection of their residence and property under the Act.

24.The submission that the proceedings were initiated at the 

13

wp9856-2019-J.doc

instance  of   the  elder  brother  does   not   carry   the  case   of  the 

Petitioner further. There appear to be disputes within the family. 

There have been civil and criminal proceedings between different 

family members. There may be ill-feeling between the brothers. 

However, existence of family disputes cannot establish that the 

grievance made by the senior citizens is false. The application filed 

by them has to be considered. The application refers to their 

financial difficulties, medical expenses, rent, loan liability and 

possession. These averments cannot be discarded merely because 

another member of the family may be supporting the parents.

25.Ms. Bhange has relied upon the alleged sale of the property 

in September 2015, subsequent transactions concerning another 

property, the FIR and the charge-sheet, and has submitted that the 

parents   had   derived   substantial   amounts   through   alleged 

fraudulent transactions. These circumstances show that the parties 

are involved in several disputes. However, the proceedings under 

the Senior Citizens Act cannot become a trial for deciding every 

allegation  arising  out  of  those  transactions.  Unless  there   is a 

binding   adjudication   by   a   competent   Court   establishing   such 

allegations, those allegations cannot be treated as conclusive proof 

that the senior citizens are financially secure or that their present 

grievance concerning rent, medical expenses and possession is 

false.

26.The same position applies to the contention that the parents 

have purchased several properties since 2012 and have regular 

income.   Ownership   of   several   properties   can   certainly   be   a 

relevant   circumstance.   However,   ownership   of   property   or 

14

wp9856-2019-J.doc

existence of earlier transactions does not establish the present 

financial   position   of   the   senior   citizens.   A   person   may   own 

property and still face difficulty in meeting recurring expenses 

because   of   loan   liability,   absence   of   regular   income   or   other 

financial obligations. In the present case, the senior citizens have 

referred to repayment of loan, rent and medical expenses. The 

assertion made by the Petitioner regarding their financial capacity 

cannot be treated as conclusive.

27.Reliance   was   placed   on   Section   23   of   the   Act   and   the 

decision   in  

Ranjana   Rajkumar   Makharia.   In   my   view,   this 

submission does not carry the case of the Petitioner any further. 

The present proceedings do not primarily concern a transfer made 

by a senior citizen in favour of the Petitioner subject to a condition 

that the Petitioner would provide basic amenities and physical 

needs. The relief sought concerns possession and protection of use 

of  the  property  by  the  senior  citizens. Therefore,  the  specific 

requirements of Section 23 relating to declaration of a transfer as 

void cannot be treated as controlling the entire controversy. At the 

same time, the scheme of Section 23 indicates that the Act is 

concerned with protection of property of senior citizens. Paragraph 

61 of 

Mughda Sahal notices that the power under Section 23 forms 

part of the Chapter dealing with “Protection of life and property of 

senior citizen”. Paragraph 62 observes that if the Tribunal can, in 

an  appropriate  case,  declare  an  inter  vivos   transfer void,  the 

authority   enforcing   the   right   of   maintenance   and   the 

corresponding obligation of the child or relative may have power 

to direct removal of a child or relative who has unjustifiably 

15

wp9856-2019-J.doc

deprived the senior citizen of the use and occupation of his or her 

own   property,   or   has   created   circumstances   making   such 

occupation impossible.

28.The Petitioner has next contended that there is no finding 

that   he   had   harassed   his   parents.   This   submission   requires 

consideration. In  

Jitendra Megh, as quoted in paragraph 51 of 

Mughda Sahal, the Division Bench took note of the fact that the 

application   in   that   case   was   “bereft   of   any   allegations   of 

harassment and/or cruelty by the Petitioner” and that there was 

“no finding, let alone any discussion in terms of Section 9 of the 

Act, that the senior citizen had suffered neglect at the hands of the 

Petitioner”.

29.However, the facts of the present case cannot be treated as 

identical. Here, the senior citizens have referred to non-payment of 

rent, their inability to meet expenses including medical expenses, 

and their requirement of possession and income from the property. 

The   application   refers   to   the   need   to   sell   the   building   for 

repayment of loan. Thus, the grievance is not merely that the 

Petitioner is an unwanted family member. The application refers to 

financial and residential consequences arising from the continued 

occupation.   Absence   of   elaborate   use   of   words   such   as 

“harassment”   or   “cruelty”   cannot   by   render   the   proceedings 

without substance.

30.I am unable to accept the submission that the impugned 

order must be set aside only because there is no detailed finding 

using the expression “harassment”. The protection contemplated 

16

wp9856-2019-J.doc

under the Act is not confined only to cases involving physical 

harassment or verbal cruelty. Where continued occupation of the 

property is shown to affect the ability of the senior citizen to 

obtain   rent,   possession   or   beneficial   use   of   the   property   for 

meeting   legitimate   requirements,   the   competent   authority   is 

entitled to consider such circumstances.

31.The   submission   that   the   Additional   Collector   has   not 

sufficient reasons requires consideration. The impugned order may 

not   contain   detailed   reasons   in   the   manner   expected   from   a 

regular Civil Court judgment. However, exercise of writ jurisdiction 

is not intended to interfere merely because the reasons could have 

been more elaborate. The relevant material shows that the parents 

are   the   owners.   The   claim   of   the   Petitioner   is   still   pending 

adjudication in the civil suit. The handwritten application contains 

a grievance concerning financial need and possession. On the 

totality   of   the   circumstances,   the   conclusion   reached   by   the 

Additional Collector cannot be said to suffer from such perversity 

or jurisdictional error as would warrant interference under Article 

227.

32.The submission concerning the Petitioner's wife stands on a 

somewhat   different   footing.   It   is   correct   that   she   was   not 

separately impleaded in the proceedings. The principal dispute 

before the authorities was between the senior citizen parents and 

the Petitioner, who was stated to be the occupant. Mere fact that 

the Petitioner's wife resides with him does not by establish an 

independent proprietary right in her favour. However, the order 

passed   in   the   proceedings   will   have   to   be   understood   with 

17

wp9856-2019-J.doc

reference to the parties before the authority. The wife was not 

heard and no adjudication was made concerning any independent 

right   which   she   may   claim   under   law.   The   order   cannot   be 

understood as deciding any such independent right. This does not 

invalidate the finding concerning occupation of the Petitioner. It 

only means that the order cannot operate as a final adjudication 

against any independent right of the wife which was not the 

subject matter of the proceedings.

33.The allegation of mala fides cannot be accepted on the 

material available. Mala fides is a allegation. Mere existence of 

family   disputes,   other   properties   or   earlier   transactions   is 

insufficient to establish that the proceedings under the Act were 

instituted for an improper purpose. The application contains a 

direct grievance regarding rent, medical expenses, loan liability 

and possession. Therefore, there exists a real basis for approaching 

the authority. The allegation of the Petitioner regarding ulterior 

motive does not displace that basis.

34.Considerable reliance was placed on behalf of the Petitioner 

on 

Jitendra Megh. There can be no dispute regarding the binding 

nature of  that decision. However,  

Mughda Sahal  explains the 

importance of factual context. Paragraph 63 states that  

Jitendra 

Megh

  was   rendered   in   “the   peculiar   facts   as   noted   in   the 

observations of the Division Bench”. The principles emerging from 

those decisions cannot be mechanically applied without examining 

the factual position in the present case.

35.The facts of the present case have a closer connection with 

18

wp9856-2019-J.doc

the principle recognised in  

Mughda Sahal  that residence forms 

part of maintenance. Paragraph 55 explains that the obligation has 

a negative aspect, namely, an obligation “not to deprive a senior 

citizen of her own residence.” Paragraph 64 thereafter rejects the 

absolute proposition that an application seeking eviction cannot be 

maintainable   merely   because   there   is   no   separate   prayer   for 

maintenance.36.I am unable to accept that the senior citizens are excluded 

from   protection   of   the   Act   merely   because   they   own   other 

properties or have entered into earlier transactions concerning 

properties.   The   purpose   of   the   Act   is   not   to   undertake   a 

comparative inquiry into wealth of the senior citizen and the child. 

The   relevant   question   is   whether   the   senior   citizens   require 

protection in relation to their residence, maintenance or property 

and whether continued occupation by the child or relative affects 

their   ability   to   live   a   normal   and   dignified   life.   When   the 

handwritten   application   is   read   as   a   whole,   it   shows   such   a 

grievance. The senior citizens have referred to rent, medicines, 

loan liability and possession. These matters have direct connection 

with their support and use of the property. It would be artificial to 

hold   that   merely   because   the   word   “maintenance”   was   not 

separately incorporated in a formal prayer clause, the Tribunal was 

entirely   powerless   to  consider   the   application.   Such   approach 

would be inconsistent with the reasoning contained in paragraphs 

55 and 64 of 

Mughda Sahal.

37.The Petitioner is not the owner of the property. His claim of a 

share remains pending adjudication. His occupation may have 

19

wp9856-2019-J.doc

originated within the family, but such occupation cannot override 

the established ownership of the parents. If the competent Civil 

Court ultimately declares a proprietary right in favour of the 

Petitioner, the consequences of such declaration will follow in 

accordance with the decree and applicable law. Mere pendency of 

such   possibility   cannot   defeat   the   present  right   of   the   senior 

citizens to seek protection under the Act.

38.On   an   overall   consideration,   I   find   that   the   application 

preferred by Respondent Nos.3 and 4 was maintainable. I find that 

the contents of the application disclose a grievance connected with 

maintenance, residence and use of their property. The assertion of 

the   Petitioner   regarding   joint   family   ownership   remains 

unadjudicated and, in the present proceedings, cannot defeat the 

ownership of the senior citizens. I find that absence of a separately 

framed prayer for maintenance is not decisive in view of the law 

explained in

 Mughda Sahal. The substance of the application has 

to be examined. In the present case, contents of the application 

disclose a grievance relating to maintenance and residence. The 

principal contention raised by the Petitioner therefore fails on 

merits.

39.The plea that the parties reside separately does not assist the 

Petitioner. The statutory protection is not confined to cases where 

the child and senior citizen are physically residing in the same flat. 

The   relevant   question   is   whether   the   senior   citizen   is   being 

deprived of use, occupation or beneficial enjoyment of his or her 

property   in   a   manner   affecting   normal   life.   The   continued 

occupation of the flat by the Petitioner, coupled with the grievance 

20

wp9856-2019-J.doc

regarding non-payment of rent and financial requirements stated 

by the senior citizens, provided sufficient material for the authority 

to consider the claim. The allegations concerning the elder brother, 

criminal proceedings, earlier property transactions and alleged 

fraud are collateral to the central issue before the authority. Those 

matters may have relevance in proceedings in which they are 

directly in issue. However, they do not establish a legal right in 

favour of the Petitioner to continue in possession. Nor do they 

disprove the present grievance of the senior citizens.

40.For these reasons, the Writ Petition fails on merits. The order 

dated   27   June   2019   passed   by   Respondent   No.1,   Additional 

Collector, Pune, in Appeal No.6 of 2019, does not require any 

interference and is accordingly upheld. 

41.The Petitioner shall hand over peaceful possession of the 

premises in his occupation to Respondent Nos.3 and 4 with in four 

weeks from today.

42.However,   this   direction   shall   not   be   construed   as   an 

adjudication of any independent proprietary or statutory right, if 

any,   of   the   Petitioner's   wife,   who   was   not   a   party   to   the 

proceedings.

43.This order shall also not prejudice adjudication of the claim 

of the Petitioner in the pending partition suit.

44.The   Writ   Petition   is   accordingly   dismissed.   Rule   is 

discharged. There shall be no order as to costs.

21

wp9856-2019-J.doc

45.At this stage, Ms. Bhange, learned Advocate for the Petitioner 

requests for stay of operation and implementation of this judgment 

and order. However, for the reasons assigned herein above, the 

request for stay stands rejected.

(AMIT BORKAR, J.)

22