TARSEM SINGH Vs. PARAMJIT KAUR

JUDGEMENT

(1.) Petition herein is, inter alia, for setting aside an order dated 04.01.2021 (Annexure P-8) passed by Civil Judge (Jr. Division) Patiala, whereby the application under Order 7 Rule 11 CPC filed by the petitioners has been dismissed.

(2.) Learned counsel for the petitioners submits that respondents/ plaintiffs (daughters) somehow succeeded in getting the transfer deed in their favour from their late father.

(3.) Later on, Hardaman Singh (deceased father) filed an application on 05.09.2019 under Section 22 of the Maintenance and Welfare of the Parents and Senior Citizen Act, 2007 before the Sub Divisional Magistrate, Patiala. Respondents appeared in the Court of Maintenance Tribunal-cum-SDM Patiala and contested the case.