Rajasthan High Court - Jodhpur
Tulsi Devi vs Lala Ram on 14 March, 2019
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ No. 3907/2019
Tulsi Devi W/o Late Shri Anna Ram, Aged About 80 Years, B/c
Jat, R/o Village Birloka, Tehsil Khinvsar, District Nagaur,
Presently Residing At Plot No. 98, Janta Colony, Basni First
Phase, Kudi, Jodhpur.
----Petitioner
Versus
1. Lala Ram S/o Late Shri Anna Ram, By Caste Jat, Resident
Of Birloka, Tehsil Khinvsar, District Nagaur.
2. Sona Ram S/o Late Shri Anna Ram, By Caste Jat,
Resident Of Birloka, Tehsil Khinvsar, District Nagaur.
3. Deraj Ram S/o Late Shri Anna Ram, By Caste Jat,
Resident Of Birloka, Tehsil Khinvsar, District Nagaur.
4. Bheekha Ram S/o Late Shri Anna Ram, By Caste Jat,
Resident Of Birloka, Tehsil Khinvsar, District Nagaur.
5. Shanti Devi D/o Late Shri Anna Ram, By Caste Jat,
Resident Of Birloka, Tehsil Khinvsar, District Nagaur.
6. Raji Devi D/o Late Shri Anna Ram, By Caste Jat, Resident
Of Birloka, Tehsil Khinvsar, District Nagaur.
7. Sub Divisional Magistrate, Khinsar, District Nagaur.
8. Kani Devi D/o Late Shri Anna Ram, R/o Village- Birloka
Teh. Khinvsar Dist. Nagaur.
----Respondents
For Petitioner(s) : Mr. Rohitash Singh Rathore
For Respondent(s) : -----------------
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 14/03/2019
1. The petitioner has preferred this misc. petition seeking following reliefs :
(2 of 2) [CW-3907/2019] "A. By an appropriate writ, order or direction, the respondent may kindly be directed to pay maintenance amount of Rs.1200/- each in compliance of the order dated 25.07.2018 passed by the learned SDM, Khinvasar, district Nagaur in Case No.3/2018 - Tulsi Devi Vs. Lala Ram & Ors.
B. By an appropriate writ, order or direction, the learned SDM, Khinvasar, district Nagaur may kindly be directed to take the action against the respondents as per the Cr.P.C. and on non-compliance of the order share of the land of respondents may kindly be attached and respondents may kindly be kept in Civil imprisonment."
2. Counsel for the petitioner submits that the petitioner is the 80 years old mother who requires immediate maintenance in pursuance of the Maintenance and Welfare of Parents & Senior Citizens Act, 2007.
3. Counsel for the petitioner further submits that the application filed by the petitioner was allowed on 25.07.2018 but the same has not been complied with.
4. Counsel for the petitioner fairly admits that the application of the petitioner to execute the order dated 25.07.2018 is pending before the learned authority below.
5. In light of the such averments, the present petition is disposed with a direction to the learned authority below to expeditiously execute the application of the petitioner preferably within a period of 30 days from today.
(PUSHPENDRA SINGH BHATI),J 192-Anil/-
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