Kerala High Court
James Kutty vs Appellate Tribunal For ... on 15 January, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942
WP(C).No.34098 OF 2019(J)
PETITIONER/APPELLANT/6TH OPPOSITE PARTY:
JAMES KUTTY,
AGED 56 YEARS
S/O.JOSEPH, MUKALEL HOUSE, AVA THEKKUMKUTTY,
ALLI P.O., MUKKAM, KOZHIKODE- 673602.
BY ADV. SRI.T.D.SUSMITH KUMAR
RESPONDENTS/APPELLANT/RESPONDENTS/APPLICANT/OPPOSITE PARTIES:
1 APPELLATE TRIBUNAL FOR PROTECTION AND WELFARE OF
PARENTS AND SENIOR CITIZEN,
CIVIL STATION, ERANHIPPALAM P.O., KOZHIKODE- 673020,
REPRESENTED BY ITS REGISTRAR.
2 ELYKUTTY JOSEPH,
AGED 91 YEARS
W/O.JOSEPH, C/O.SISILYCLATTIS, FLAT NO.28 A,
SOLITAIRE B, COSMOS JEWELS, KAVESAR, THANE WEST,
J.B ROAD, MUMBAI- 400615.
3 VIJAYAKUMAR,
AGED 72 YEARS
S/O.JOSEPH, 2/94 A, CHAKKITTADA, ERANHIPPALAM P.O.,
KOZHIKODE- 673006.
4 PHILOMINA ISSAC,
AGED 65 YEARS
W/O.LATE I.G.ISSAC, NO.4, MARBLE ARC,
JOURNALIST COLONY, KALOOR, ERNAKULAM- 682017.
5 LEELAMMA G.,
AGED 63 YEARS
D/O.JOSEPH, KALLUNGAL HOUSE, ENGAPUZHA P.O.,
KOZHIKODE- 673586.
6 SISILYCLATTIS,
AGED 68 YEARS
D/O.JOSEPH, FLAT NO.28 A, SOLITAIRE B, COSMOS JEWELS,
KAVESAR, THANE WEST, J.B ROAD, MUMBAI- 400615.
WP(C).No.34098 OF 2019 2
7 MARGRAT ROBERTS,
AGED 69 YEARS
D/O.JOSEPH, J.M.M ROAD, MALAD WEST,
MALVANI CHURCH, MUMBAI- 40065.
R2 BY ADV. SRI.SUNNY XAVIER
R2 BY ADV. SMT.C.P.PRETTY
R3 BY ADV. SRI.NIRMAL. S
R3 BY ADV. SMT.VEENA HARI
R4 BY ADV. SMT.M.SHAJNA
R4 BY ADV. SRI.K.M.FIROZ
R5-6 BY ADV. SRI.AMEER.K.M.
R7 BY ADV. SMT.M.P.MARY
SMT MABLE C KURIAN, GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.34098 OF 2019 3
JUDGMENT
Elykutty Joseph, the 2nd respondent herein is an Octogenarian. The
petitioner herein is her son. In addition to the petitioner, Elykutty Joseph has
two other sons, who are the 3rd respondent herein and one Late Sri.I.G.Issac.
The 4th respondent is the widow of late Issac. Respondents 5 to 7 are the
daughters of Elykutty Joseph.
2. The 2nd respondent approached the Maintenance Tribunal
constituted under the Maintenance and Welfare of Parents and Senior Citizens
Act, 2007 and lodged an application against her children invoking Sections 4,
5 and Section 23 of the Act. She contended that her late husband was the
owner of property having an extent of 29 cents. After the death of her
husband, she was given false inducements and was made to part with 15
cents by Sri.James Kutty, the petitioner herein. Later, her elder son,
Sri.Vijayakumar, persuaded her to assign the balance extent of 9.5 cents to
him. Sri.Vijayakumar, had assured the second respondent that he would look
after his mother. However, he went back on his word and refused to look after
the mother. The second respondent is depending on her daughters for her
maintenance during the last lap of her life. She states that her elder son had
worked in the military and had worked overseas for a considerable period. The
petitioner herein, on the other hand, had retired from the Kerala Police service
while working as an ASI. His wife was a school teacher and they are living in
affluent circumstances.
3. The petitioner as well as the other children entered appearance
before the Tribunal and filed counter statements. The petitioner contended
that he had handed over substantial amounts to his elder brother for the
purpose of looking after the mother. According to him, his father had executed
the gift deed in his name taking note of his poor financial condition. It is
stated that Sri. Isaac, who is now no more, was very affluent and was a
captain in the merchant Navy. After his death, the mother had received huge
sums of money towards her share which is sufficient and more for her
maintenance. According to the petitioner, he was getting only a meagre
amount by way of pension, and every paise is required for him and his aged
wife and for the education of his daughter.
4. The Maintenance Tribunal conducted an enquiry and by order
dated 22.3.2019 ordered that the documents executed prior to the coming
into force of the Act cannot be unsettled. However, the mother was held
entitled to live with any of her children as per her wishes and wants. The
petitioner and Sri Vijayakumar, the sons who are living, were ordered to pay a
sum of Rs.4000/ towards maintenance per month. The petitioner, Sri.
Vijayakumar and two of the daughters, namely Sicily Clattis and Margaret
Roberts were ordered to pay the expenses incurred towards the maintenance
of a home nurse to take care of the medical expenses of the mother.
5. The order passed by the Maintenance Tribunal was challenged
by the mother as well as the petitioner before the Appellate Tribunal
constituted to hear appeals against the order passed by the Maintenance
Tribunal. By a common order dated 16.9.2019, the appeals were dismissed
confirming the order passed by the Tribunal.
6. This Writ petition is filed by the petitioner challenging the said
order. It would be pertinent to note that none of the other children or the
mother has chosen to challenge the order.
7. The petitioner contends that no enquiry as contemplated under
Section 8 of the Act was conducted by the Maintenance Tribunal. No proper
opportunity was granted by either the Maintenance Tribunal or the Appellate
Tribunal to substantiate his contentions. He contends that the Appellate
Tribunal has merely endorsed the findings of the Maintenance Tribunal and did
not even appreciate the valid contentions advanced by the petitioner. It is
further contended that the petitioner had preferred a petition to reopen the
hearing of the appeals but the Appellate Tribunal refused to consider the
request. The petitioner further states that the other children of the mother are
living in affluent circumstances whereas the petitioner is living in impecunious
circumstances. According to him, the daughters are instrumental in the filing
of the frivolous petition with intent to harass the petitioner. According to the
petitioner, the treatment expenses are inflated and quarter share is being
demanded from the petitioner.
8. I have considered the submissions advanced by the learned
counsel appearing for the petitioner and the learned counsel appearing for the
respondents.
9. I have also gone through the counter affidavits filed by the
respondents.
10. One of the main contentions of the petitioner is that the
Appellate Tribunal failed to consider the contentions raised by him in his
appeal. It is also contended that an application to rehear the appeal was
preferred but the same was not considered by the Tribunal. Under Section 16
of the Act, only a senior citizen or a parent, who is aggrieved by an order of
the Tribunal is entitled to prefer an appeal within 60 days from the date of the
order passed by the Tribunal. No right to prefer appeal is granted to the
children or relatives. In that view of the matter, the contentions advanced on
that ground is liable to be rejected.
11. The next contention advanced by the petitioner is that the
amount ordered by the Tribunal as confirmed by the Appellate Tribunal is
highly onerous.
12. The records reveal that the mother is living with daughters and
she is happy with them. Substantial landed property owned by the family was
in fact gifted to the petitioner by the father. The records reveal that the
mother requires a dedicated home nurse for taking care of her needs. She
would be incurring expenses also for her treatment. The amount payable by
the petitioner towards maintenance is Rs 4000/ per mensem. The petitioner
was formerly an ASI in the Kerala Police department and he has retired from
service. The records reveal that his wife was a teacher. The amount ordered
to be paid cannot be said to be excessive in the facts and circumstances. The
contention of the petitioner is that he had paid a sum of Rs 1 Lakh to his elder
brother and he had agreed to take care of the mother. Both the Tribunal as
well as the appellate authority have concluded that the said contention is
unsubstantiated. Even otherwise, if any agreement is entered into between
the children, the same will not bind the mother and she can always approach
the Maintenance Tribunal seeking relief. The Maintenance Tribunal has also
directed the petitioner to share one fourth of the amount spent by the
children towards hospital and treatment expenses and also for the salary to be
paid to the home nurse. The directions issued by the Tribunal as confirmed by
the Appellate Tribunal is reasonable and proper in the facts and
circumstances.
13. Act 56 of 2007 was enacted for more effective provisions for the
maintenance and welfare of parents and senior citizens guaranteed and
recognised under the Constitution. Except the petitioner, none of the children
have any objection to the directions issued by the Maintenance Tribunal.
Having considered the matter in all its perspectives, I find no reason to
interfere with the order passed by the Tribunal as confirmed by the Appellate
Tribunal.
This Writ petition will stand dismissed.
Sd/-
RAJA VIJAYARAGHAVAN V
JUDGE
DSV
APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1 THE TRUE COPY OF THE APPLICATION DATED
26.11.2018 SUBMITTED BY THE APPLICANT, THE
3RD RESPONDENT HEREIN.
EXHIBIT P2 THE TRUE COPY OF THE COUNTER STATEMENT
DATED 11.01.2019.
EXHIBIT P3 THE TRUE COPY OF THE AGREEMENT DATED
14.06.2005 EXECUTED AMONGST THE PETITIONER,
3RD RESPONDENT AND THE DECEASED 2ND SON OF
THE 2ND RESPONDENT.
EXHIBIT P4 THE ORDER DATED 22.03.2019 IN N1-7186/18
PRONOUNCED BY THE MAINTENANCE TRIBUNAL.
EXHIBIT P5 THE TRUE COPY OF THE MEMORANDUM OF APPEAL
IN APPEAL NO.1/2019 ON THE FILE OF THE
APPELLATE TRIBUNAL.
EXHIBIT P6 THE TRUE COPY OF THE MEMORANDUM OF APPEAL
IN APPEAL NO.6/2019 ON THE FILE OF THE
APPELLATE TRIBUNAL.
EXHIBIT P7 THE COMMON ORDER DATED 16.09.2019 IN APPEAL
NO.01/2019 AND APPEAL NO.06/2019 ON THE
FILE OF THE APPELLATE TRIBUNAL, KOZHIKODE.
EXHIBIT P8 THE TRUE COPY OF THE SUMMARY OF THE EXPENSE
DETAILS SENT TO THE PETITIONER PERTAINING
TO EXPENSE OF THE 3RD RESPONDENT HEREIN
TOWARDS THE MONTH FEBRUARY 2019.
EXHIBIT P9 THE TRUE COPY OF THE RECEIPT DATED
01.08.2019 SENT TO THE PETITIONER HEREIN BY
THE RESPONDENTS.
EXHIBIT P10 THE TRUE COPY OF THE RECEIPT DATED
02.09.2019 SENT TO THE PETITIONER HEREIN BY
THE RESPONDENTS.
EXHIBIT P11 THE PETITION DATED 31.08.2019 TO REOPEN THE
HEARING OF THE APPEAL IN APPEAL NO.1/2019
AND APPEAL NO.1/2019, PREFERRED BY THE
PETITIONER.
RESPONDENTS EXHIBITS:NIL
//TRUE COPY//
P.A TO JUDGE
