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Judgment
D K Singh, J
The present writ petition has been filed impugning the order dated 03.07.2024 passed by the Deputy Commissioner, Chitradurga District, upholding the order dated 30.09.2022 passed by the Assistant Commissioner, Chitradurga District under the provisions of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 directing the petitioners to pay maintenance of Rs.6,000/- per month each to Smt. Kenchamma-respondent No.3 herein, the step mother of the petitioners, who is aged about 95 years.
The learned counsel for the petitioners submits that the respondent No.3 is staying with her daughter Jayamma and Jayamma is able to maintain her. Despite the aforesaid fact that the respondent No.3 is staying with her daughter Jayamma and Jayamma is in a position to maintain her, the respondent No.3 has filed the petition under the said Act claiming maintenance.
I have considered the submissions and perused the record.
If the daughter-Jayamma is maintaining the respondent No.3, the petitioners cannot be absolved of their duty and responsibility to maintain the respondent No.3. Respondent No.3 is aged 95 years and a meagre maintenance of Rs.6,000/-per month has been awarded which is being challenged before this Court in the present writ petition. I find no ground to interfere with the well-reasoned order passed by the Deputy Commissioner and therefore, the writ petition is dismissed, however, without any order as to costs.