MANJULAMMA Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 26/8/2021, by which, the Gift Deed that was executed on 22/11/2004 has been set at naught. The Provisions of Maintenance and Welfare of Parents and Senior Citizens Act, 2007 ('Act' for short) comes into force on 29/12/2007.

(2.) Any order that is passed on the Gift Deed or any other instrument prior to coming into force of the Act are held to be orders without jurisdiction by the judgment of the Co- ordinate Bench of this Court in W.P.No.36001/2017 and connected matters disposed on 25/3/2019. The Co-ordinate Bench of this Court has held as follows:

(3.) For the aforesaid reasons, the following: