I.R.NAGESH Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner calls in question an order dtd. 21/11/2019, passed by respondent No.1 - the Deputy Commissioner and Appellate Tribunal (for short 'the Tribunal') constituted under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007, whereby, the Tribunal annulled the gift deed executed by the mother in favour of her children.

(2.) Heard Sri Prakash M.H., learned counsel for the petitioner, Smt. Rashmi Patil, learned High Court Government Pleader for respondent Nos.1 and 2 and Sri Pradeep Naik, learned counsel for respondent Nos.3 and 5 and Smt. Sree Vidya, learned counsel for respondent No.4.

(3.) The applicant before the Tribunal was the mother of the petitioner. The allegation of the mother of the petitioner before the Tribunal was that, she was not taken care of by her children, which was contrary to the gift deed so executed in favour of the petitioner.