SRIDEVI N. Vs. A. V. HEMAVATHI

JUDGEMENT

(1.) Heard Sri Dattatraya M. Joshi, learned counsel for the Petitioner, Sri Prakash K.A., learned counsel for respondent No.1 and Sri Kiran Kumar, learned HCGP., for Respondent No.2.

(2.) The present Writ Petition is filed challenging the order dtd. 15/7/2021 in MISC/CR/18/2020-21 passed by Respondent No.2 on an application made by Respondent No.1 under Sec. 23 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred to as 'the Act').

(3.) The Petitioner is the daughter and Respondent No.1 is the mother. The Respondent No.1, vide registered Gift Deed (P.I.D. No.8-6-9/1) date 5/5/2015 has gifted immovable property bearing No.9/1, BDA No.3320, 'C' Block, 5th Cross, Gayathri Nagar, Bengaluru to the Petitioner. Thereafter on the ground that the Petitioner is not taking care of Respondent No.1 - mother, proceedings under Sec. 23 of the Act was initiated.