SUDHIR PRABHU Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Learned counsel for the petitioner has filed an affidavit undertaking that the petitioner would make payment of a sum of Rs.10,000.00 as monthly maintenance to the second respondent-mother. The same is taken on record.

(2.) The petitioner is before this Court seeking for the following reliefs:

(3.) The second respondent-mother had filed a petition before the first respondent under Ss. 23 and 24 of the Maintenance and Welfare of Parents and Senior Citizens Protection Act, 2007 (for short, hereinafter referred to as 'the Act') seeking for cancellation of registered partition deed and mutation effected pursuant thereto wherein she had contended that the property which is subject matter of the partition deed being a house property was sought to be partitioned under the said partition keeping her in darkness without disclosing the factual aspects and under the guise of obtaining a loan by mortgaging the said house property, took her to the Sub-Registrar Office and got executed a partition deed.