VENKATAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is before the Court seeking for the following reliefs:

(2.) The Petitioner, a senior citizen, had initiated proceedings under Sec. 23 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred to as "the Act of 2007"), seeking annulment of a gift deed. The said application came to be dismissed by Respondent No.3 the Assistant Commissioner, by order dtd. 19/12/2023. An appeal preferred thereagainst before Respondent No.2 the Deputy Commissioner was also dismissed by order dtd. 22/10/2024. Aggrieved by the concurrent orders of the authorities below, the Petitioner is before this Court.

(3.) The Petitioner is the father of Respondent No.5 and the grandfather of Respondent No.6. He is the absolute owner of land bearing Survey No.105, measuring 2 acres 35 guntas, with 6 guntas of karab, situated at Doddagollahalli Village, Hebburu Hobli, Tumakuru Taluk. The Petitioner has four children, namely, Shivamma, Puttamma, Thimmaiah and Venkatesh.