RAMKISHNA PANDEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioners, by way of the present writ petition, have assailed the order dtd. 27/12/2024 passed by the learned Appellate Tribunal Collector, Bilaspur constituted under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 in Appeal No. 01/B-121/2024-25, whereby the appeal preferred by the petitioners was dismissed and the order dtd. 12/9/2024 passed by the Maintenance Tribunal-cum-SDO(R), Bilaspur in Case No. 202403072400473/B-121/2023-24 was affirmed. By the said order, the Gift Deed executed by respondents No. 2 in favour of the petitioner No.1 was declared as null and void, and the petitioners were directed to vacate the disputed premises.

(2.) This Court while granting interim relief to the petitioners on 7/1/2025 has directed the matter to be sent for mediation, pursuant thereto, the mediation centre of the High Court has conducted mediation and sent failure report dtd. 5/2/2025. Therefore, matter was heard on merits.

(3.) The brief facts as reflected from the records are that the respondents No. 2 and 3 filed an application under Ss. 5 and 23 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter 'the Act, 2007 ') before the Maintenance Tribunal - SDO(R) mainly contending that :-