KIRTI Vs. RENU ANAND

JUDGEMENT

(1.) The present Letters Patent Appeal has been filed under Clause X of the Letters Patent of the then High Court of Judicature at Lahore, which stands extended to the High Court of Delhi, challenging the impugned judgment dtd. 24/4/2019, passed in W.P.(C) 12318/2015, whereby the learned Single Judge has allowed the said writ petition and set aside the order dtd. 12/12/2015, passed by the Respondent No. 6 i.e., the Maintenance Tribunal (Central District), Delhi ('the Maintenance Tribunal').

(2.) An application was filed by late Smt. Satya Rani Chopra (predecessor-in-interest of the parties) before the Maintenance Tribunal under Sec. 23 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 ('Act of 2007') seeking cancellation of the gift deed dtd. 10/2/2009 ('the gift deed'), executed by her in favour of Respondent Nos. 1 and 3 herein with respect to third floor with roof rights of property No. 51/15, Old Rajinder Nagar, New Delhi ('subject property').

(3.) The contesting Respondent Nos. 1 and 3 have raised a preliminary objection to the maintainability of the intra-court appeal. The arguments of the parties were heard and order was reserved qua the said preliminary objection, on 7/3/2024. This judgment deals with the said objection only of the Respondent Nos. 1 and 3.