ARSHDEEP SINGH Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) The Petitioners have approached this Court challenging an Order dtd. 28/9/2021 passed by the Appellate Authority of Divisional Commissioner allowing Appeal No. PA/Div.Comm./Appeal No.262/2020/397-403 filed by the Respondents herein and setting aside the Order passed by the learned District Magistrate which is the original authority under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007.

(2.) The facts in brief are that the property bearing No. A-94, South Extension Part-II, New Delhi-110049 was purchased by two brothers Surinder Singh and Devinder Singh by way of registered sale deed dtd. 24/9/1969.

(3.) A perusal of the sale deed reveals that Surinder Singh and Devinder Singh, their assignees and successors have been described as the vendees/purchasers of the property. Surinder Singh passed away intestate on 8/7/2009. Since he did not have a wife or children, the property devolved on his Class-II legal heirs, which includes the Petitioners herein. A table given in the petition discloses there are 14 such Class-II legal heirs on the date of the filing of the petition.