VARINDER KAUR Vs. DALJIT KAUR

JUDGEMENT

(1.) This intra-court appeal filed under Clause X of Letters Patent seeks exception to the judgment dtd. 14/9/2025, passed by the learned Single Judge whereby, W.P.(C) 10854/2023, filed by the appellant, has been dismissed.

(2.) The proceedings of the writ petition before the learned Single Judge were instituted by the appellant challenging the order dtd. 26/7/2023, passed by the District Magistrate (hereinafter referred to as the 'DM') in an appeal preferred by respondent no.1 under Sec. 16 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred to as the 'Senior Citizens Act') against the order dtd. 20/12/2019, passed by the Maintenance Tribunal in proceedings under Sec. 23 of the Senior Citizens Act. By the order dtd. 20/12/2019, the prayer made for cancellation of the gift deed dtd. 5/5/2015 was not acceded to by the Tribunal, whereas the DM has allowed the said prayer made by the respondent no.1.

(3.) Respondent no.1/Smt.Daljit Kaur, is a Senior Citizen aged about 88 years, whereas the appellant/Smt.Varinder Kaur is the W/o Late Sh.Tajinder Singh Bakshi who is the S/o Smt.Daljit Kaur.