RENU ANAND Vs. MAINTENANCE TRIBUNAL & ORS

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, impugning an order dated 12.12.2015 (hereafter "the impugned order") passed by the Maintenance Tribunal (Central District) Delhi (hereafter "the Tribunal"), whereby the application filed by the petitioner's late mother, Smt Satya Rani Chopra, for cancellation of the gift deed in favour of the petitioner was allowed. The Tribunal accepted Smt Satya Rani Chopra's claim that she had executed the gift deed under undue influence and induced by fraud and mis-representation.

(2.) The petitioner has assailed the impugned order on merits as well as on the ground that the Tribunal lacked the jurisdiction to pass the impugned order. According to the petitioner, the Tribunal does not have any jurisdiction to set aside gift deed on the grounds as alleged by late Smt Satya Rani Chopra.

(3.) Sh Krishan Kumar Chopra, the late husband of Smt Satya Rani Chopra was the owner of the property bearing no. 51/15 Old Rajinder Nagar, New Delhi. The said property comprised of basement, ground floor, first floor, second floor and a third floor. The first and the second floor of the property were sold by Sh Krishan Kumar Chopra during his life time.