SHEEJA Vs. MAINTENANCE APPELLATE TRIBUNAL

JUDGEMENT

(1.) The Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (for short, "the Act") provides for the maintenance and welfare of parents and senior citizens. Is a person who is in possession of the property of the senior citizen bound to maintain him even if he is not a legal heir of the senior citizen? It was answered in the affirmative in the impugned judgment.

(2.) Shorn of details, the necessary facts for the disposal of the appeal are as under: -

(3.) The third respondent is a senior citizen. She is unmarried and issueless. On 30/10/1992, she executed Ext.P5 Gift Deed in favour of her nephew, conveying the property to him. The nephew died in the year 2008. The property devolved on his wife, who is the appellant herein. The third respondent claims that the appellant is bound to maintain her in terms of Sec. 4(4) of the Act.