SREENIVASAN Vs. DISTRICT COLLECTOR, CIVIL STATION

JUDGEMENT

(1.) The petitioner, impugning the order passed by the Maintenance Tribunal under Section 23 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (for short, the Act), has approached this court.

(2.) The petitioner is the son of the third respondent. The third respondent executed a settlement deed on 8.2011 settling 49 cents of land in favour of the petitioner. The land comprised a residential building. In the settlement itself, reservation was made in favour of the settler, the third respondent and his wife, to reside in the house during their life time.

(3.) The third respondent filed an application before the Maintenance Tribunal under Section 23 of the Act to declare that the transfer of the property is void in terms of Section 2 The Tribunal allowed the application.