BALAMURUGAN Vs. RUKMANI

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against the order dated 20 January, 2015, whereby and whereunder, the Revenue Divisional Officer, in his capacity as Presiding Officer of the Tribunal for Maintenance and Welfare of the Parents and Senior Citizens, Madurai, declared the gift deed dated 21 February, 2014, as null and void.

(2.) THE respondent is the mother of the petitioner. The respondent filed an application before the constituted authority, under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 [hereinafter referred to as 'the Senior Citizens Act, 2007') to declare the gift deed executed in favour of the petitioner as null and void, besides other incidental reliefs. The petitioner entered appearance in the said petition. The Tribunal allowed the application, by order dated 20 January, 2015. Feeling aggrieved by the said order, the petitioner is before this Court.

(3.) THE learned counsel for the respondent supported the impugned order. The learned counsel, while justifying the impugned order, submitted that the very revision petition is not maintainable, in view of the remedy of appeal provided under Section 16 of the Senior Citizens Act, 2007.