SHEFALI SANJIV PATEL Vs. JYOTIBEN MANUBHAI PATEL

JUDGEMENT

(1.) Heard Mr. Vivek Walavalkar, learned counsel for the petitioners, Mr. Purohit, learned counsel for respondent no. 1 and Mr. Mali, learned AGP for the State.

(2.) This is a heart-rending proceeding, the genesis of which is a complaint filed by respondent no. 1 (for short "the mother "), aged 84 years, who had approached the Maintenance and Welfare of Parents and Senior Citizens Tribunal under the provisions of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (for short "the Act ") against petitioner no. 1 her daughter and petitioner no. 2 her son-in-law.

(3.) The complaint of the mother before the tribunal was of extreme harassment meted out to her, by the daughter and the son-in-law. The mother alleged a fraudulent act on the part of the petitioners namely of extracting a Deed of Gift dated 19 November, 2014 from her, of the flat where the mother is presently residing, in which the mother and her late husband had a share in equal proportion, being Flat No. 162, Rewa Apartment. Bhulabhai Desai Road, Mahalaxmi, Mumbai - 400 026 (for short "the flat "). Admittedly, the flat is situated at a very prime location and certainly is a valuable property, which appears to be a main concern of the daughter and the son-in-law.