ASHWIN RAMESH SONI Vs. RAMESH BACHAULAL SONI

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and the matter is heard finally with the consent of the parties.

(2.) The Petitioner is the son of Respondent Nos.1 and 2, who are senior citizens aged 68 and 60 years, respectively. The present Petition challenges the order dtd. 13/4/2026 passed by the Maintenance and Welfare of Parents and Senior Citizens Tribunal-I and Deputy Collector, Mumbai ("Tribunal"), in proceedings initiated by Respondent Nos.1 and 2 under the provisions of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 ("Act"). By the impugned order, the Tribunal partly allowed the Application and inter alia declared the registered Gift Deed bearing No. BBE-4-7360-2023 dtd. 8/5/2023, to be void. The Petitioner was directed to hand over vacant and peaceful possession of flat no.1103, Yashashree Co-operative Housing Society Ltd., N.M. Joshi Marg, Lower Parel, Mumbai - 400013 ("Yashashree flat") to Respondent Nos.1 and 2 within sixty days. Aggrieved thereby, the Petitioner has filed this Writ Petition.

(3.) The relevant facts for the purpose of this Petition are briefly stated as follows:-