PARMINDER KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The amenability of both these writ petitions for being decided through a common verdict generates from theirs involving common parties, besides encompassing common facts and issues for adjudication.

(2.) Through the present writ petitions, the petitioners, who are senior citizens, have assailed the orders dtd. 13/12/2021 passed by the Maintenance Tribunal, whereby their applications under Ss. 4, 5 and 23 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred to as "the Act of 2007") were dismissed. The petitioners have further challenged the orders dtd. 5/9/2022 passed by the Appellate Tribunal, whereby their statutory appeals were also dismissed.

(3.) Concisely and compendiously, the petitioners had filed the applications (supra) before the Maintenance Tribunal seeking cancellation of the transfer deeds executed by them in favour of their daughter/ respondent No.4. It was pleaded that owing to their advanced age and multiple age-related ailments, the petitioners executed the said transfer deeds subject to the condition that the respondent No.4 would provide them maintenance and take care of their basic physical needs. It was further averred that subsequent to the execution of the transfer deeds, the respondent No.4 changed her conduct and failed to maintain or look after the petitioners.