GURMEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner is the daughter of respondent No.4, who had executed two transfer deeds on 15/7/2015 and 6/3/2017 pertaining to two parcels of land in favour of the petitioner. Respondent No.4 filed an application under Sec. 23 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter to be referred to as 'the 2007 Act1) for annulment of the afore noticed transfer deeds. Such application was allowed vide order dtd. 11/9/2018 passed by the Maintenance Tribunal Cum-Sub Divisional Magistrate, Rajpura (Annexure P-2). Appeal preferred by the petitioner against the order dtd. 11/9/2018 has been dismissed vide order dtd. 16/1/2019 passed by the Additional District Magistrate, Patiala (Annexure P-4).

(2.) The instant writ petition has been filed assailing the afore noticed two orders at Annexures P-2 and P-4.

(3.) Counsel for the petitioner submits that application moved under Sec. 23 by the mother/respondent No.4 was at the instance of her son, namely, Reshampal Singh. It is urged that respondent No.4 had come under the influence of her son and was virtually forced to file application for cancellation of the transfer deeds. Further contended that all the essential and basic amenities were being provided by the daughter and as such there was no occasion for the transfer deeds to have been cancelled.