Arijit Banerjee, J. - (1.) Re : CAN 5991 of 2017. As per the report of the Stamp Reporter, the instant appeal was filed within the period of limitation. Under such circumstances, Mr. Das, learned advocate, appearing for the appellant submits that his client will not press the application for condonation of delay. The application for condonation of delay is, thus, disposed of. Re : M.A.T. 993 of 2017.
(2.) The appellant before us is the son of the writ petitioners/respondents. The appellant contends that flat no.10/2 on the second floor of premises no.6, Sunny Park, Ballygunge, Kolkata - 700019 was gifted to him by his mother who was the sole owner of the said flat by execution of a registered deed of gift on 29th April, 2015. The appellant contends that he has been residing in the said flat.
(3.) The parents of the appellant approached the Maintenance Tribunal, set up under the Maintenance and Welfare of Parents and Senior Citizens' Act, 2007 (the said Act), alleging that the appellant herein exerted undue emotional influence on them and thereby procured the deed of gift. They wanted cancellation of the said deed of gift under Section 23 of the said Act. They further alleged before the Tribunal that their son being the appellant herein was not permitting them to reside in the said flat and they had no other place of residence in Kolkata.;