Rameshwar Singh Malik J. - (1.) Feeling aggrieved against the impugned appellate order dated 9.11.2015 (Annexure P-4), passed by the Appellate Tribunal, whereby appeal of the petitioners was dismissed and the order dated 30.7.2015 (Annexure P-2), passed by the Tribunal under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 ('Act of 2007' for short), was upheld, petitioners have approached this Court by way of present writ petition under Articles 226/227 of the Constitution of India, seeking a writ in the nature of Certiorari, for quashing the impugned orders. Heard learned counsel for the petitioners.
(2.) It is not in dispute that Sh. Jagjeet Singh, was the absolute owner of the property in question. He transferred the disputed property in favour of the petitioners with the hope and trust that he will be properly maintained by the petitioners. However, Sh. Jagjeet Singh felt himself defrauded at the hands of the petitioners. Petitioner No.1 is son of Sh. Jagjeet Singh and petitioners No. 2 to 4 are sons of petitioner No.1. Under the unwarranted situation created at the hands of the petitioners, Sh. Jagjeet Singh was left with no other option, except to file appropriate petition under the Act of 2007.
(3.) Learned Tribunal issued notice to the petitioners and after granting due opportunity of being heard to the parties, impugned order dated 30.7.2015 (Annexure P-2) was passed, declaring transfer deeds No. 279 and 280 dated 6.5.2015 as void. Since the property was ordered to be retransferred in the name of the original owner namely Sh. Jagjeet Singh, petitioners felt aggrieved and filed their appeal against the impugned order dated 30.7.2015 (Annexure P-2), which also came to be dismissed by the Appellate Tribunal, vide order dated 9.11.2015 (Annexure P-4). Hence this writ petition.;