RAMESH CHAWLA Vs. SMT. RAJ RANI @ RAJ KARANI

JUDGEMENT

(1.) Present revision petition is directed against the order dated 18.12.2015, passed by Sub Divisional Officer-cum-Presiding Officer of the Maintenance Tribunal, Tehsil Dharamkot, District Moga (Constituted under Sec. 7 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007), whereby application filed by respondent under sections 23-24 of the Act has been allowed and the transfer deeds dated 16.6.2014 and 18.6.2014 (Annexures P-1 to P-3), executed by the respondent in favour of petitioner, have been cancelled.

(2.) Learned senior counsel appearing for the petitioner has assailed the order. According to him, petitioner is presently residing at Chandigarh and he is ready to take and keep the respondent/applicant at Chandigarh with him. He is even ready to pay maintenance amount to the respondent. Thus, the authority has passed the impugned order without application of mind.

(3.) Plea has been opposed by counsel appearing for the respondent. He has submitted that petitioner with a bad intention brought the respondent to Dharamkot and got transferred property having an area of 14 Kanals 06 Sarsahi, situated in Kishanpura Kalan, through Transfer Deed No.854 dated 18.6.2014 in his name and had taken her back to Chandigarh, but after some time she was shunted out from his house.