AIR 2016 RAJASTHAN 188 ::(2016) 4 WLC (RAJ) 687 ::(2017) 1 CivilCourtC 836 ::(2017) 1 Raj LW 279 ::(2017) 170 AllIndCas 637 (RAJ)

Rajasthan High Court

Hon'ble Judge(s): Kanwaljit Singh Ahluwalia , J

(A) Maintenance and Welfare of Parents and Senior Citizens Act (56 of 2007) , S.23, S.27— Scope of Act - Is not restricted only to maintenance and welfare of parents - Act vests power in Tribunal to declare transfer of property of parents or senior citizen made by way of fraud or coercion etc. as void - Tribunal can hold enquiry in matter as to how said transfer was made etc. (Para 10 11) (B) Maintenance and Welfare of Parents and Senior Citizens Act (56 of 2007) , S.23— Maintenance to parents - Father cannot be denied fruits of earnings by son merely because he is getting pension - For reason that father gives his life saving to settle son. AIR 2014 PandH 121, Rel. on. (Para 13 16) .....