Hemant Narayan Deshmukh vs Narayan Appa Deshmukh And Ors
2022 Latest Caselaw 9490 Bom

                                      12-WP-10965-2022.docx

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

                WRIT PETITION NO.10965 OF 2022

Hemant Narayan Deshmukh                           ..... Petitioner
    Vs.
Narayan Appa Deshmukh and Ors.                    ....Respondents
                           ----
Mr. Bhushan C. Joshi, Advocate for the petitioner.
Mr. S.H. Kankal, AGP for State.

                      CORAM:      SANDEEP K. SHINDE, J.

MONDAY, 19TH SEPTEMBER, 2022. P.C.

1. This petition challenges the judgment and order dated

27th January, 2020 passed by the Sub-Divisional Officer, Thane

under the provisions of the Maintenance and Welfare of Parents

and Senior Citizens Act, 2007.

2. The said order was passed in an application filed by

the respondent-Shri. Narayan Appa Deshmukh by which the gift-

deeds dated 26th July, 2013 and 20th April, 2017 executed by the

respondent in favour of the petitioner, were cancelled.

3. The petitioner and the respondent are present in the

Court. Learned Counsel for the petitioner, identifies the

respondent. Copy of Senior Citizen Card of the respondent, is

Rane 1/2 12-WP-10965-2022.docx

taken on record. The parties to the petition have filed consent

terms and settled the dispute. The consent terms are taken on

record and marked "X-1" for identification.

4. In view of the consent terms, the impugned order

dated 5th August, 2022 is quashed and set aside. The petition is

allowed and disposed of in terms of the consent terms.

5. All concerned to act on authenticated copy of this

order.

NEETA SHAILESH SAWANT (SANDEEP K. SHINDE J.) Digitally signed by NEETA SHAILESH SAWANT Date: 2022.09.20 10:24:39 +0530

Rane 2/2