Revathy vs The Sub Collector
2024 Latest Caselaw 21396 Mad

Madras High Court

Revathy vs The Sub Collector on 11 November, 2024

Author: C.V.Karthikeyan

Bench: C.V.Karthikeyan

                                                              1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 11.11.2024

                                                            CORAM

                                  THE HON'BLE Mr. JUSTICE C.V.KARTHIKEYAN

                                              W.P.No.16716 of 2024
                                       and W.M.P.Nos.18358 & 18603 of 2024

              Revathy                                                                           .. Petitioner

                                                      Vs.

              1.The Sub Collector,
                Office of the Sub Collector,
                Tindivanam.

              2.D.Sugumar

              3.S.Kalaiselvi                                                              .. Respondents

              Prayer: Writ Petition filed under Article 226 of the Constitution of India praying to
              issue a Writ of Certiorari, to call for the records pending on the file of the 1st
              respondent in No.O.Mu.No.A3/6313/2023 dated 16.11.2023 and quash the same.


                                     For Petitioner          .. Ms.G.Selvi George
                                     For Respondents         .. Mr.Vadivelu Deenadayalan
                                                                Additional Government Pleader
                                                                for R1

                                                              Mr.A.M.Packianathan
                                                              for R2 & R3



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                                                                 2

                                                             ORDER

This writ petition has been filed in the nature of certiorari seeking records

pending on the file of the 1st respondent, Sub Collector, Office of the Sub Collector,

Tindivanam in No.O.Mu.No.A3/6313/2023 dated 16.11.2023 and quash the same.

2.The writ petitioner is the daughter of the 2 nd and 3rd respondents. The 2nd and

3rd respondents had given a complaint before the 1st respondent under Section 23 of

the Maintenance and Welfare of Parents and Senior Citizens Act, 2007. The 1 st

respondent had taken the said complaint on record. Thereafter, since there was no

progress, the 2nd and 3rd respondents had filed W.P.No.3175 of 2024 which came up

for consideration before a learned Single Judge of this Court, who by an order dated

16.02.2024 had directed as follows after considering the memo filed by the 1 st

respondent herein:

3. In response, the Sub Collector, Tindivanam has filed a memo dated 16.02.2024 on behalf of the Second Respondent stating as follows:-

"2. It is submitted that enquiry is scheduled on 28.02.2024. Final order will be passed within 12 weeks . Hence, I seek 12 weeks time to consider the Petitioner's representation and dispose the Petition dated 25.10.2023 filed by the Petitioner. Hence filing this memo."

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4. In such circumstances, it shall be incumbent upon the Second Respondent to send due notice to the Petitioners and all other persons concerned to attend the hearing on the said date as well as on the subsequent dates to which it is adjourned and ensure that there are atleast two effective hearing every month showing progress of the case. After affording full opportunity of hearing to all parties concerned following the prescribed procedure in consonance with the principles of natural justice, the Second Respondent shall deal with each of the contentions raised and pass reasoned orders on merits and in accordance with law and communicate the decision taken to them under written acknowledgment. The report of such compliance shall be filed before the Registrar (Judicial) of the Court.

3.It is also seen from records that the 2 nd and 3rd respondents had necessity to

also initiate criminal proceedings against the petitioner herein and since, FIR was not

registered, they had filed Crl.O.P.No.25907 of 2024 before this Court. The following

order was passed on 21.10.2024:

Today, when the matter came up for hearing, the learned Government Advocate (Crl.Side) appearing for the respondent police on instructions submits that pursuant to the direction of the Additional Mahila Court, Alandur, complaint been registered in Cr.No.471 of 2024 on 20.10.2024.

2. In view of the above fact, nothing survives in this petition. Hence, this Criminal Original Petition is disposed of.

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4.Thereafter, it is seen that the 1st respondent had issued notice to the petitioner

herein in O.Mu.No.A3/6313/2023 on 16.11.2023, calling upon the petitioner herein

and attend an enquiry to be conducted. The present writ petition has been filed

questioning the said notice.

5.It is contended on behalf of the petitioner that the complaint under Section

23 is not maintainable, since, there is no clause in the Settlement Deed executed by

the 2nd and 3rd respondents in favour of the petitioner that there is a reciprocal

condition for the petitioner to maintain the 2nd and 3rd respondents. It is contended

that in the absence of such a clause, the petition itself is not maintainable before the

1st respondent.

6.It is also contended that the only intention of the 2nd and 3rd respondents is to

evict the petitioner from the house wherein she is residing.. It is also contended that

this writ petition was earlier referred to Mediation and even before the Mediation, the

2nd and 3rd respondents were adamant and their only demand was that the petitioner

should vacate from the residence of the 2nd and 3rd respondents.

7.Primarily, the above facts can be crystallized to the following two points:

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i.That the petition is not affirmative with Section 23(1) of the

Maintenance and Welfare of Parents and Senior Citizens Act, 2007.

ii.That the only interest of the 2nd and 3rd respondents was to vacate the

petitioner from the residential house.

8.But however, whether the Settlement Deed could be interpreted by this Court

or should be interpreted in accordance with circumstances surrounding that particular

Settlement Deed is an issue of evidence. That is an issue which can be examined only

during the course of enquiry. The 2 nd and 3rd respondents must be give an opportunity

to explain the circumstances surrounding which the settlement deed was executed

and thereafter, the reciprocal helping hand that was expected to be lent by the

petitioner herein. These are issues which can be examined only by the Tribunal

constituted under the Maintenance and Welfare of Parents and Senior Citizens Act,

2007.

9.The other issue whether that has to be the 2nd and 3rd respondents' intention

in only to vacate the petitioner from the residential house, is a presumption by the

petitioner herein. Unless an order is passed to that effect, the petitioner can never

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presume and assume the intention of the 2nd and 3rd respondents. The enquiry will

have to continue in the manner known to law.

10.The learned counsel for the petitioner had placed reliance on the judgment

of the Hon'ble Supreme Court in the case of Sudesh Chhikara vs. Ramti Devi &

another reported in 2022 LiveLaw (SC) 1011 and placed very specific reliance on

Paragraph Nos.13 and 14, which are follows:

13. If both the aforesaid conditions are satisfied, by a legal fiction, the transfer shall be deemed to have been made by fraud or coercion or undue influence. Such a transfer then becomes voidable at the instance of the transferor and the Maintenance Tribunal gets jurisdiction to declare the transfer as void.

14. When a senior citizen parts with his or her property by executing a gift or a release or otherwise in favour of his or her near and dear ones, a condition of looking after the senior citizen is not necessarily attached to it.

On the contrary, very often, such transfers are made out of love and affection without any expectation in return. Therefore, when it is alleged that the conditions mentioned in sub-section (1) of Section 23 are attached to a transfer, existence of such conditions must be established before the Tribunal.

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11.It is seen that the said appeal before the Hon'ble Supreme Court had arisen

from a petition filed under Section 23 of the Maintenance and Welfare of Parents

and Senior Citizens Act, 2007. It is seen that an order had been passed by the

Tribunal and thereafter, it had been questioned before the High Court by way of a

writ petition. The order of the Tribunal had been affirmed by the High Court and

thereafter, the matter had moved up to the Supreme Court.

12.In the instant case, it is only appropriate that the 1st respondent, the

Tribunal, the adjudicating authority is provided with an opportunity to examine the

merits of the rival claims and pass an order and thereafter, further steps in

accordance with law can be taken. Once there is an efficacious remedy available and

the 2nd and 3rd respondents have resorted to such a remedy, the petitioner cannot put

spokes on the said process by filing this particular writ petition. Whether the petition

has merits or not is an issue which can be examined only by the 1st respondent.

13.Without adverting to the terms of the Settlement Deed to which attention

was drawn by the learned counsel, I would direct the 1st respondent to proceed

further with the enquiry in manner known to law and endeavor to dispose the same,

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C.V.KARTHIKEYAN,J.

ssr

as expeditiously as possible. The petitioner may take all plausible grounds before the

1st respondent. But the procedure as stated by law cannot be dispensed with and

notice issued cannot be interfered with by this Court. The petitioner as stated above

would be granted all opportunity to raise objections and may also put the same in

writing.

14.This writ petition stands disposed of with the above directions. No Costs.

Consequently, connected miscellaneous petitions are closed.

11.11.2024 Index:Yes/No Internet:Yes/No Speaking Order/Non-Speaking Order Neutral Citation:Yes/No ssr

To

The Sub Collector, Office of the Sub Collector, Tindivanam.

and W.M.P.Nos.18358 & 18603 of 2024

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