July 16, 2018:
Bombay High Court has expounded that,"Elderly parents can take back a share in their property given to a son as a gift if he fails to look after them or harasses them".
HC Bench comprising Justice Ranjit More and Justice Anuja Prabhudesai while citing the Special Law for Maintenance of Senior Citizens, upheld a Tribunal's order that had cancelled a gift deed given by an elderly Andheri resident by which he had granted 50% share in his flat to his son.
High Court enunciated that,"The gift deed was made at the request of the son and his wife. It is implied that the elderly father and as well his second wife would be looked after by them after transfer of 50% share in the flat".
Bench added that,"Obviously, the son and his wife though ready and willing to look after the father were unwilling to do so in respect of the second wife. In the above circumstances, we do not find any error in the order (cancelling the gift deed), therefore, we are not inclined to entertain this petition".
Maintenance and Welfare of Parents and Senior Citizens Act, 2007 has provisions that the protect parents and elderly persons who have signed away their property or assets to a person so that they would be taken care of, but are then left destitute.
If a senior citizen has signed an Agreement after 2007 to transfer his or her share in the property, for example through a gift deed on the condition that their basic needs would be taken care of, but the person refuses to honour the agreement, then a maintenance tribunal is empowered to quash the agreement.
In the present case, Senior Citizen's first wife died in 2014. Last year, when he wanted to remarry, his Son and Daughter-in-law requested that a share of Andheri flat should be transferred to them.
To buy peace in the family, he transferred 50% share in the flat to his son in May 2014. Subsequently, the son and daughter-in-law started insulting the elderly man's second wife.
Source TOI
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