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Kerala HC: Section 23 Attracted if there was no Requirement of Providing Maintenance in Transfer Deed - (11 Nov 2019)

CIVIL

Kerala High Court has observed that Section 23 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 can be invoked even if there was no condition of providing maintenance in the transfer deeds. The Court further noted that any emotional detachment or creation of an atmosphere as opposed to the one demanded by a senior citizen would be enough to attract Section 23.

Tags : KERALA HC   MAINTENANCE  

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