Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

Bombay HC Upholds Direction Under Senior Citizens Act to Son to Vacate Flat of Elderly Parents - (20 Sep 2021)

CIVIL

Bombay High Court has dismissed the son's appeal against the Maintenance Tribunal order asking him to vacate the premises, observing that the man and his family living on his 90-year-old father's property (which has been gifted by him to his daughter) against the parent's wishes was harassment and defeated the parents' right to a 'normal life.' The Senior Citizens Act, 2007 mandates that children or relatives are obligated to cater to the needs of the senior citizens so that they 'live a normal

Tags : BOMBAY HIGH COURT   VACATE FLAT OF ELDERLY PARENTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved