JAISON K. G. Vs. SUB COLLECTOR

JUDGEMENT

(1.) This intra court appeal is filed against the judgment dated 12.03.2020 passed in W.P.(C) No.40193 of 2017, by which, a learned single Judge of this Court disposed of the writ petition by ordering thus:

(2.) Facts leading to the filing of instant appeal are that appellant/writ petitioner is the son of the 2nd respondent (mother). As per Exhibit-P1 settlement deed dated 03.05.2014 of the office of the Sub Registrar, Peravoor, 2nd respondent gifted her only property having an extent of 1 acre to the appellant, which according to her, was done on the basis of a specific assurance that he will look after and protect her.

(3.) After transferring the property under Exhibit-P1 document, appellant failed to provide the 2nd respondent, the basic amenities and physical needs. Hence, she filed M.C. No.56/2015 (Exhibit-P2) before the Maintenance Tribunal, Thalassery, respondent No.1 herein, under Section 23 of the Maintenance and Welfare of Senior Citizens Act, 2007 seeking for a direction to cancel Exhibit-P1 settlement deed. It is the case of the 2 nd respondent that since the only property with income was gifted to the appellant, she found it difficult to carry on her day-to-day activities.