REGENT COMPUTRONICS PVT. LTD.

AMMINI Appellant

V/S

District Collector, Collectorate, Kakkanad Respondents

Referred Judgements :-

VANGUARD FIRE AND GENERAL INSURANCE CO LIMITED MADRAS VS. FRASER AND ROSS [REFERRED TO]
NATIONAL BUILDINGS CONSTRUCTION CORPORATION VS. PRITAM SINGH GILL [REFERRED TO]
RESERVE BANK OF INDIA UNION OF INDIA PEERLESS GENERAL FINANCE AND INVEST MENT CO LIMITED STATE OF WEST BENGAL VS. MENT COMPANY LIMITED:PEERLESS GENERAL FINANCE AND INVEST MENT COMPANY LIMITED:RESERVE BANK OF INDIA:PEERLESS GENERAL FINANCE AND INVEST MENF COMPANY LIMITED [REFERRED TO]
K V MUTHU VS. ANGAMUTHU AMMAL [REFERRED TO]
PAUL ENTERPRISE VS. RAJIB CHATTERJEE [REFERRED TO]
LEBY ISSAC VS. LEENA M NINAN ALIAS LINCY [REFERRED TO]
SUPRABHA VS. K K SIVARAMAN [REFERRED TO]
SYAMALADEVI VS. SARALADEVI [REFERRED TO]
VASUMATHI N VS. VALSAN [REFERRED TO]
ANILKUMAR VS. SHEELA [REFERRED TO]
THOMAS VS. PONNAMA THOMAS [REFERRED TO]
NATIONAL INSURANCE CO. LTD. VS. KIRPAL SINGH [REFERRED TO]
THOMAS P.K. VS. SAHITHYA PRAVARTHAKA CO OPERATIVE SOCIETY [REFERRED TO]
SHAILESH DHAIRYAWAN VS. MOHAN BALKRISHNA LULLA [REFERRED TO]
KRISHNA MOORTHY VS. SOUMYA KRISHNAN [REFERRED TO]
JANAKI AMMA AND ORS. VS. RENUKA SADANANDAN AND ORS. [REFERRED TO]
KANAKAMMA VS. REVENUE DIVISIONAL OFFICER [REFERRED TO]

JUDGEMENT

(1.) The petitioner is a senior citizen, who is now aged 73 years and she is the wife of the 3rd respondent, who is also a senior citizen, now aged 77 years. The petitioner is aggrieved by the impugned Ext.P-3 order dated 14.05.2017 issued by the Tribunal under the provisions of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007, whereby her prayer in Ext.P-3 application has been rejected. In Ext.P-3 application dated 14.05.2017, the petitioner had prayed before the said Tribunal that Ext.P-2 settlement deed executed by her in favour of R3 (husband)should be cancelled by virtue of the enabling provisions contained in Section 23 of the above said Act.

(2.) The prayers in this Writ Petition (Civil) are as follows:

(3.) Heard Sri. Arun Alex, learned counsel appearing for the petitioner, Sri. Saigi Jacob Palatty, learned Sr.Government Pleader appearing for official respondents 1, 2, 5 and 6 and Sri.K.S. Madhusoodanan, learned counsel appearing for the contesting respondents 3 and 4.

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AMMINI Vs. DISTRICT COLLECTOR, COLLECTORATE, KAKKANAD

Referred Judgements :-

JUDGEMENT

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