(1.) The petitioner is aggrieved by the impugned Ext.P6 order dated 19.6.2018 rendered by the Maintenance Tribunal, whereby Ext.P-2 settlement deed dated 22.03.2013 executed by the 3rd respondent (mother) in favour of the petitioner has been cancelled on the basis of the application filed by the 3rd respondent under Sec.23(1) of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007.
(2.) The prayers in this Writ Petition (Civil) are as follows:
(3.) Heard Sri.R.Sunilkumar, learned counsel appearing for the petitioner, Sri.S.Santhosh Kumar, learned counsel appearing for R-3 and W.P.(C)No. 29452 of 2018 .3. Smt.A.C.Vidya, learned Govt Pleader appearing for respondents 1 and 2.