UNNIKRISHAN Vs. DISTRICT COLLECTOR COLLECTORATE

JUDGEMENT

(1.) The petitioner impugns Ext.P4 order of the Maintenance Tribunal constituted under the provisions of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 ('Act' for short).

(2.) According to the petitioner, this order has been issued in an application filed by the senior citizen involved in this case, namely, the 3rd respondent herein, even though the said application had been expressly withdrawn by her, as is evident from Ext.P3. The petitioner asserts that the Maintenance Tribunal, therefore, has erred in issuing an order on a withdrawn application and that too that without affording her client sufficient opportunity of establishing relevant and cogent facts.

(3.) I have heard Smt.Valsala, learned counsel appearing for the petitioner; Sri.P.S Appu, learned counsel appearing for the 3rd respondent and the learned Sr. Government Pleader appearing for respondents 1 and 2.