KUNCHI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner, who is an elderly senior citizen of aged more than 91 years, is aggrieved by the impugned Ext.P6 order dated 16.6.2016 rendered by the tribunal and Ext.P8 appellate order dated 17.8.2017 issued by the Appellate Tribunal whereby her main plea for cancellation of Exts.P2 and P3 settlement deeds executed by her in favour of the 3 rd respondent (son) has been refused. The petitioner also has incidental grievance that the maintenance amount has not been enhanced.

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

(3.) Heard Sri. P.K. Mohanan (Palakkad), the learned counsel appearing for the petitioner and Sri.Saigi Jacob Palatty, the learned Senior Government Pleader appearing for official respondent Nos. 1 and 2 and Sri. Binoy Vasudevan, the learned counsel appearing for the contesting respondent Nos.3 and 4.