POOVANANDI SAKKEENA Vs. POOVANANDI MARIYUMMA

JUDGEMENT

(1.) The petitioner is aggrieved by the impugned Ext.P-4 order dated 12.04.2018 rendered by the Maintenance Tribunal, whereby Ext.P-1 gift deed gifting the mother's undivided share in the property concerned in favour of the petitioner, has been cancelled. The prayers in this writ petition (Civil) are as follows:-

(2.) Heard Sri.Mahesh. V.Ramakrishnan, learned counsel appearing for petitioner and Smt.A.C.Vidhya, learned Government Pleader appearing for official respondents 1 to 4 and Sri.V.T.Madhavanunni, learned counsel appearing for contesting respondent No.1.

(3.) The petitioner is the daughter of the 1 st respondent (mother). The 1st respondent and her deceased husband have 10 children, viz., 5 sons and 5 daughters and the petitioner is one among the said 5 daughters. The landed property of 12 cents and the residential building thereon, which is the subject property of impugned proceedings, was owned by the petitioner's father (Ibrayan). Consequent on the intestate death of the petitioner's father, the petitioner, her 9 other siblings and her mother (R1), became the 11 co-owners in respect of the said property consisting of 12 cents and also the residential building.