BHASKARAN MENOKI Vs. DEVAKI AMMA AND OTHERS

JUDGEMENT

(1.) The petitioner is aggrieved by the impugned Ext.P4 order dated 20.7.2018 whereby the Maintenance Tribunal has directed by way of an interim measure that the petitioner should pay interim maintenance at the rate of Rs. 10,000/- per month retrospectively from July 2016 on Ext.P1 application dated 21-4-2016 submitted on behalf of the first respondent seeking cancellation of transfer deeds as per the provisions contained in Section 23(1) of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007.

(2.) The prayers in the afore-captioned writ petition (civil) are as follows:-

(3.) Heard Sri.Sunny Mathew, learned counsel appearing for the petitioner, Sri.K.K.Mohamed Ravuf, learned counsel appearing for respondent Nos.1 and 2 and Smt.A.C.Vidhya, learned Government Pleader appearing for respondent No.3.