GIREESHKUMAR Vs. DISTRICT COLLECTOR, CIVIL STATION

JUDGEMENT

(1.) The petitioner impugns Exhibits P1 and P2 orders, issued by the Maintenance Tribunal and the Appellate Tribunal respectively, constituted under the provisions of the Maintenance and Welfare of the Parents and Senior Citizens Act, 2007 ('the Act' for brevity).

(2.) The petitioner concedes that he is the son of the third respondent - the senior citizen and alleges that the impugned orders are untenable since the Tribunals have set aside the sale deed executed by the senior citizen without jurisdiction.

(3.) I have heard Sri.Ramanunni Menon, learned counsel appearing for the petitioner, Sri.Jawahar Jose, learned counsel appearing for the third respondent and the learned Senior Government Pleader appearing for respondents 1 and 2.