S. SUNDARRAJ Vs. DISTRICT COLLECTOR, MADURAI DISTRICT

JUDGEMENT

(1.) Heard both sides.

(2.) The writ petitioner is the son of respondents 5 and 6. The parents executed settlement deed dtd. 26/10/2016 in favour of the petitioner settling the petition-mentioned land measuring 48 cents(document No. 5642/2016). Subsequently, the parents filed a petition before the Maintenance Tribunal for cancelling the document. The Maintenance Tribunal vide proceedings dtd. 2/3/2020 cancelling the settlement deed. Challenging the same, the present writ petition came to be filed.

(3.) The learned counsel appearing for the writ petitioner reiterated all the contentions set out in the affidavit filed in support of the writ petition and called upon this Court to grant relief as prayed for.