THALAPATHY RAMKUMAR Vs. P. ARJUNAN

JUDGEMENT

(1.) Under assail is the Order, dtd. 19/8/2024 passed in W.P. No.16468 of 2024. The 1st Respondent in the present Writ Appeal is a Senior Citizen and the Appellant is his son.

(2.) The Senior Citizen filed a Complaint before the Sub-Divisional Executive Magistrate/Revenue Divisional Officer (RDO), Tribunal for Maintenance and Welfare of Parents and Senior Citizens Act, Coimbatore South Division, Coimbatore, stating that he has one son (Appellant) and one daughter, Mrs. Selvanayagi, both got married and living separately. The Senior Citizen is living separately in a Rental house. He was driven out from his house and coerced into executing a Settlement Deed.

(3.) After execution of Settlement Deed, the Appellant neglected the 1st Respondent/Senior Citizen and drove him out of his own house, where he had a share. Since the Settlement Deed was executed through fraud and coercion, the 1st Respondent in his Complaint made a request to declare the Settlement as null and void under the provisions of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 [hereinafter referred to as 'Senior Citizens Act'].