S. MALA Vs. DISTRICT ARBITRATOR & DISTRICT COLLECTOR

JUDGEMENT

(1.) Under assail is the Order dtd. 13/6/2024 passed in W.P. No.6163 of 2021.

(2.) This matter arises under the provisions of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 [hereinafter referred to as 'Senior Citizens Act'].

(3.) The Third Respondent/Smt. S. Nagalakshmi (deceased), died during the pendency of the Writ Petition was a Senior Citizen, who filed an Application under the Senior Citizens Act to cancel the Settlement Deed executed by her in favour of her only Son viz., Mr. S. Kesavan, who is also deceased. The Complaint filed by the Third Respondent/Senior Citizen was taken on file, and an inquiry was conducted by the Revenue Divisional Officer (RDO), Nagapattinam. The parties were examined and statements were recorded.