R. MUNIYAMMAL Vs. DISTRICT COLLECTOR/APPELLATE TRIBUNAL

JUDGEMENT

(1.) Under assail is the Writ order dtd. 26/2/2024 passed in W.P.No.32 of 2024.

(2.) The appellant, who is the senior citizen and mother of the 3rd respondent, filed a complaint before the Revenue Divisional Officer/Senior Citizens Tribunal, Dharmapuri, stating that she had executed a settlement deed in favour of her son/3rd respondent due to love and affection and for the better future of the 3rd respondent. The senior citizen in her complaint has stated that at the time of executing the settlement, the 3rd respondent promised that he will take care of the appellant/senior citizen and his brothers and sisters. Trusting the 3rd respondent, the senior citizen executed the settlement deed. After execution of the settlement deed, the senior citizen was driven out from her house, and presently she is residing in her second daughter's house. She is suffering to lead her livelihood and meet her medical expenditure. The 3rd respondent being the eldest son, the senior citizen trusted him to take care of her till her lifetime.

(3.) The 3rd respondent in his reply has stated that the property was purchased by his father in the name of his mother/appellant. He also claimed that he had earned money at a young age and contributed to the purchase of the property. The appellant has now filed a complaint allegedly at the instance of her daughters and has lodged a police complaint in the Krishnapuram Police Station, stating that the 3rd respondent had threatened and physically tortured her. However, the said statement is incorrect. The 3rd respondent has further stated that he is ready and willing to maintain the appellant in the event of joining with his family.