RAMALAKSHMAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) The 1st appellant herein had gifted Ac.7.21 cents of land, in Chagaleru Village, Chilamathur Mandal, Ananthapur District, to the 5th respondent herein, who is her son, by way of a registered deed of gift vide document No.817/1999, dtd. 21/7/1999. The 1st Appellant has a daughter, who is the 2nd Appellant herein and two other sons.

(2.) The 5th respondent had subsequently filed O.S.No.97 of 2021 before the Junior Civil Judge, Hindupur, against his two brothers and sisters for an injunction restraining them from interfering with his possession over the said land. It appears that a temporary injunction, dtd. 8/7/2021 in I.A.No.220 of 2021 in O.S.No.97 of 2021 was also granted and the suit is pending.

(3.) The 1st appellant, had approached the 2nd respondent herein, under the provisions of the Maintenance and Welfare of parents and Senior Citizens Act, 2007, [for short "the Act, 2007"] for a declaration that the deed of gift executed by her in favour of the 5th respondent should be cancelled as he was not looking after her.