DAYALLA KANTHAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri M. Ratan Singh, learned counsel for the petitioner, Sri L.Ravinder, learned Asst.Govt.Pleader for Revenue.

(2.) This writ petition is filed challenging the order dtd. 7/10/2023 in proceedings No.E/1268/2023 passed by the 3rd respondent.

(3.) 1st respondent filed an application under Sec. 4 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (for short, 'the Act') before the 3rd respondent claiming maintenance and also to cancel the gift settlement deed bearing No.46/2018 dtd. 8/1/2018 executed by her in favour of her grandson/5th respondent herein.