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Judgment
8 paragraphs · 233 wordsM.Dhandapani, J
The grievance of the 87 year old petitioner is that despite executing settlement deed doc. No.349/2021 in favour of her daughter, 4th respondent -Tamil Selvi, the 4th respondent has failed to maintain her and has been harassing her, while her sons Rajasekar and Shankar are maintaining her. The 4th respondent is alleged to be possessing immovable properties worth Rs.17 Crores.
The maintenance Tribunal, by order dated 31.05.2025, has already directed payment of Rs.18,000/- per month along with medical and festival expenses. The appellate Tribunal has also confirmed the same on 14.03.2026. Challenging the same, the present writ petition has been filed praying to revoke the settlement deed document No.349/2021.
Heard the learned counsel for the petitioner and perused the materials available on record.
Considering the advanced age of the petitioner, the allegation of non-maintenance and harassment and to protect the life and property of the senior citizen during pendency of the writ petition, this Court is inclined to hear the respondents 3 to 5.
Notice to the respondents 3 to 5 returnable by 10.06.2026. Private notice is also permitted.
This Court also directs Mr.C.Prabakaran, Government Counsel, to ensure the appearance of the private respondents 3 to 5 before this Court on that day through jurisdictional police station.
Post the matter on 10.06.2026 for the appearance of the respondents 3 to 5 or through counsel.