DEENA Vs. RAJESH KUMAR

JUDGEMENT

(1.) PETITIONER has approached this Court seeking the following reliefs:

(2.) BRIEFLY put, the case of the petitioner is as follows: Petitioner is a widow. First respondent is her brother. Second respondent is her mother and third respondent is her sister. There is reference to a partnership business and events which allegedly took place after death of her husband. It is further stated that there is threat by the first respondent along with the other party respondents to execute her share in favour of the first respondent. There is also threat of killing her daughters. There is further reference to event allegedly took place on 18.3.2010. In short, it is the case of the petitioner that the party respondents threatened the petitioner to take away the life of her daughters. Petitioner filed Ext.P2 complaint, followed by Ext. P3.