(1.) THE petitioner has approached this Court seeking the following reliefs:
(2.) BRIEFLY the case of the petitioner is as follows. The petitioner is a Senior Citizen residing with her aged husband at her tharvad building. She had obtained 3.32 acres of land from her father. She had executed a Gift Deed in favour of her sons and daughters by giving proportionate extent of land and 30 cents of land with the tharvad building was left in her name, where she along with her husband is residing. The 4th respondent, who is the younger son of the petitioner, is harassing the petitioner demanding the balance property and the tharvad building. He started mental and physical harassment towards the petitioner and her husband. There is threat to the lives of the petitioner and her husband.
(3.) WE heard learned counsel for the petitioner, learned counsel for the 4th respondent as also the learned Government Pleader.