(1.) THE petitioners are a mother aged 74 years and her daughter. THE 3rd respondent is the son of the first petitioner and brother of the second petitioner. THE petitioners pray that a direction may be issued to respondents 1 and 2 - police officials to afford protection to the petitioners against the contumacious, culpable and violent acts on the part of the 3rd respondent.
(2.) ACCORDING to the petitioners, an item of property belonging to the first petitioner was assigned in the name of the second petitioner. The 3rd respondent, son of the 1st petitioner, is not happy with the said conduct on the part of the first petitioner. He is raising objections against such transfer of right. He asserts a claim that he is a co-owner in respect of the property. The 3rd respondent has filed a civil suit claiming partition. Parties have joined issues in the said suit for partition. The petitioners have no objection in the suit for partition being decided in accordance with law by the concerned court. The short grievance of the petitioners is about the threat to the life and person of the petitioners caused by the 3rd respondent. Appropriate directions may be issued to ensure that there is no threat to the life or person of the petitioners, submits the learned counsel for the petitioners.
(3.) IN the result: