SAKEENA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the daughter of the deceased Fathima and sibling of respondents 3 to 6 and the paternal aunt of the 7th respondent, is before this Court seeking for police protection to participate in the functions scheduled in connection with the last rites of the deceased mother, to be held on 30.11.2017 and 01.12.2017.

(2.) Heard the learned counsel for the petitioner, the learned counsel appearing for respondents 3, 5 and 7 and also the learned Government Pleader.

(3.) As put forth by the learned counsel for the petitioner, the deceased mother was under the care and protection of the petitioner and that she was properly nursing her till the last breath, which however is sought to be disputed by the learned counsel appearing for respondents 3, 5 and 7. It is pointed out that after the demise of the mother, the party respondents wanted to oust the petitioner with an eye on the property left behind by the deceased mother. It is stated by the learned counsel for the party respondents that the petitioner is actually residing at a different place as evident from the address given. However, the learned counsel concedes that, by virtue of the demise of the mother, the petitioner being the daughter of the deceased has also some rights on the property.