SUNNY GOYAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an unfortunate petition, in which petitioner Sunny Goyal has prayed for protection of life and liberty against respondent No.4 Suresh Goel, who is his mother and respondent No.5 Subhash Garg (mama of the petitioner).

(2.) A perusal of the petition shows that father of the petitioner and husband of respondent No.4 late Raj Kumar Goyal had executed a Will dtd. 11/11/2013, vide which 100% share of the booth and 50% share of the house was given to the petitioner and 50% share of the house was already in the name of his wife-respondent No.4 Suresh Goel for obvious reason that the petitioner being son will inherit his business and his wife will have a house to live in for rest of her life.

(3.) The latter part of the petition reflects that the petitioner has become dishonest, as it is stated that he got a General Power of Attorney of share of his mother, in his name to deal with house in any manner and by way of filing this petition, he wants to create grounds to oust his own mother from the house, who is a senior citizen and further to sell it. A perusal of the representation also shows that the same has been filed with oblique motive of harassing his own mother so that on the basis of GPA given by her, the petitioner may usurp the house and oust her in old age. This greediness on the part of the petitioner is apparent from the representation given to police as well as from contents of this petition.