MARYKUTTY VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners have approached this Court seeking the following relief:

(2.) Briefly put, the case of the petitioner is as follows. First petitioner is the mother of the 2nd petitioner. Second petitioner married the daughter of the 3rd respondent. Now, the 3rd and 4th respondents are using criminal force and various tactics against the petitioners to obtain the consent of the 2nd petitioner for a joint divorce petition. They have given time upto 30.10.2010 for signing the joint divorce petition.

(3.) A counter affidavit is filed by respondents 3 and 4.