ANSARI KAVUVILA VEEDU Vs. REENA

JUDGEMENT

(1.) This judgment must be read in continuation of the earlier order dated 07.10.2010 passed by us.

(2.) Today when the case came up for hearing, the petitioners are present. Along with them, the alleged detenue Fathima, has also come to Court.

(3.) Fathima is a 14 year old minor girl - daughter of the 2nd petitioner, whose date of birth is 10.12.1995. Her father has expired and the 2nd petitioner, after the death of her husband, has remarried the 1st petitioner. The alleged detenue and Abu Hassan, her younger brother, were born to the 2nd petitioner in her earlier marriage with the father of the alleged detenue.