T K AYSHA Vs. SUB REGISTRARKOZHIKODE

JUDGEMENT

(1.) According to the petitioner she is the legally wedded wife of the 2nd respondent. Their marriage had been solemnised under Muslim Law. The second respondent married another. That was based on an agreement entered into between them and registered with the office of the first respondent. Such a document has been registered as a miscellaneous document to be entered into book No. 4 maintained under S.51 of the Indian Registration Act by the first respondent. The petitioner applied for a copy of the said agreement. The petitioner is not provided with a certified copy. Therefore the petitioner has approached this Court seeking a direction to the first respondent to issue a certified copy of the said document to the petitioner so that she can proceed further to vindicate her grievance.