RADHA Vs. UNNIKRISHNAN

JUDGEMENT

(1.) WHEN the Writ Petition came up for hearing on 19.9.2012, we passed the following order:

(2.) THE learned Government Pleader submitted that a Woman Civil Police Officer and the Sub Inspector of Police, Mala met Devaki Amma at Karuna Bhavan Orphanage on 24.9.2012 and recorded the statement of Devaki Amma. The said statement is made available for our perusal. Devaki Amma stated that she was admitted at Karuna Bhavan Orphanage by Unnikrishnan, the first respondent. Devaki Amma is aged eighty years. Her marriage was solemnised, but that relationship continued only for eight months. About five years ago, the house in which Lakshmi Amma and Devaki Amma were staying at Thrippekkulam was sold by the first respondent. After sale of the house, Lakshmi Amma and Devaki Amma were taken to the wife's house of the first respondent. Devaki Amma also stated that the first respondent and his wife, Sreedevi, used to abuse her and Lakshmi Amma occasionally. Devaki Amma came to know about the death of Lakshmi Amma only when the petitioner met her and told her about the same. Devaki Amma likes to go with Radha, the petitioner. Devaki Amma also stated that the first respondent did not compel her to go to Karuna Bhavan Orphanage, but he stated that he was not able to look after her. Devaki Amma also stated that she has rights over the house at Thrippekkulam. She is receiving old age pension. Devaki Amma is happy at Karuna Bhavan Orphanage, but, at the same time she likes to go with Radha, the petitioner.

(3.) IN the facts and circumstances, the Writ Petition is disposed of as follows: