V. RAVEENDRAN Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) This is a petition relating to the proceedings in O. P. No. 2 of 1995 of the Family Court. Thrissur. The present petitioner is the respondent in the said proceedings and the husband of the petitioner therein.

(2.) For the purpose of this petition presented under Art. 226 and/or 227 of the Constitution of India to the extent of the prayers therein, certain facts need to be stated.

(3.) The marriage of the parties was celebrated on 13-5-1985 according to the Hindu religious rites and customs. The venue of the marriage was the Sree-Krishna Temple. Guruvayoor and consequently it was also registered before the Guruvayoor Township Office on the very same day. A female offspring of the marriage named Radhika was born on 26-3-1986. The daughter is attending her education at Lion's Preparatory School, Koppam, Palakkad and aged eight years.