GIRIJA LEKSHMI Vs. SREEJITH

JUDGEMENT

(1.) THE petitioner is the mother of Anu Chandran. THE petitioner has filed this writ petition alleging that one Sreejith, the 1st respondent herein, enticed her daughter away and therefore the respondent was directed to produce the said Anu Chandran before this Court. Originally, the said Anu Chandran could not be traced by the police. When the matter came up for hearing on 20.04.2007, the learned counsel for the respondents 3 and 4 submitted that the 4th respondent has information that the Anu Chandran and Sreejith are in Hyderabad and they propose to appear before this Court if the case is posted to 24.04.2007. Accordingly, this case was posted today. Today Anu Chandran and Sreejith are present before us. We had occasion to talk to Anu Chandran who told us that she is aged 20 years and has married the 1st respondent-Sreejith. She has also produced before us the marriage certificate issued to her under the Hindu Marriage Rules. She expressed her desire to go with Sreejith whom she has accepted as her husband. In the above circumstances, we do not think that any relief can be granted to the petitioner-mother in this writ petition. Accordingly, the writ petition is closed.