MERLIN ALIAS SHERLY AUGUSTIN Vs. YESUDAS

JUDGEMENT

(1.) Can a Lok Adalat make an award touching the rights of a minor. This is the short issue for decision in this case.

(2.) Heard the learned counsel for the petitioners. Having regard to the issue in hand and the nature of the judgment being passed, notices to respondents are dispensed with.

(3.) Vacachan and Karmely had three children, late Augustin, the first respondent Yesudas and the third respondent Lilly James. The first petitioner is widow of late Augustin and the second petitioner, a minor aged 6 years, is their child. The second respondent is the wife of the first respondent.