A C SAROJINI Vs. STATE OF KERALA

JUDGEMENT

(1.) Athe writ petition was filed by the appellant impugning Exts.P11 and P12. The writ petition was disposed of by the judgment under appeal whereby, the learned single Judge set aside not only Exts.P11 and P12, but also Ext.P8 and relegated the matter to be enquired by the Government of Kerala. It is this judgment which is impugned before us.

(2.) We heard the learned counsel for the appellant and the learned counsel appearing for the sixth respondent. We also heard the learned Government Pleader.

(3.) The appellant claims to be the widow of late Sri.K.P.Karunakaran Nambiar who was a freedom fighter. The sixth respondent claims that she is the second wife of the deceased and that there was no legal marriage between the deceased and the appellant, the third wife. On the other hand, the appellant contends that there was no valid marriage between the deceased and the sixth respondent.