SIVASANKARA PANICKER Vs. RAVINDRANATH

JUDGEMENT

(1.) This is an unfortunate case. It is one raising questions of general concern, particularly in relation to the weaker section of the society, the women. Medico legal problems are involved in the case.

(2.) An Advocate married on 31-8-1986 at the Guruvayoor Temple. The bridegroom was of a mature age of 30, and the bride, of 24. Understandably, the marriage was attended by many, including members of the Bar and Judicial Officers.

(3.) On 12-9-1986, a petition for divorce was filed. The ground alleged was that the wife was insane at the time of the marriage.