THAKOR GANGABEN VINAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner is before us seeking the following prayers:

(2.) The Corpus is present before us today through video conference arranged from District Court Palanpur in presence of Mr. R.R. Zimba, Full Time Secretary, the District Legal Services Authority, Banaskanth at Palanpur.

(3.) On meeting the Corpus, she is conscious that she has turned 19 years old and she being major can take her own decision, and therefore,has chosen to insist on marrying respondent No.3-Thakor Prakashji Ashokji. She also further submits that she resides with his paternal aunt and uncle and is not desirous to join her parents.