T. BERIL LYNORA Vs. DISTRICT REGISTRAR (ADMINISTRATION)

JUDGEMENT

(1.) This writ petition has been filed challenging the proceedings of the first respondent dated 21.09.2020.

(2.) The case of the petitioner is that while she was studying in Higher Secondary School in the year 2014-2016, she got acquainted with the third respondent. During the relevant point of time, the petitioner was aged about 17 years and the third respondent was aged about 22 years.

(3.) It is the further case of the petitioner that the third respondent mislead the petitioner and took her to the Sub Registrar Office and made her sign in certain documents and later the petitioner came to know that the third respondent had registered the marriage between the petitioner and the third respondent. According to the petitioner, during the relevant point of time, she was aged about 17 years and therefore, the entire marriage was invalid in the eye of law.