LAWS(MAD)-1991-4-16

R RATHINAM Vs. KAMALA VAIDURIAM

Decided On April 23, 1991
R.RATHINAM Appellant
V/S
KAMALA VAIDURIAM Respondents

JUDGEMENT

(1.) Petitioner herein, who is the father of a minor girl Rukmani, has filed this petition alleging that the first respondent, who was a friend of his mother-in-law and thus an acquaintance, decided to have a girl of small age to attend to the household course at her brother's house at Madras. Rukmani, then aged about nine years, was entrusted to the custody of the first respondent on 4-10-1989. According to the petitioner after Rukmani was entrusted to the first respondent and who took away Rukmani from his custody, in spite of repeated demands did not permit him to see his daughter. He has alleged,

(2.) When the petition was first heard for admission on 26-2-1991, a Bench of this Court ordered.

(3.) To resolve the controversy as above, the Bench further ordered, We direct the Superintendent of Police, Tiruchirapalli, to forthwith depute an Officer not below the rank of the Dy. Superintendent of Police, to inquire about the minor daughter, Rukmani of the petitioner in village Mangalam so that her identity may be established as well as from the first respondent and other person' in village Mettupalayam and send a report along with Statements/evidence, if any, in respect of the identity of the girl Rukmani, on or before the next hearing date fixed.