K.JAYATHI Vs. INSPECTOR GENERAL OF REGISTRATION

JUDGEMENT

(1.) This writ petition has been filed challenging the order of the second respondent dtd. 31/8/2015, refusing to cancel the marriage registration certificate of the illegal marriage held between the 3rd and 4th respondents and registered as Document No.557/2015, dtd. 3/8/2015.

(2.) The case of the petitioner is that the petitioner is the legally wedded wife of the third respondent. The marriage was solemnized between the petitioner and the third respondent on 1/11/1989, as per the Hindu traditions and customs. After the marriage, they lived as husband and wife and the petitioner gave birth to two children, one female and another male.

(3.) The 4th respondent is the younger sister of the petitioner and at the time of the petitioner's marriage with the 3rd respondent, the 4th respondent was studying and she needed parenting, so the petitioner took care of her younger sister the 4th respondent herein and allowed the 4th respondent to stay with her family.