S.VELANKANNI Vs. CHITRADEVI

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer for issuance of a writ in the nature of mandamus, directing respondents 1 to 4 to pay compensation of Rs.5,00,000/- (Rupees Five lakhs only) to the petitioner and grant such other remedies as this Hon'ble Court may deem fit and proper in the circumstances of the case.

(2.) In support of the writ petition, it is averred that the petitioner is a resident of S.Kollapatti Village belonging to Christian Dobhi Community. One John Kennedy son of Swamikanu, belonging to Christian Vanniar Community, who is a permanent resident of neighbouring village, Selliayampatti was in love with the petitioner, and he promised to marry her.

(3.) It is the case of the petitioner that it was on the false assurance of John Kennedy, she developed intimacy with him, which resulted in her becoming pregnant. The petitioner asked John Kennedy to marry her, but he refused to do so and instead, insulted her. He also tried to bribe the petitioner to abort the pregnancy. This act of John Kennedy made her file a complaint with the Police on 16.10.2000, which was registered as FIR 18 of 2000 under Sections 417, 493 and 506(ii) I.P.C and was taken on the file of the second respondent in P.R.C.No.41 of 2002.