P. SEVUGAN Vs. SUPERINTENDENT OF POLICE, SIVAGANGAI DISTRICT

JUDGEMENT

(1.) "PEAK OF CHAUVINISM" and "HEIGHT OF ATROCITY" and DISCRIMINATION are the facts of this case. A lady is neither a property to be sold in the name of marriage nor rejected as sub -standard good. This case exhibits lack of meaningful decent life, social security and assurance to women in our society.

(2.) THE petitioner has come before this court seeking a writ of mandamus to direct the respondents 1 and 2 not to harass the petitioner and insist the petitioner to marry the third respondent.

(3.) THE petitioner contends that he got engaged to the third respondent in the month of April, 2013. Subsequently, he came to know that the parents of the third respondent died due to AIDS and therefore, he is not inclined to get married to the third respondent. However, at the instance of the third respondent, the respondents 1 and 2 are compelling the petitioner to get married to the third respondent. Therefore, he seeks relief.