S VENKATRAMAKRISHNAN @ NAGARAJ Vs. SUPERINTENDENT OF POLICE, DINDIGUL DISTRICT; DEPUTY SUPERINTENDENT OF POLICE, PALANI TALUK; INSPECTOR OF POLICE, PALANI NAGAR POLICE STATION; MALARVIZHI; S LAXMIPATHI

JUDGEMENT

(1.) One Mr.S.Venkatramakrishnan @ Nagaraj, claiming himself to be the son of Suryakumar @ Vellaichamy, and resident of Door No.113B/264, Kondichampatti, Nadupatti Post, Aathur Post, Dindigul District, has sought for a Writ of Habeas Corpus, to produce the corpus of one Pandeeswari, claiming that she is his wife. He has also sought for a direction to produce the corpus of Nagarajan, claiming that he is his son.

(2.) In the supporting affidavit, the petitioner has stated that the alleged Nagarajan was born in the year 1992, through his first wife Easha. After the demise of his wife, he has married one Pandeeswari, and through her, he has two children namely, Dineshkumar and Mallieswari.

(3.) According to the petitioner, both he and his elder brother Venkatraman enjoyed the ancestral properties. He appointed the petitioner, as a trustee in VLB Janakiammal Trust. The petitioner was running VLB Janakiammal Arts and Science College and Srikrishna Engineering College. The petitioner has inducted Malarvizhi, in the trust.