B.BACKIYALAKSHMI Vs. DISTRICT REGISTRAR, DINDIGUL DISTRICT

JUDGEMENT

(1.) The present writ petition has been filed for the issuance of a Writ of Certiorari, to quash the impugned marriage Registration No. HINDU/DINDIGUL JOINT - I/68/2025 dtd. 17/2/2025 issued by the 2nd respondent.

(2.) The brief facts as stated in the petitioner affidavit are that the 3rd respondent was employed as a driver in petitioner household for a considerable period and has gained access and proximity to the family by virtue of his employment. Taking undue advantage of the trust reposed in him by the family, he gradually began to manipulate the petitioner emotionally and psychologically.

(3.) Inspite of notice issued to the 3rd respondent vide order dtd. 4/6/2025, failed to appear before this Court, hence this Court vide order dtd. 25/6/2025 had suo moto impleaded the Inspector of Police as 4th respondent and directed to produce the 3rd respondent. Thereafter the 3rd respondent had appeared through his Counsel, but had not filed any counter. However, the Learned Counsel appearing for the 3rd respondent submitted that the marriage took place with the consent of the petitioner before the "Sadhi Marupu Thirumana Maiyam, Dindigul". Again this Court suo moto impleaded one M.Priya Dharshini, Treasurer, of the said Maiyam, who appeared through Counsel before this Court. After hearing the submissions of all the parties, this Court has given its anxious consideration.