SENGAZHANI REDDIAR Vs. N SABAPATHI

JUDGEMENT

(1.) THE petitioner, by name, Sengazhani Reddiar has filed this petition seeking direction to the respondents for production of the detenue by name Lalitha , who is none else than his daughter before this Court and set her at liberty.

(2.) PURSUANT to our direction of this Court, the detenue Lalitha, appeared before us. We enquired her. According to her, she is 25 years old and also admits that she married the first respondent and having two children as on date. Further, she expressed some difficulty in living alongwith the first respondent and she prefers to stay with the petitioner herein, who is none else than her father. In the light of her above statement and assertion, we permit her to go and live with her father, petitioner herein, who is also present before us and expressed his willingness to take her back. In the light of the above development the detenue is set at liberty and she is free to live with her father, petitioner herein. Both parties are at liberty to approach the appropriate civil Court to vindicate their grievance if any. This petition is disposed of accordingly. .