N AYYAVU Vs. N AYYAVU

JUDGEMENT

(1.) PURSUANT to the direction of this Court, detenu-Tamilselvi, who is none-else than the daughter of the petitioner, appeared before us. According to the petitioner, the third respondent who is a neighbour, after assuring his daughter, took her to Delhi and stayed there some time. It is also his claim that after spending for some time there, he left her and that her whereabouts are not known, hence he filed the present habeas Corpus Petition.

(2.) WE also enquired tamilselvi, his daughter who is aged about 22 years, hence she is a major. Though she reiterated the averments made by the petitioner i. e. , her father, the same is denied by the third respondent-Palanivelu. WE also enquired the said Palanivelu. According to him, he is aged about 28 years. She is a B. Sc. , graduate and he had gone to Delhi for preparing preliminary examination in indian Administrative Service. He also informed us that he is possessed with sufficient lands and he denied the claim of the petitioner as well as the statement of Tamilselvi.