LAKSHMI SIVAJOTHI Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard both sides.

(2.) It is unnecessary to traverse the factual details as stated by the petitioner as well as respondents 4 and 5. It is fairly stated that the petitioner herself has filed appropriate petition seeking relief in respect of her two minor daughters, viz., Lavanya Rasi and Priyanka before the Family Court, Chennai and the petition is yet to be numbered. Likewise, learned Counsel appearing for respondents 4 and 5 informs this Court that they also filed Guardian O.P. No. 7 of 2006 before District Court, Karur for appropriate relief.