K.SHANTHI Vs. THE TAHSILDAR

JUDGEMENT

(1.) Heard both sides.

(2.) According to the Petitioner, her husband deserted her and her children very long back and eloped with her servant maid and never cared about the family. Apart from that, her only son K.Jaiganesh Ram suddenly expired on 26.12.2013 due to mental agony and shock due to the negligent attitude of her husband. In fact, her husband had not attended even the cremation of her beloved son K.Jaiganesh Ram.

(3.) The stand of the petitioner is that she had applied for Legal Heir Certificate and that the respondent/Tahsildar, Madurai North, Madurai District, issued a Legal Heir Certificate dated 20.11.2014 in her name along with her husband's name viz., Mr.Kannan.