I INDUMATHI Vs. SUB-REGISTRAR AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed by the petitioner praying for issuance of a writ of Certiorari calling for the records from the file of the 1st respondent in Form-III Certificate of Registration of Marriage dated 15.07.2013 entered at Serial No.1509 of 2013 of Registrar of Marriage maintained under the Tamil Nadu Registration of Marriages Act, 2009 and to quash the same, as being without jurisdiction and authority of law, illegal and invalid.

(2.) In the affidavit filed in support of the writ petition, it has been averred by the petitioner as follows:-

(3.) The 3rd respondent has filed a counter, denying the allegation made by the petitioner, stating inter alia that the petitioner has made serious character assassination and she projected the 3rd respondent as a male chauvinist to escape from acts she had done. Further, the 3rd respondent and the petitioner fell in love with each other. The petitioner informed the 3rd respondent that she feared of getting marriage to some other person by her parents and she compelled the 3rd respondent to make arrangements for registered marriage. Hence, on 15.07.2013, the 3rd respondent and the petitioner exchanged garlands in accordance with Section 7A of the Hindu Marriage Act, in the presence of the 2nd respondent and they registered their marriage on the same day before the 1st respondent; but, now on the compulsion, force and coercion of her parents and relatives, the petitioner is making false allegations against the petitioner. Thus, the 3rd respondent sought for dismissal of the writ petition.