LAWS(MAD)-2016-8-72

Y.HARSHIDHA Vs. THE DISTRICT COLLECTOR ERODE DISTRICT

Decided On August 05, 2016
Y.Harshidha Appellant
V/S
The District Collector Erode District Respondents

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal.

(2.) The deponent of the affidavit is the mother of the minor petitioner namely, Y.Harshidha, aged 16 years and would state that her marriage with the third respondent was solemnized on 01.07.1998 and at the time of her marriage, her parents presented her with jewels, cash and household articles etc as demanded by him and out of the wedlock, she was blessed with two daughters namely, Harshidha, aged about 16 years and Sudharshini, aged about 13 years and both of them are under her care and custody.

(3.) It is further stated by the petitioner's mother that the third respondent on account of his addiction to alcohol, abused her both physically and mentally and she was also driven out of her matrimonial home in the year, 2013 and subsequently, the third respondent had contracted marriage for the second time.