M MEENA Vs. SUPERINTENDENT OF POLICE, THOOTHUKUDI DISTRICT

JUDGEMENT

(1.) "To part a woman from her child in a violent manner is a most dangerous step to take. It will so unstabilize her that she may emerge from the shattering experience as an entirely different personality." (Ellison) .

(2.) Though the case originated with a prayer by the mother to get back her child, aged 15, ultimately, the case ended in the child aged 15 seeking restoration of custody of her ten month's old baby.

(3.) Adoption can be a most beautiful solution not only for childless couples and single people, but also for homeless children. It enables a parent-child relationship to be established between persons not biologically related. When a biological mother, who had been under compulsive circumstances to part with the child without knowing the implication of surrender is made to lose the child, what would be the consequence is explained in the above quotation.