K LAKSHMANAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to direct the 1st respondent to forthwith retrieve the dowry articles from respondents 2 and 3 given by the petitioners at the time of the marriage of their daughter on 10.02.2016 with the son of the respondents 2 and 3 and hand over the same to them.

(2.) For the sake of convenience, the parties will be referred to by their name.

(3.) Meenal, the daughter of the petitioners got married to Chockalingam, the son of the respondents 2 and 3 on 10.02.2016 at Sevvur Village in Sivaganga District. It is the case of the petitioners that, the respondents 2 and 3 demanded and obtained gold jewellery, silverware, diamond jewels and cash. Admittedly, after marriage, Meenal and Chockalingam settled down in the U.S. and they are living there and litigating in the superior court of New Jersey, since their marriage had broken down. While so, the petitioners gave a representation dated 30.11.2017 to the first respondent police and has thereafter, filed the present petition with the above prayer.