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Judgment
P. Sathasivam, J.—The petitioner, by name, S. Vaidyanathan has filed this petition seeking production of his minor daughter V. Suriya
before this Court and set her at liberty.
According to the petitioner, the detenue V. Suriya is his daughter; her date of birth is 10.04.1989 and was studying +2 in Subbaraya Chettiyar
Higher Secondary School at Panruti. On 19.01.2006, his daughter as usual gone to School, but did not return to home in the evening. After
thorough check and of the fact that he was not able to locate his daughter, he made a complaint on 20.01.2006. He also presented a petition to the
Superintendent of Police, Cuddalore on 24.01.2006. Since his daughter was not traceable, he filed this petition before this Court.
Pursuant to the direction of this Court, the detenue V. Suriya appeared before us. Even on 16.03.2006, in the enquiry, she asserted that she is a
major and aged about 18 years. According to her, her date of birth is 05.12.1987. The School certificate produced by the petitioner shows her
date of birth as 10.04.1989. If that is so, she is a minor. During our enquiry on 06.04.2006, as well as today she informed us that she married one
Chinraj of Siruvathur, Panruti Taluk on 20.01.2006 and according to her from that date onwards she is living with her husband and in-laws.
As directed by this Court, Chinraj, husband of the detenue was impleaded as 4th respondent in this petition. The said Chinraj along with his
parents appeared before us. We enquired him as well as his parents. He informed us that he is aged about 22 years and employed in Saraswathi
Jewelry, Gandhi Road, Panruti and getting an income of Rs. 3,000/- per month. His parents also stated the same thing. They also promised to
support their son and assured this Court that they will take care of their son and daughter-in law, detenue in this petition.
The petitioner S. Vaidyanathan, father of the detenue, who is also present before us, though has no objection for the union of the detenue and
the 4th respondent, he expressed in categorical terms that his daughter has to sever all connection with him in future. Even after the above
statement by the petitioner, the detenue is determined to continue her life with 4th respondent Chinraj.
We are conscious of the fact that the entry in the school certificate is relevant for the purpose of determination of age of a person. Though in the
school certificate the date of birth of the detenue has been stated as 10.04.1989, she asserted that her date of birth is 05.12.1987. Taking note of
her assertion as well as the undisputed fact that she married the newly impleaded 4th respondent even on 20 .01.2006 and living together from that
date happily, we are not inclined to separate them at this stage. Even if we accept the entry in the school certificate is correct, after few months she
will attain majority and the detenue can continue her life as per her wish. In view of the peculiar circumstance and of the relevant fact that both the
detenue and 4th respondent living together for a period of six months after marriage on 20.01.2006, we permit them to live together. At the same
time we direct the parents of the 4th respondent to render all assistance including financial assistance for the welfare of his son and daughter-in-law.
With the above observation this petition is closed.