- (1.)The petitioner, by name, V. Ramasamy has filed this petition seeking production of his daughter Elamathi before this Court and set her at liberty.
(2.)Pursuant to the direction of this Court, the detenue Elamathi, appeared before us. We enquired her.
According to her, she is aged about 23 years and out of her own will and wish she married the third respondent, viz., Manoharan on 17.02.2 006. She also asserted that after marriage, they registered their marriage with the authority concerned and she prefers to live with the third respondent. Though her parents were before us expressed apprehension against third respondent, in view of the fact that the detenue being a major and in the light of her assertion and statement as well as of her willingness to live with the third respondent, we are of the view that no further direction need be issued, except setting her at liberty. It is made clear that parties are at liberty to move the appropriate forum to vindicate their grievance if any. This petition is disposed of accordingly.