- (1.) Leave granted.
(2.) Heard learned counsel for the appellant. None has appeared for the respondent although she has been served notice. We had earlier requested Mr. Jayant Bhushan, learned Senior counsel to assist us as Amicus Curiae in the case, and we record our appreciation of Mr. Bhushan who was of considerable assistance to us.
(3.) These appeals have been filed against the judgment of the Madras High Court dated 12.10.2009.;