- (1.) HEARD learned counsel for the petitioner and learned Standing Counsel.
(2.) THE petitioners have appeared before the us in person and they have stated that they have married each other and are living with each other voluntarily. The petitioner No. 1 is a major as is evident from her High School certificate Annexure-1 to the writ petition. Under the Indian Majority Act a person whose age is above 18 years of age is a major and he/she can go anywhere and he/she can live with and marry anyone and no one can interfere, even his/her parents.
(3.) THE petition is therefore allowed. We direct the respondents not to interfere with the petitioners' living together and leading a married life. Petition allowed.;