March 3, 2018:

Bench caught Advocate manipulating documents to show a minor boy as a major to get his marriage registered.

Division Bench of Madras High Court has directed Bar Council of Tamil Nadu and Puducherry to take action against an Advocate for manipulating the documents to show a minor boy as a major to get his marriage registered.

HC Bench comprising of Justice C T Selvam and Justice N Sathish Kumar, also directed Inspector General of Registration in Santhome to take Departmental Action against Sub-Registrar in Poonamallee, who registered the marriage.

High Court was closing a Habeas Corpus petition by one V Ganesan of Peelamadu in Coimbatore to restore his 19 year-old daughter, who got married to one Michael Vignesh on January 22, 2017.

Judges were informed by the couple on February 6 last that the entire arrangements for the marriage had been made by their advocate, identified as E Lenin.

Perusal of the entire documents would show that they had been prepared by the advocate and manipulated to show Vignesh is a major to get the marriage registered.

Bench pointed out that,“We were pained to note this. Legal profession is not meant for conducting marriages”. Hence, HC Bench considered it appropriate to refer the matter to TN Bar Council for appropriate action.

HC Bench further directed Registry to forward the entire set of papers pertaining to the habeas corpus petition and the copies of the certificates produced before the court, to the Bar Council.

 

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