The court had earlier requested Mr Jayant Bhushan to assist us as Amicus Curiae in the case and we record our appreciation of Mr Bhushan who was of considerable assistance ... to us These appeals have been filed against the judgment of the Madras High Court D Patchaiammal filed a petition under Section Criminal Code of Procedure in the year before the Family Court at Coimbatore in which she alleged that she was married to the D Velusamy herein on and since then the D Velusamy herein and she lived together in her father s house for two or three years It is alleged in the petition that after two or three years the D Velusamy herein left the house of the D Patchaiammal s father and started living in his native place but would visit the D Patchaiammal occasionally