C.V.Karthikeyan, J
1. The petitioner is the mother, who has complained that her daughter, who is lawfully married to the 4th respondent, is residing with the 4th respondent and that the 4th respondent is not permitting the petitioner to meet her daughter.
2. Let the daughter of the petitioner and the 4th respondent appear through video conferencing from the Principal District Court, Dindigul either through video conferencing available at the legal services authority or Mediation Centre or at the District Court complex, on 10.11.2025 at 2.15 p.m.
3. Call the matter on 10.11.2025 at 2.15 p.m.
