Punjab and Haryana High Court: Sudhir Mittal, J., addressed a matter of registration of marriage.
Issue in focus
Application for registration of marriage was filed in the year 2019, yet the same has not been registered till date.
Counsel for the petitioners submit that petitioner 2 was below 21 years of age on the date of marriage and thus it is in violation of Section 5 of the Hindu Marriage Act, 1955.
However, in view of Section 11 and 12 of HMA, marriage was only voidable. Parties did not seek to avoid marriage and thus, there is no legal bar on registration of the same.
Bench
In view of the Hindu Marriage Act, 1955, in case a marriage is solemnized in violation of the age restriction laid down therein, the marriage is only voidable.
Since parties have not sought the annulment of marriage the same is being sought to get registered and thus there is no legal bar to its registration.
Court directed Respondents 2 to 4 to ensure that the marriage be registered within 2 weeks. [Deepak Kumar v. State of Haryana, 2020 SCC OnLine P&H 759 , decided on 15-06-2020]
