SUKHDEV SINGH Vs. SUKHBIR KAUR

JUDGEMENT

(1.) ISSUE REFERRED : The reference to a Bench of the three Hon'ble Judges has been made by the order dtd. 22/8/2024 of this Court, which reads thus:

(2.) Before we refer to the submissions made across the Bar, it will be necessary to briefly refer to the provisions of the Hindu Marriage Act,1955 (for short, 'the 1955 Act'). Sec. 5 deals with the conditions for a Hindu marriage, which reads thus:

(3.) The 1955 Act deals with void marriages and voidable marriages. Sec. 11, which deals with void marriages, reads thus: