PAUL P.P. Vs. KOCHI CORPORATION

JUDGEMENT

(1.) The son of the petitioner, Boban Paul, is employed and settled with his family in USA. The marriage of the son of the petitioner was solemnized on 31.05.2008. Ext.P3 is the marriage certificate issued by the Church concerned. During 2011, the son of the petitioner and his wife appeared before the second respondent and submitted an application for registration of their marriage as per the Kerala Registration of Marriages (Common) Rules, 2008 (the Rules). Ext.P4 is the receipt evidencing submission of the said application. It is stated that as the son of the petitioner was under the impression that submission of the application alone is necessary for getting registration of the marriage, he did not pursue the application. The petitioner needs to produce the marriage certificate now for the purpose of obtaining permission for permanent residence in USA. It is stated that when the petitioner contacted the second respondent, he was informed that the application preferred by his son was not processed since his son and his wife did no appear before the second respondent in person and sign on the register. The case set out by the petitioner is that due to the outbreak of COVID-19 pandemic, the son of the petitioner and his wife are unable to travel out of USA. It is stated that if the son of the petitioner cannot get the marriage certificate before 30.10.2020, he may not be able to apply for permanent residence in USA. The petitioner, therefore, seeks direction to the second respondent to register the marriage of his son Boban Paul and his wife Anjana Jose, and issue marriage certificate without insisting their appearance and signature.

(2.) Heard the learned counsel for the petitioner as also the learned Standing Counsel for the respondents.

(3.) An identical matter has been disposed of by this court in favour of the petitioner therein, in terms of Ext.P6 judgment.