BEFFY JEESON Vs. STATE OF KERALA

JUDGEMENT

(1.) The 1st petitioner is a holder of BDS and belongs to Roman Catholic community, having residence in Madakkathara Grama Panchayat in Thrissur District. The 2nd petitioner is a US Citizen of Indian origin, belonging to Poonjar in Kottayam District.

(2.) Petitioners 1 and 2 proposed to marry each other with the blessings of their family and an engagement was held at Poonjar on 17.05.2019. The marriage was scheduled to be held on 15.05.2020. Unfortunately, due to the Covid-19 pandemic and the consequential lockdown, the marriage did not take place as planned.

(3.) The petitioners thereupon postponed the proposed marriage to 15.05.2021. The 2nd petitioner, with a view to get married, came to India again in the month of May, 2021. He has to go back to U.S. by 05.06.2021, as his VISA is expiring.