LIJO JOHN Vs. SUB DIVISIONAL MAGISTRATE COLLECTORATE

JUDGEMENT

(1.) THE 1st petitioner is a Christian belonging to the Roman Catholic faith. THE 1st petitioner wants to marry the 2nd petitioner, who belongs to Hindu Nadar community. THEre is a provision for registration of their marriage under the Cochin Christian Civil Marriage Act. THE petitioners claim to have filed Ext.P2 notice of marriage under the Cochin Christian Civil Marriage Act before the 1st respondent. THE petitioners' grievance is that the same is not being accepted and the marriage registered.

(2.) THE learned Government Pleader, on instructions, submits that the Sub Registrar, Vadanappally, has been nominated as the Christian Marriage Officer and, therefore, the 1st respondent does not have jurisdiction to deal with the matter now.