S. FASEELA Vs. STATE OF KERALA

JUDGEMENT

(1.) The complaint of the petitioner is regarding Ext. P3 proceedings of the third respondent by which, an application to register the petitioner's marriage has been rejected. The reason for rejection of the petitioner's marriage is that she had not completed 18 years of age at the time of her marriage to Sulfikar. Adv. P.K. Manoj Kumar appears for the respondents.

(2.) The question as to whether an application for registration of marriage under the Registration of Marriages (Common) Rules, 2008 was considered by this Court in the decision reported in Mohammed Sajith v. Local Registrar of Marriages (Common), 2013 1 KerLT 182. The issue has been concluded in paragraph 4 of the judgment as follows:-