MUNILAL RAMVILAS VISHWAKARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Today the corpus is brought before us, she has also met her parents. She has spoken to the parents and had expressed her wish not to join them. The Court has also spoken to both of them and to the paternal uncle of the boy, who has come since both the parents of the boy have passed away in last two years, one due to the heart attack and other because of the cancer. The couple has decided to continue to follow their respective religion and therefore, they need to get married under the Special Marriage Act , 1954.

(2.) Notice as required under the Special Marriage Act , 1954 shall be given. So we had also asked her as to whether after talking to the parents she was willing to consider to reflect upon the same for 30 days as is the requirement of the law. However, she appears to be quite firm in that decision that she is desirous of joining the respondent No.4.

(3.) Respondent No.6 is also present before this Court, he has ensured the Court that he will take all possible care. They are represented by the learned advocate, Mr.Rajendra Thakore.