A. ASUVATHAMAN Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The petitioner, an advocate by profession, a married one, seeks to assail the provision of Section 7-A of the Hindu Marriage Act, 1955 as amended by the Hindu Marriage (Madras Amendment) Act, 1967.

(2.) The plea of the petitioner is that it is after a great debate and discussion, the Hindu Marriage Act, 1955 was enacted, setting out the essentials of a Hindu marriage. In that context, the petitioner has referred to the provision of Section 7, which reads as under:

(3.) It is accepted by the petitioner that in terms of the provision of the aforesaid Section, a Hindu marriage may be solemnized in accordance with the customary rites and ceremonies as per sub-section (1) of Section 7. Sub-section (2) of Section 7 only stipulates where saptapadi is included in such rights and ceremonies, how the process of saptapadi is completed.