WILLIAM REBELLO Vs. JOSE AGNELO VAZ

JUDGEMENT

(1.) THIS Appeal raises an important question of law with regard to the application of the provisions of the Child Marriage Restraint Act, 1929, and the point raised is of public importance.

(2.) THE provisions of the Child Marriage Restraint Act are extended to Goa, Daman and Diu by virtue of the Regulation 11 of 1963. A notification was issued on 5th January, 1965 by the Government and the provisions of the Child Marriage Restraint Act are brought into force in this area with effect from 1st February, 1965.

(3.) AN application came to be filed in the Court of the learned Civil Judge, Senior Division, Vasco-da-Gama by the Applicants, i. e. , Jose Agnelo Vaz and Miss Elemina Almeida for dispensing with the age limit of the marriage and to give necessary directions to the Civil Registration Authority to register the marriage of the Applicants.