MANDEEP KAUR RAI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Notice of motion.

(2.) The petitioners are major as the date of birth of petitioner No. 1 is 02.07.1985 and petitioner No. 2 is 20.07.1972. Copies of their passports, in this regard, have been attached as Annexure-P-1 and P-2 respectively. The petitioners have solemnized their marriage on 07.09.2002 with the consent of their parents at village Jargri, Tehsil Payal, District Ludhiana. Out of this wedlock, a child namely Sukhraj Singh Rai was born on 10.08.2003 (Annexure P-3). Now the petitioners are planning to go abroad for the betterment of their future. Therefore, they made an application dated 05.03.2014 to respondent No. 3 for registration of their marriage along with requisite documents, but he refused to register their marriage on the pretext that petitioner No. 1 was minor at the time when the marriage was solemnized.

(3.) As per Rule 5 and 6 of the Hindu Marriage (Punjab) Registration Rules, 1960, after solemnization of the marriage there is no requirement that the parents should be present at the time of registration of the marriage as they are major.