GOPALAKRISHNAMARAJU BY HIS MOTHER BANGARAYA Vs. VENKATANARASA RAJU

JUDGEMENT

(1.) IT is sufficient to say that we agree with the Judgment of Krishnaswami Aiyarj. in Kameswsra Sastri v. Veeracharlu (1910) I.L.R. 34 M. 422 that marriage is obligatory on Hindus who do not desire to to adopt the life of a perpetual Brahmachari or of a Sanyasi and this being so, that debts reasonably incurred for the marriage of a twice born Hindu male are binding on the joint family properties.