The codified Hindu Marriage Act, 1955 came into force on 18-5-1955. The Act laid down the principles of a valid marraige among the Hindus u / S. 5 of the Act. If the marriage is not in accordance with the provisions of clauses I, IV, V of Section 5, the marriage can be declared null and void u/S. II of the Act. It can be declared null and void only when the marriage is solemised after the commencement of this Act. Under Section 11 of the Act any marriage solemnized whether before or after the commencement of this Act shall be voidable and it may be annulled by a decree of nullity, on the grounds set forth in the section itself. The marriage may be null and void and it may be voidable also. If it has been consummated the spouses shall be get children. The fate of those children were uncertain and in dark. Such children had no right of inheritance in the joint Mitakshra Hindu Family. It means they were shelterless. The Indian Parliament considered this matter and broug ....