AIR 2015 (NOC) 593 (MAD.) ::2015 AIR CC 436 (MAD)

Madras High Court

Hon'ble Judge(s): S. Rajeswaran, P. N. Prakash , JJ

(A) Hindu Marriage Act (25 of 1955) S. 7, 7-A — Marriage — Solemnization of — Marriage performed in secrecy in chambers of Advocates and Bar Association Rooms — Does not amount to solemnization of valid marriage — Only women who are victims of such marriage can question same in matrimonial proceedings before appropriate Court (Para 41(a))

(B) T. N. Registration of Marriages Act (14 of 2009) S. 7 — Registration of marriage — Cannot be done without physical presence of parties to marriage before Registrar — Except under special circumstances after recording reasons in writing (Para 41(b))