AIR 1998 KERALA 95 ::(1998) 1 MarriLJ 203 ::1998 (1) Civ LJ 409 ::(1997) 2 CivilCourtC 273 ::(1997) 4 RecCivR 285 ::(1997) 4 CurCC 369 ::(1997) 2 DMC 399 ::(1998) MatLR 61 ::(1997) 2 Ker LT 434 ::1997 (2) Ker LJ 426 ::(1998) ILR(ker) 1 KER 757

Kerala High Court

Hon'ble Judge(s): K. A. Abdul Gafoor , J

(A) Hindu Marriage Act (25 of 1955) , S.1(2)(b), S.2(1)(b), S.2(3), S.5, S.8— Applicability of Act - It will apply to a Hindu outside territory of India only if he is a Hindu domiciled in territory of India - A Hindu petitioner marrying in India with a Buddhist Japanese lady having Japanese citizenship - Non-issuance of marriage certificate to him justified - His wife not being a Hindu domiciled in India, their marriage will not be a Hindu Marriage to be registered under Section 8. (Para 5) (B) Hindu Marriage Act (25 of 1955) , S.8— Kerala Registration of Hindu Marriage Rules (1957) , R.6— Marriage registration - Issuance of certificate - Application for the same, strictly to be made within 15 days after solemnisation of marriage. (Para 4) .....