AIR 1995 MADRAS 161 ::1995 (2) DMC 486 ::(1995) 2 Mad LW 95

Madras High Court

Hon'ble Judge(s): Srinivasan, S. S. Subramani , JJ

Hindu Marriage Act (25 of 1955) , S.8— Registration of Marriage - Certificate - Validity - There was no marriage at all, as contemplated by provisions of Act between plaintiff girl and defendant - However, marriage between parties was registered merely because defendant told plaintiff girl that certificate would be necessary, showing her as his wife for getting her employment abroad - Registration of marriage in circumstances is null and void. Tamil Nadu Hindu Marriage (Registration) Rules (1967) , R.5, R.12— (Para 13 14)