Marriage Muslims
Competent Parties and Legal Disability
The Parties to a marriage must have the capacity of entering into a contract. They must be competent to marry. Muslim who is of sound mind and who has attained puberty may enter into a contract of marriage. The parties must be able to understand the nature of their act.
Legal Disability
Means the existence of certain circumstances under which marriage is not permitted. These prohibitions have been classified into four classes: -
- Absolute incapacity or prohibition
- Relative incapacity or prohibition
- Prohibitive incapacity
- Directory incapacity
