Marriage Muslims

3. Prohibitive Incapacity:

It arises in the following cases:

1. Polyandry
2. A Muslim woman marrying a non-Muslim
3. Polyandry: means the fact of having more than one husband. Polyandry is forbidden in the Muslim system and a married woman cannot marry second time so long as the first marriage subsists.
4. Muslim woman marrying a Non -Muslim: A marriage of a Muslim female with a non-Muslim male, whether he be a Christian, or a Jew or an idolator or a Fire-Worshiper is irregular under Sunni Law and void under Shia Law.