Report No. 22

32. Clause 28(2)-Marriage voidable for under-age or want of consent of guardian.-

Under clause 28(2), a marriage is voidable, if the bridegroom has not completed the age of 18 years, or if (the bride being under 18 years of age), consent of the guardian has not been obtained. It has been suggested that this is too drastic a provision and that the marriage should not be liable to be avoided on the aforesaid grounds. This question has been considered by us in our previous Report1 and we do not find any sufficient ground for coming to a different conclusion.

1. 15th Report, Notes on clause 28(2).