Report No. 15
40. Third view: children to inherit as legitimate.-
The third view also agrees that a marriage entered into in disregard of prohibitions enacted on grounds of public policy should be declared to be void, but seeks to relieve the children of the marriage from the consequences of such a declaration on the ground that the children, being innocent, should not suffer for the sins of their parents. It is sufficient, it is said, that the parents are punished for contracting a marriage prohibited by law.
Back
