Report No. 59
6.15. English Law.-
In England, before the Reformation, want of consent, like any other impediment, rendered the marriage void ab initio,1 and this must have remained so after the Reformation, except that in case of certain impediments, marriages became voidable, as for example, marriages within prohibited degrees or in the case of importance2.
1. D. Tolstoy Void and Voidable Marriages, (1964) 27 Modem Law Review 385, 387.
2. D. Tolstoy Void and Voidable Marriages, (1964) 27 Modern Law Review 385, 387.
Back
