Report No. 90

Number of Impediments

1. There are two or three impedient impediments, according as legal relationship is counted or not, depending on the law of the state. They are: simple vow (C. 1058); mixed religion (C. 1060 sq.); legal relationship through adoption, if according to the civil law it forbids marriage (C. 1059).

2. There are twelve or thirteen1 diriment impediments; want of age (C. 1067); impotence (C. 1068); existing bond of previous marriage (C. 1069); disparity of cult (C. 1070); sacred orders (C. 1072); solemn religious vow (C. 1073); abduction (C. 1074); Crime (C. 1075); Consanguinity (C. 1076); affinity (C. 1077); public property (C. 1078); spiritual relationship (C. 1079); and legal relationship through adoption if according to the law of the state. It invalidates marriage (C. 1080);

1. T. Lincoln Bouscaren and S.J. Adam C. Ellis, S.J. Canon Law-A text and Commentary, (1949), pp. 426-427, (Bruce Publishing Co., Milwaykee).