LAKSHMI SANYAL vs. SACHIT KUMAR DHAR

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 11 PETITIONER: LAKSHMI SANYAL Vs. RESPONDENT: SACHIT KUMAR DHAR DATE OF JUDGMENT08/09/1972 BENCH: GROVER, A.N. BENCH: GROVER, A.N. BEG, M. HAMEEDULLAH MUKHERJEA, B.K. CITATION: 1972 AIR 2667 1973 SCR (2) 122 ACT: Marriage-Indian Christian Marriage Act, 1872 (15 of 1872)- Canon Law--Parties to marriage professing Roman Catholic faith Solemenisation of marriage by person competent under s. 5(1)Objection to marriage on ground of lack of consent of parent or guardian as required under s. 19-Applicability of s. 19 to marriage solemnised by person in category 1 of section 5--Marriage within prohibited degree of consanguinity-Dispensation by appropriate under canon law --Availability of ground No. 2 in section 19. HEADNOTE: The appellant filed a suit for a declaration that her marriage with the respondent was null and void and for other reliefs. The parties professed the Roman Catholic faith. The marriage was solemnised by a Minister of the Roman Catholic Church who had received episcopal ordination and was competent to solemnise the marriage under sub-s. (1) of s. 5 of the Indian Christian Marriage Act, 1872. The appellant claimed that she was a minor at the time the marriage was solemnised and the consent of her father or her guardian was not taken nor did she give her own consent freely to the marriage. Further, the marriage was void because the parties were within the prohibited degree of consanguinity. The High Court held that from the standpoint of Canon Law if the Roman Catholic church the objection to the validity of the marriage on the ground of lack of consent could not be sustained. The High Court expressed the view that the consent of the parents was not necessary as’ required under s. 19 of the Indian Christian Marriage Act since the marriage was solemnised by a person failing under s. 5(1), nor was there any provision in the Indiar Divorce Act. 1869 which rendered a marriage null and void on the ground of minority of a party. On the question of the marriage being within the prohibited degree of consanguinity it was found that since the consanguinity between the par- ties was of the second degree it was certainly an impediment in the way of the marriage under the Roman Catholic law; But the impediment could be removed by dispensation which was granted by the competent authorities of the church; for that reason the marriage could not be held to be null and void. Dismissing the appeal, http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 11 HELD : (i) The High Court was right in holding that the pro- visions of s. 19 of the Christian Marriage Act was not applicable to the present case since the marriage was solemnised by a person falling tinder s. 5(1). The making of separate provisions in Parts III, V and VI of the Indian Christian Marriage Act relating to marriage of minors and the requirement of consent of the parents or the guardian shows that each part is meant to be self--contained. The categories of persons covered by those parts and the provisions appearing therein cannot be applied to marriages solemnised by persons falling in categories and 11 mentioned in section 5.In these two categories a person who can solemnize the marriage cando so only according to the rules. rites, ceremonies and customs of theparticular church to which the Minister belongs. 123 In other words, if a marriage has to be solemnised by a Minister belonging to the Roman Catholic Church which fall within category 1, he is bound to follow only the rules, rites and ceremonies and customs of the Church to which he belongs and it is not possible to apply the provisions of Part III to him. Part III only applies to Ministers of Religion licensed under the Act., Section 19 could not therefore, be applicable to the marriage of the appellant and the respondent which was solemnized by a person in category 1 of section 5. [128G-129B] Rev. Father Caussavel v. Rev. Saure, I.L.R. 19 Mad. 273, referred to. There is no _provision in the Canon Law which contains a prohibition against the marriage of a minor in the absence of the consent of his or her parents It appears that under Canon Law so long as a minor has reached the age of capacity to contract the marriage can be solemnized and the lack or absence of consent of the parents or guardian will not invalidate the marriage. [130B-C] (ii)Once dispensation is granted by the appropriate authorities the parties cannot be regarded under the Canon Law as being within the prohibited degrees with the result that ground No. 2 in s. 19 cannot be availed of. The parties, at the time of their marriage, professed Roman Catholic religion and the question of capacity to marry and impediments in the way of marriage would have to be resolved by referring to their personal law. That, for the purpose of deciding the validity of the marriage would be the law of the Roman Catholic Church, namely, the Canon Law of that Church. If the parties are related by consanguinity in the secon d degree, that per se, is an impediment to marriage: but, under the Canon Law itself it is dispensable and can be removed by dispensation. [132H] V.H. Lopez v R. J. Lopez, I.L.R. 12 Cal. 706, H. A. Lucas v. Theodoras Lucas, I.L.R. 32 Cal. 187 and Peter Philip Saldanha v. Anne Grace SaLdanha, I.L.R. 54 Bom. 288, Bouscaren on Canon raw, Manual of Canon Law by Fernando Della Rocca, referred to. JUDGMENT: CIVIL APPELLATE JURISDICTION : Civil Appeal No. 8 (N) of 1971. Appeal by special leave from the judgment and order dated July 18, 1969 of the Calcutta High Court from Original Decree No. 115 of 1968. Vidya Dhar- Tilak and K. Rajendra Chowdhry, for the appel- lant. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 11 The respondent appeared in person. The Judgment of the Court was delivered by Grover, J. This is an appeal by special leave from a judg- ment of the Calcutta High Court arising out of a matrimonial suit No. 17 of 1966 filed by the appellant against the respondent for a decree declaring that the marriage between the parties was null and void and asking for custody and care of the children. alimony pendente life permanent maintenance and other reliefs. 12 4 The facts may first be stated. The appellant and the res- pondent are close relations their mothers being real sisters. It appears that prior to January 30, 1960 they had sexual relations as a result of which the appellant became enciente (pregnant). The respondent who was originally a Hindu had got converted to Christianity and professed the Roman Catholic faith. The appellant who was also a Hindu got converted to that faith and was baptised on January 29, 1960. On January 30, 1960 one Father Antoine solemnised the marriage of the parties at the Church of St. Ignatius, Calcutta. On May 10, 1960 the first child, a daughter, was born to the appellant. She gave birth to a second child, also a daughter, in October 1961. It would appear that the appellant left the home of the respondent in the year 1965 and the action out of which the appeal has arisen was filed in July 1966 on the original side of the High Court. It was dismissed by Mr. Justice Ghose and the appeal under the Letters Patent was also dismissed by the Division Bench. In the petition a number of allegations were made relating to the conduct of the respondent. It was alleged, inter alia, that it was under duress, intimidation and undue influence that the sexual relationship started between the appellant and the respondent which ultimately resulted in the appellant conceiving a child. The conversion to Christianity as also the performance of the ceremony of marriage were all attributed to fraud, coercion and undue influence practised by the respondent. It was claimed that the appellant was a minor at the time the marriage was solemnised and the consent of her father or her guardian was not taken nor did she give her own consent freely to the marriage. Further the marriage was void because the parties were within the prohibited degree of consanguinity. All these allegations were denied by the respondent. He gave his own version as to how the intimate relationship between the parties came to be developed and how the marriage was ultimately solemnised. The learned trial judge came to the conclusion that the appellant and the respondent fell in love with each other which led to their marriage. He did not accept the case of the appellant (hat any fraud, coercion or undue influence had been practised or employed by the respondent or that Father Antoine had been guilty of giving fraudulent advice to the appellant. It was further held that the, marriage had been solemnised by the proper priest after a dispensation had been obtained from the authorities of the Roman Catholic Church removing the impediment of consanguinity. It does not appear from the judgment that the point relating to invalidity of the marriage on account of absence of consent of the father or the guardian of the appel- 125 lant was argued or decided by the, learned trial judge. The Division Bench endorsed the view of the trial judge about the circumstances in which the marriage came to be solemnised between the parties. The question of the effect http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 11 of the minority of the appellant and the lack of consent of her father or guardian was allowed to be raised and after referring to the Canon Law of the Romen Catholic Church it was held that from the standpoint of that law the objection to the validity of the marriage oil the ground of lack of consent could not be sustained. The High Court expressed the view that in the present case the consent of the parents was not necessary as required under s. 19 of the Indian Christian Marriage Act, 1872, nor was there any provision in the Indian Divorce Act 1869 which rendered a marriage null and void on the ground of minority of a party. On the question of the marriage being within the prohibited degree of consanguinity it was found that since the consanguinity between the parties was of the second degree it was certainly an impediment in the way of marriage under the Roman Catholic Law. But the impediment could be removed by dispensation which was granted by the competent authorities of the Church. For that reason the marriage could not be held to be invalid or null and void. Learned counsel for the appellant has sought to raise a num- ber of points but ultimately the only contentions which have been seriously pressed and which require decision are confined to two matters. The first is whether the marriage was invalid and void because the appellant was a minor at the time the marriage was solemnised and admittedly the consent of her father or guardian had not been taken. The second is that the parties were within the prohibited degree of consanguinity and therefore under s. 19 of the Divorce Act a decree declaring that the marriage was null and void ought to have been granted. The Indian Divorce Act 1869 was enacted to amend the law relating to divorce and matrimonial causes of persons professing the Christian religion. Section 18 provides that any husband or wife may present a petition to the District Court or the High Court praying that his or her marriage may be declared null and void. Section 19 says that such a decree may be made on any of the four grounds. Ground No. 2 is that the parties are within the prohibited degree of consanguinity (whether natural or legal) or affinity. The other Act with which we are concerned is the Indian Christian Marriage Act 1872 (Act 15 of 1872) which was enacted to consolidate and amend the law relating to the solemnization in India of the marriages of persons professing the Christian religion. Section 3 contains the interpretation 126 clause. "Minor" is defined to mean a person who has not completed the age of twenty-one years and who is not a widower or a widow. Provisions have been made in Parts 111, V and VI in respect of those marriages where one or both of the parties happen to be minors. In Part III the marginal heading of which is "Marriages solemnized by Ministers of Religion licensed under this Act", s. 19 lays down that the father, if living, of a minor or if he be dead, his guardian and if there be no guardian then the mother of the minor may give consent to the minor’s marriage. Such consent is required unless no person authorised to give the same be resident in India. It has been provided in ss. 20, 21 and 22 how the person whose consent to the marriage is required under s. 19 can prohibit the issue of the certificate by any Minister and what the Minister has to do if such a notice is issued prohibiting the marriage. Part V contains provisions relating to marriages solemnized by or in the presence of a Marriage Registrar. Section 44 therein applies the provisions of s. 19 to every marriage under that Part, http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 11 either of the parties to which is a minor. Any person whose consent to such marriage would be required can enter a protest in the manner prescribed. When such protest has been entered no certificate shall be issued until the Marriage Registrar has examined into the matter and is satisfied that the certificate should be issued. Part VI relates to marriage of Indian Christians which can be certified under that Part on fulfilment of the conditions given in s. 60. The first condition is that the age of the man intending to be married shall not be under 1 8 years and the age of the woman’ intending to be married shall not be under 15 years. Certain penalties are prescribed in Part VII. Under s. 68 whoever not being authorised to solemnize a marriage does so in the absence of a Marriage Registrar shall be punished with imprisonment which may extend to 10 years etc. and shall also be liable to fine. Under s. 70 any Minister of Religion solemnizing a marriage with a minor under Part III without notice or within 14 days after notice knowingly and wailfully is to be punished with imprisonment for a term which may extend to 3 years and shall also be liable to fine. Section 71 gives the punishments for a Marriage Registrar who among others commits the offence of solemnizing the marriage when one of the parties is a minor before the expiration of 14 days after the receipt of notice of such marriage or without doing the other acts mentioned in subS. (3) of that section. Section 77 to the extent it is material may be reproduced S.77 "Whenever any marriage has been solem- nized in accordance with the provisions of sections 4 & 5 it shall not be void merely on account of any irre- 127 gularity in respect of any of the following matters, namely, : (1) any statement made in regard to the dwelling of the persons married, or to the consent of any person whose consent to such marriage is required by law : (2).........................." It has been necessary to set out in some detail the provisions of the Indian Christian Marriage Act because it has been strenuously argued on behalf of the appellant that since the consent of her father was not taken under s. 19 when she was admittedly a minor the marriage was null and void. It has been pointed out that even though the heading of Part III in which s. 19 occurs confines the provisions therein to marriages solemnized by the Minister of Religion licensed under the Act, s. 19 is of general application and whenever a Christian marriage is solemnized by any priest or Minister its provisions would be applicable. Emphasis has also laen laid on the fact that in ss. 12, 13 and 14 the words "Minister of Religion" have been specifically used whereas they do not appear in ss. 15, 18, 19, 20, 21. and 22. Indeed in s. 20 the word used is "any Minister" and this section empowers the person whose consent to a marriage is required under s. 19 to prohibit the issue of a certificate by any Minister. Section 21 uses words "Such Minister" which it is suggested has reference to any Minister in s. 20. We may now deal with the scheme of s. 5 which read with s. 4 is the most material section and all the other provisions which have been made in the Act, particularly, in the different Parts have to be read in the light of s. 5. Section 5 gives five categories of persons by whom marriages of Christians can be solemnized in India. The first is of http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 11 any person who has received episcopal ordination. The only condition laid down is that he must solemnize the marriage according to the rules, rites, ceremonies and customs of the Church of which he is the Minister. It may be mentioned that in the present case the marriage was solemnized by Father Antoine who was a Minister of Roman Catholic Church and about whom it has not been disputed that he had received episcopal ordination and was competent to solemnize the marriage under sub-s. (1) of s. 5. The second category is of Clergyman of the Church of Scotland who has to solemnize the marriage according to the rules, rites, ceremonies and customs of that Church. The next three categories, namely, 3, 4 and 5 are of those who have been licensed or appointed under the Act. In category 3 fall Ministers of Religion licensed under the Act to solemnize the marriages. Category 4 128 consists of persons licensed under the Act to grant the certificate of marriage between the Indian Christians. Part III contains provisions relating to marriages solemnized by Ministers of Religion licensed under the Act, namely, category 3. Part IV directs registration of marriages solemnized by a Minister of Religion. It points out how it is to be done by the Clergyman of England, Rome and Scotland. It also deals with the case of a marriage solemnized by a person who had received Episcopal ordination but who is not a Clergyman of the Church of England, Rome or Scotland. Part V relates to marriages solemnied by or in the presence. of Marriage Registrar which obviously pertains to category 4. It is noteworthy that so far as the last three categories are concerned express and elaborate provisions have been made when a minor is to be married. In cases of marriages solemnized by persons ’belonging to categories 1 and 4 the provisions are intended to ensure that the consent of the parents or the guardian should be obtained when a minor is going to get married. A minor would mean according to the definition given in s. 3, a person who has not completed the age of twenty one years. With regard to a marriage solemnized by the person in category 5 dealt with in Part VI it is provided by s. 61 (as stated before) that one of the conditions to be fulfilled is that the age of the man intending to be married shall not be under 18 years and the age of the woman intending to be married shall not be under 15 years. According to ’the proviso to that section no marriage can be certified under Part VI when either of the parties intending to be married has not completed his or her 18th year unless such consent as is mentioned in s. 19 has been given to the intended marriage or unless it appears that there is no person living or authorised to give such consent. It is apparent that in s. 60 the age of minority when consent of the father or the guardian is necessary is 18 years whereas in ss. 19 and 44 appearing in Parts III and V a person who has not completed the age of 21 years has been treated as a minor in whose case consent of the parents or the guardian is necessary. The making of separate provisions in Parts III, V and VI relating to marriage of minors and the requirement of consent of the parents or the guardian shows that each Part is meant to be self contained. The categories of persons covered by those Parts and the provisions appearing therein cannot be applied to marriages solemnized by persons falling in categories I and II. Moreover in the aforesaid 2 categories (1 and 2) a person who can solemnize the carriage can do so only according to the rules, rites ceremonies and customs of the particular Church to which the Minister or http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 11 the Clergyman belongs. In other words if a marriage has to be solemnized by a Minister belonging to the Roman Catholic Church which will fall within category the is bound to follow only the rules, rites and ceremonies and customs of the Church to which he belongs and it is not possible to apply the provisions 129 of Part III to him. It may be mentioned that after a careful analysis of the scheme of the Indian Christian Marriage Act it was held in Rev. Father Caussavel v. Rev. Saurez(1) that Part III only applies to Ministers of Religion licensed under the Act. Section 19 could not, therefore, be applicable to the marriage of the appellant and the respondent which was solemnized by a person in category 1 of s. 5. Moreover as demonstrated by s. 60 there seems to be no uniform provision that consent must be obtained of the parents or the guardian when a person is above 18 years of age but below 21. Section 60 clearly recognises the fact that if a marriage is to be certified under Part VI the consent would be required only if either of the parties has not completed his or her 18th year. Part VII which deals with penalties shows that persons solemnizing a marriage without authority or not in accord- ance with what is provided are liable to severe punishment by way of imprisonment as well as fine. Thus every care is taken to ensure that the solemnization of the marriage as provided by s. 5 may be done by persons who were authorised to do so and in accordance with the rules and customs of the Church to which such persons belong under categories 1 and 2 and in accordance with the provisions of the Act by the Minister of Religion or the Marriage Registrar or a person licensed under the Act falling in categories 3, 4 and 5 as the case may be. Even with regard to solemnization of marriage to which ss. 19 44 and 60 are applicable there is no provision that such marriages would be null and void. All that happens is that if the penal provisions are breached a person solemnizing a particular marriage will be liable to punishment. Section 77 says that whenever any marriage has been solemnized in accordance with the provisions of ss. 4 and 5 it shall not be void merely on account of the irregularity in respect of the five matters set out therein, one of which is contained in sub-section (1) and which relates ,to the consent of any person whose consent to such marriage is required by law. It has been argued on behalf of the appellant that s. 77 presupposes that a marriage would be void if consent to such marriage as required by law has not been obtained and it is only a mere irregularity in respect of it which will not render it void. In the view that we have expressed it is unnecessary to consider the true scope and ambit of s. 77. In our judgment the High Court was right in holding that the provisions of s. 19 of the Christian Marriage Act will not be applicable to the present case since it was solemnized by a person falling under s. 5(1) and we have to examine the Canon Law for determining the true position about the solemnization of a marriage of a person who is below 21 years of age. (1) T.L.R. 19 Mad. 273. 10-L348 Sup cl /73 130 Under Canon 88 of the Roman Catholic Church a person who has completed 21st year of age is a major; under that age, a minor. Canon 1067 lays down that a man before completing his 16th year and a girl before completing her 14th year cannot contract a valid marriage. Canon 1934 enjoins that a pastor must senously dissuade minor sons and daughter from http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 11 contracting marriage without the knowledge or against the reasonable wishes of their parents. There is no provision in the Canon Law which contains a prohibition against the marriage of a minor in the absence of the consent of his or her parents. it appears that under Canon Law so long as a minor has reached the age of capacity to contract which, as stated before, is 16 years in case of a man and 14 years in case of a girl the marriage can be solemnized and the lack or absence of consent of the parents or guardian will not invalidate the marriage. It is wholly unnecessary to refer to the English law on the subject. There the point is governed mainly by the provisions contained in the Marriage Act 1949 which has no applicability here. For all the reasons mentioned before we are in entire agreement with the view expressed by the High Court that the marriage of the appellant with the respondent could not be held to be null and void on the ground that since the appellant was below 21 years of age the consent of her father was not obtained. The second point relates to the effect of the marriage between the parties within the prohibited degree of consanguinity. The Indian Divorce Act or the Indian Christian Marriage Act do not give any definition of what the prohibited degrees are. It ha.,, been urged on behalf of the appellant that assuming the Canon Law had to be looked at for finding the prohibited degrees it has been found that the appellant and the respondent being children of real sisters fell within those degrees. Section 19 of the Divorce Act lays down in categorical terms that a marriage may be declared null and void, inter alia, where the parties are within the, prohibited degree of consanguinity. There is no exception contained in ground No. 2 in the said section. It is not open, it has been ’contended, to the courts to travel beyond s. 19 or the provisions of the Divorce Act to discover whether such an impediment which renders the marriage null and void at- initial can be removed by a dispensation granted by the competent authority of the Roman Catholic Church. The High Court followed the decision of a full bench of the Calcutta High Court in V. H. Lopez v. R. J. Lopez(1) in which it was held that the prohibited degrees for the purpose of the marriage were those which were prohibited by the customary law of the Church to which the parties belonged. in that case also the parties were Roman Catholic and the ceremony of marriage was solemnized by the (1) I.L R.12 Cal. 706. 131 Clergyman competent to solemnize the marriage. Although no evidence of dispensation having been obtained to remove the obstacle to the marriage on the ground of affinity which was the case there had been produced the court presumed that such a dispensation had been duly obtained from the fact that the marriage was solemnized by a Clergyman of the Roman Catholic Church who was competent to do so. According to the decision in H. A. Lucas v. Theodoras Lucas(1) the courts in India win not disallow a Roman Catholic of Indian domicile who had received the necessary dispensation from marrying his deceased wife’s sister who by the law of her own Church, which was Armenian in that case, may be incapable of contracting the marriage. The husband’s capacity rendered the marriage valid in law. The effect of s. 88 of the Indian Christian Marriage Act was considered in Peter Philip Saldanha v. Anne Grace Saldanha(2). That section provides that nothing in the Act shall be deemed to validate any marriage which the personal law applicable to either of the parties forbids him or her to enter into. In http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 9 of 11 the Bombay case the parties were Roman Catholic of Goan domicile and their marriage had been solemnized before the Registrar of Marriages in Bombay. A question arose whether such a marriage was forbidden by the personal law of the parties as being contrary to the Canons of the Church of Rome. After examining the scheme of the Indian Christian Marriage Act Blackwell J., who delivered the judgment of the High Court said that the whole Act deals only with the ceremony of marriage. The argument that Parts III, IV and V involved the exclusion of Roman Catholics from Part V of the Act was repelled on the ground that if that had been intended the legislature would have said so. It was observed that the expression "personal law" in s. 88 refers to the capacity to contract and impediments and not the forms of solemnization. In the present case both the parties are domiciled in India and at the time of the solemnization of their marriage they professed Roman Catholic religion. The question of capacity to marry and impediments in the way of marriage would have to be resolved by referring to their personal law. That, for the purpose of deciding the validity of the marriage, would be the law of the Roman Catholic Church,namely, the Canon law of that Church. In the well known work of Bouscaron on Canon Law, Part V relates to marriage. According to Canon 1012 it is impossible for a valid contract of marriage between baptized persons to exist " without being by that very fact a sacrament". it has been described as a sacred contract. Canon 1020 provides that a pastor who has the right to assist at the marriage shall carefully (1) I.L.R. 32 Cal. 187. (2) I.L.R. 54 Bom. 288. 132 investigate whether there is any obstacle to the celebration of the marriage. Among other things he must ask both the man and the woman broadly whether they are under any impediment, Canon 1035 lays down that all persons who are not prohibited by law can contract marriage. Any impediment, it is stated in this book at page 492, may be broadly defined as a circumstance which renders a marriage either illicit or invalid. This is followed by classifications of impediments. Number 7 among them is dispensable or non-dispensable, according as it can or cannot be removed by dispensation. In Canon 1040 which relates to dispensations it is stated at page 499 that a dispensation is a relaxation of law in a particular case. Canon 1076 provides that in the direct line of consanguinity, marriage is invalid between all the ancestors and descendants. In the collateral line, it is invalid up to the third degree. It is common ground that the consanguinity between the parties to the marriage in the present case is of the second degree and Therefore it was an impediment in the way of the marriage under the Canon law. It is, however, not disputed that dispensation can be grant- ed in case of consanguinity in the second degree (vide Canon 1052) by the appropriate authorities of the Church. The only case where dispensation cannot be granted is where the impediment is of the first degree which is an absolute bar Canons 80 to 86 deal with dispensations. The general principle underlying dispensation is "He who makes the law can dispense from the law; as can also his successor or superior and any person to whom any of these may give the faculty". In Manual of Canon Law by Fernando Della Rocca of the University of Rome, it is stated at page 61 that the obligation of observing the law ceases by reason of http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 10 of 11 exemption properly so called obtained by privilege or dispensation. The question is whether after dispensation has been granted by the competent authority of the Roman Catholic Church the parties who are within the prohibited degree of consanguinity can still be regarded as within those degrees. The prohibition in the matter of marriage between the parties on the ground of consanguinity is itself created by the Canon Law so far as the Roman Catholics are concerned. If the parties are related by consanguinity in the second degree that per se is an impediment to marriage but under the Canon Law itself it is dispensable and can be removed by dispensation. After dispensation it cannot be said that under the Canon Law any impediment or prohibition exists. The parties will, therefore, not be within the prohibited degree of consanguinity. Ground No. 2 in s. 19 of the Indian Divorce Act will, in these circumstances, not be applicable. The argument on behalf of the appellant that ground No. 2 in s. 19 133 does not contemplate or envisage the removal of the prohibition by a particular authority doing a particular act, namely, dispensation cannot be accepted. Since the prohibited degrees are not indicated in the Indian Divorce Act and it is the Canon Law to which one has to turn in cases where the parties are Roman Catholics, it is to the provisions of that law that resort must be had for discovering whether the parties at the time of solemnization of the marriage were within the prohibited degree of con- sanguinity. In our judgment once dispensation is granted by the appropriate authorities the parties cannot be regarded under the Canon law as being within the prohibited degrees with the result that ground No. 2 in s. 19 cannot be availed of. As a matter of fact in V. H. Lopez v. E. J. Lopez(1) it was laid down as long ago as the year 1885 A.D. that the prohibited degrees mentioned in s. 19 of the Indian Divorce Act did not necessarily mean the degrees prohibited by the Law of England. For finding out prohibited degrees it was the customary law of the class to which the parties belonged. In that case the law of the Roman Catholic Church was applied because the par-ties belonged to that Church. It was further held that where a man and a woman intended to become husband and wife and a ceremony of marriage was performed between them by the Clergyman competent to perform a valid marriage the presumption in favour of everything necessary to give validity to such a marriage was one of very exceptional strength and unless rebutted by evidence strong,distinct, satisfactory and conclusive must prevail. In the subsequent decision H. A. Lucas v. Theodore Lucas(1) the earlier decision in Lopez v. Lopez(1) was referred to and followed. Our attention has not been drawn by the learned counsel for the appellant to any contrary decision and we consider that the law was correctly enunciated in Lonez v. Lopez(1) on the effect of dispensation which held the field for all these years on the question that once dispensation has been obtained from the appropriate authorities of the Roman Catholic Church a marriage between the parties who are within the prohibited degrees of consanguinity is not null and void and no decree for nullify can be granted under s. 19 of the Indian Divorce Act in such cases. For the above reasons the appeal fail-; and it is dismissed. The parties are left to bear their own costs in this Court. K.B.N. (1) I.L.R. 12 Cal. 706. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 11 of 11 Appeal dismissed. (2) I.L.R. 32 Cal. 187. 13 4