C.S.Dias, J
1. The writ petition is filed to direct the respondent to solemnize and register the petitioners’ marriage under the Cochin Christian Civil Marriage
Act, 1095 (M.E) (for short ‘the Act’).
2. The petitioners are Christians by religion. The 1st petitioner is residing in the erstwhile Cochin State and is governed by the provisions of the Act.
The 1st petitioner desires to get married to the 2nd petitioner, who is a Russian national. They had submitted Ext.P1 notice before the respondent to
solemnize and register their marriage. However, the respondent has refused to accept Ext.P1 notice for the reason that the 2nd petitioner has failed to
produce a single status certificate. The 2nd petitioner has sworn Ext.P3 notarized affidavit stating that she is a spinster. By Ext.P4 judgment, this
Court in an identical matter has permitted the marriage to be registered on the basis of a notarized affidavit. The petitioners are entitled to get the
benefit of the same judgment. The petitioners have to return to Dubai on 08.02.2025. The action of the respondent is arbitrary. Hence, the writ
petition.
3. Heard; the learned counsel for the petitioners and the learned Government Pleader.
4. The learned Government Pleader submitted that, it is only because the 2nd petitioner has not produced a single status certificate that the respondent
has not permitted the marriage to be solemnized.
5. The learned counsel for the petitioners submitted that the 2nd petitioner is presently in India. It will be impossible for her to go back to her country
and obtain a single status certificate. She is also not sure as to whether her country issues a single status certificate. In a case on an identical nature,
this Court has permitted marriage to be solemnized on the basis of affidavits sworn in by the parties. Hence, the Writ Petition may be allowed.
6. The Cochin Christian Civil Marriage Act 1095, does not mandate the production of a single status certificate. It is based on administrative orders
issued by the Government of Kerala that the respondents are insisting for a single status certificate. In WP(C) No.29663 of 2022, this Court has
directed the Marriage Officer to solemnize the marriage between an Indian citizen and foreign national by accepting a notarized affidavit. Following
the said judgment, this Court has also passed Ext.P4 judgment.
7. In the case at hand, the second petitioner has sworn Ext.P3 affidavit stating that she has no living spouse in India or abroad. I find the said affidavit
to be sufficient to prove the 2nd petitioner’s marital status. The insistence of a single status certificate is unreasonable. Therefore, I am of the
view that the respondent is to be directed to solemnize the marriage of the petitioners on the basis of Ext.P3 affidavit.
8. Consequentially, writ petition is allowed by directing the respondent to process Ext.P1 notice of marriage submitted by the petitioners and solemnize
and register the marriage as per the provisions of the Act, as expeditiously as possible, at any rate, within four days from the date of the production of
the copy of this judgment.
The writ petition is ordered accordingly.
