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Judgment
Murali Purushothaman, J
The marriage between the 1st petitioner and Sri.Mohamed Rafi, the son of the 2nd petitioner, took place on 07.02.2021. The husband of the 1st
petitioner is working in Doha and had to go back to Doha immediately after the marriage and therefore the parties could not appear before the 1st
respondent for registration of the marriage with the Municipality under the provisions of the Kerala Registration of Marriages (Common) Rules, 2008.
Accordingly the 1st petitioner has approached the 1st respondent to register the marriage by appearing through video conferencing. Ext.P5 is the
application submitted for registration of marriage under the said Rules. The application is submitted on 09.07.2021 and the petitioners are aggrieved by
the delay in registration of the marriage, as per the Rules.
Heard the learned counsel appearing for the petitioner and the learned Standing Counsel appearing for the Municipality.
The learned Standing Counsel for the Municipality submits that Ext.P5 application is defective since the parties have not signed the application. The
learned counsel appearing for the petitioners submits that they are ready to cure the defects pointed out by the respondents.
In the said circumstances, the writ petition is disposed of with a direction to the 1st petitioner to appear before the 1st respondent along with
Sri.Mohamed Rafi through video conferencing for the purpose of registration of marriage of the 1st petitioner with Sri.Mohamed Rafi. The 1st
respondent shall, thereafter, issue a certificate evidencing the marriage under the Kerala Registration of Marriages (Common) Rules, 2008, within a
period of 10 days from the date of appearance of the parties before the 1st respondent through video conferencing.
The petitioners shall produce a copy of this judgment before the 1st respondent for compliance and the 1st respondent shall initiate necessary steps in
that regard.