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Judgment
It is sufficient to say that we agree with the judgment of Krishnaswami Ayyar, J., in Kameswara Sastri v. Veeracharlu ILR 34 Mad. 422; that marriage is obligatory on Hindus who do not desire to adopt the life of a perpetual Brahmachari or of a Sanyasi, and this being so, that debts reasonably incurred for the marriage of a twice-born Hindu male are binding on the joint family properties.
This Second Appeal coming for final hearing after the expression of the above opinion of the Full Bench, the Court delivered the following
Having regard to the decision of the Pull Bench the decree of the Lower Courts will be modified to this extent that there shall be a decree making the interest of the third defendant also liable. The appellant will be entitled to his costs from the respondents.