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Judgment
3 paragraphs · 71 words
1.
It is sufficient to say that we agree with the Judgment of Krishnaswami Aiyarj. in Kameswsra Sastri v. Veeracharlu ILR (1910) M. 422 that
marriage is obligatory on Hindus who do not desire to 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.