In a first of its kind case, marriages solemnised at Dera Sacha Sauda by Diljod Mala (garlanding each other) without performing religious ceremonies of any faith have come under legal scrutiny.
The Bathinda Court has issued notices to the registrar of marriage at the Bathinda deputy commissioner’s office & a competent/authorised person of Sirsa-based Dera Sacha Sauda to file a reply by Aug 2.
The matter came into prominence after a man filed a civil suit in the Court for the declaration to the effect that the Diljod Mala ceremony solemnised between him & the woman through the Dera Sacha Sauda is illegal, null & void & the result of fraud played by the woman & Dera upon him.
The Court of Civil Judge Junior Division Ms Navreet Kaur, taking up the case on Thursday, has ordered that notice be issued for Aug 2 & ordinary summons be issued.
Lawyer for the plaintiff, Ranbir Singh Brar, told the news agency that, “The person had solemnised marriage with the girl at Dera Sacha Sauda nearly 8 years ago thorough only Diljod Mala & not followed it up by any religious ceremony. They bore a daughter & kept on living like a couple. Nearly three years ago, the woman found an Aadhar Card where a woman was shown as the ‘wife’ of her husband.
“The woman then got a case registered against her husband at Gidderbaha. Now, my client is claiming that he had not legally married with the woman.”
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