On Thursday, the Kerala high court intervened on behalf of a Malayali US citizen whose marriage was postponed for over a year due to Covid-19 pandemic and the lockdowns.
The court intervened as his visa was about to expire this week.
Justice N Nagaresh ordered Kuttanelloor sub-registrar to conduct the marriage on Friday and issue a marriage certificate the same day after considering a petition filed by Dennis Joseph Thomas, who is originally from Poonjar.
Marriage of Dennis and a woman from Thrissur was postponed since May 5 last year.
While allowing the marriage, the court said life and relationships have to move forward and that mankind has to survive the pandemic.
In the plea, the bridegroom contended that he is unable to observe the 30-day notice period as per Special Marriage Act as his visa is about to expire.
Though an attempt was made to avoid the Special Marriage Act and conduct a marriage as per Christian religious rites, that too failed due to the lockdown, the petition said.
After a betrothal held on May 17, 2019, the couple had scheduled their marriage to be held on May 5 last year.
Following Covid-19 outbreak and the lockdown, the marriage was postponed to May 5 this year.
However, when the bridegroom arrived in Kerala, a lockdown was imposed again. He had to return to the US by June 5 and decided to approach the high court.
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