Section 45 in The Indian Christian Marriage Act, 1872
45. Petition where person whose consent is necessary is insane, or unjustly withholds consent.—
If any person whose consent is necessary to any marriage under this Part is of unsound mind,or if any such person (other than the father) without just cause withholds his consent to the marriage,the parties intending marriage may apply by petition, where the person whose consent is necessary is resident within any of towns of Calcutta, Madras and Bombay, to a Judge of the High Court, or if he is not resident within any of the said towns, then to the District Judge.Procedure on petition.— And the said Judge of the High Court, or District Judge, as the case may be, may examine the allegations of the petition in a summary way;and, if upon examination such marriage appears proper, such Judge of the High Court or District Judge, as the case may be, shall declare the marriage to be a proper marriage.Such declaration shall be as effectual as if the person whose consent was needed had consented to the marriage;and, if he has forbidden the issue of the Marriage Registrar’s certificate, such certificate shall be issued and the like proceedings may be had under this Part in relation to marriage as if the issue of such certificate had not been forbidden.
