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N.N and Others v B.N and Others (5 June 2025)

Authored By: Zinhle Shayi

University of South Africa

  1. Case Title & Citation 1
  • N.N and Others v B.N and Others (5 June 2025) 
  • N.N and Others v B.N and Others (3932/2024) [2025] ZAECMHC 46;  [2025] 4 All SA 197 (ECM) (5 June 2025) 
  1. Court Name & Bench  
  • South Africa: Eastern Cape High Court, Mthatha2
  • M. Mhambi AJ3
  • Eastern Cape Division: Mthatha4
  1. Date of Judgment5
  • 05 June 2025  
  1. Parties Involved  
  • Brief description of the petitioner(s) / appellant(s)6

First Applicant N[…] N[…] is the primary applicant and the customary wife  of the deceased (V[…] N[…]). She entered into a valid customary marriage  with the deceased in 1978, which was never dissolved. She sought to have  this marriage declared valid and the subsequent civil marriage between the  deceased and the First Respondent declared null and void. Second, Third  and Fourth Applicants: S[…] N[…], L[…] N[…], N[…] N[…] this are children of the First Applicant and the deceased. They have a direct interest  in the outcome as the legitimate children of the customary marriage, which  affects their rights to inheritance and status within the deceased’s estate. Brief description of the respondent(s) / defendant(s)7 

First Respondent B […] N […] she is opposing the application, was in a  civil marriage with the deceased (V[…] N[…]), which was registered on or  about 11 November 2017. She argued that the deceased’s prior customary  marriage to the First Applicant had dissolved through desertion and  expulsion before their civil marriage took place. She also claimed was welcomed into the deceased’s family through a traditional ceremony. The  other respondents are state officials.  

  1. Facts of the Case  
  • 1978 the First Applicant and the deceased her husband V[…] N[…] they  concluded a valid customary marriage. Lobola was pay and she was  formally hand over to the deceased’s family. 8
  • 19989the First Applicant and the deceased here referred to the husband  separated while he was working away from home. The marriage never  formally dissolved by a court meaning no decree of divorce.  
  • 1999 10the deceased met the Fist Respondent, he inform her that he had  “expelled” his first wife and no longer had a spouse.  
  • On the 11 November 201711, the deceased and the First Respondent  entered into a civil marriage. 
  • On the 24 October 202312, the deceased passed away.  
  • Following the deceased’s death, the first wife discovered the existence  of the civil marriage when she tried to register her customary marriage.  She then initiated a legal action.13
  1. Issues Raised  
  • Was the marriage between the First Applicant and the deceased still  legally valid when the deceased married the First Respondent? 
  • What is the proper method for dissolving a customary marriage?
  • What is the legal status of the subsequent civil marriage?

        7. Arguments of the Parties  

  • Key contentions by the Petitioner/Applicant  

The First Applicant argued she entered into a valid customary marriage  with the deceased in 1978, evidenced by lobola negotiations, payment, and  her formal handover to the deceased’s family, confirmed by witnesses. Relying on the Recognition of Customary Marriages Act (RCMA) section  8(1)14, she argued that a customary marriage be dissolved by a court decree  of divorce. Since no decree granted, her marriage was still valid when the  deceased married the First Respondent, rendering the subsequent civil  marriage null and void ab initio. She admitted that her consent was not  legally required for the deceased’s civil marriage, as the 15 RCMA’s  polygamy consent provisions (Section 7(6)) apply only to  subsequent customary marriages, not civil ones. 

  • Key contentions by the Respondent/Defendant  

The First Respondent did not dispute the existence of the initial customary  marriage but argued it had dissolved prior to her civil marriage16. She  claimed the deceased had expelled the First Applicant from the marital  home and informed the First Applicant via telephone that he had taken a  new wife (the First Respondent) 17. She asserted that she underwent a  traditional bride welcoming ceremony into the deceased’s family and  cohabited with him until his death, indicating that the family and  community recognised her as the wife 18. Her legal argument was that  through desertion, expulsion and the formation of a new union. The first  customary marriage had effectively dissolved according to factual  circumstances making her civil marriage valid. 

  • Cite relevant statutes or case laws referred 

Recognition of Customary Marriage Act 120 of 1998. 

The Constitution of the Republic of South Africa, 1996. 

Alexkor Ltd and Another v Richtersveld Community and Other. Rudzani Netshituka v Joyce Munyadizwe Netshituka.  

Bhe v Khayelitsha.  

MBM v MG. 

  1. Judgment / Final Decision  
  • What the court decided (verdict)  

The court verdict found favor to the Applicants. The civil marriage  declared null and void ab initio and concluded a valid customary  marriage19.  

  • Whether the appeal was allowed, dismissed, or modified  

This was not an appeal case but a direct application to the High Court. The  court found favor to the Applicants and dismissed arguments of First  Respondent.  

  • Any important orders/directions issued 20

The civil marriage between the First Respondent and the deceased declared  null and void ab initio. The marriage to the First Applicant and the deceased  concluded a valid customary marriage. The Director General of Home  Affairs was direct to register the customary marriage between the First  Applicant and the decease within 15 days of be served the court order. The  Master of the High Court and the Executor are order to proceed with the  administration and distribution of the deceased’s estate, recognising the  First Applicant as the legal wife and the other three (3) applicants as the  children of the deceased. The First Respondent is order to pay the costs of  the application on scale A of the uniform rules 67A.  

  1. Legal Reasoning / Ratio Decidendi  
  • Explanation of the court’s reasoning behind its decision  

The court is reasoning behind its decision evolved in an interpretation of  Recognition of Customary Marriages Act 120 of 1998 and the  constitutional status of customary law. The customary marriage can  dissolved by a competent court for a decree of divorce on the ground of  irretrievable breakdown21. This statement supported by section 8(1) of the  Recognition of Customary Marriage Act “a customary marriage may only  be dissolved by a court by a decree of divorce on the ground of irretrievable broken down of the marriage.” The application facts of this case, the court  found no decree of divorce granted by competent court which result the  customary marriage between the First Applicant and the decease remain in  force until his death22.  

  • Legal principles/doctrines evolved or applied  

The legal principle conduct such as adultery and desertion in certain  instances contribute to the reason for marital breakdown but not method of  dissolution as refer to the court cited on MBM v MG. “Section 8(1) of  RCMA it is only the courts that are empowered to dissolve the marriage  and not the defendants mere desertion of the marital home.”23 The  application facts of this case, the deceased’s alleged expelled24 of the First  Applicant and his announcement of taking a new wife were deemed  irrelevant to the marriage’s legal status. The court’s power to dissolve a  marriage is exclusive and cannot be assume by the actions of the spouses.  The civil marriage contracted while a prior customary marriage is still in existence is void. The court applied the Supreme Court of Appeal in the  case of Rudzani Netshituka v Joyce Munyadizwe Netshituka held that in  Thembisile v Thembisile. These cases firmly establish that a civil marriage  entered into by a person already bound by a valid undissolved customary  is a nullity25. The 1978 customary marriage concluded was never dissolve.  The deceased was not legally free to marry the First Respondent in 11  November 2017. The civil marriage was declare null and void ab initio.  The court confirmed that the failure to register a customary marriage does  not affect its validity supported by section 4(9) of the RCMA. The court  treated the marriage as valid based on the evidence of lobola and handover  to the family.  

  • Significant precedents cited  

Alexkor Ltd and Another v Richtersveld Community and Other this case  affirms the constitutional status of customary law as an integral part of  South African law26. Bhe v Khayelitsha this case reinforce that customary  law must be accommodate and its validity determined by the constitution27.  In Mbungela and Another v Mkabi and Others, the principle was that  customary law is dynamic and flexible but its content must be determined  with reference to the community’s practice and the constitution28. 29MBM  v MG applied to reject desertion as a means of dissolving a customary  marriage. 30Rudzani Netshituka v Joyce Munyadizwe Netshituka declare  the subsequent civil marriage a nullity.  

  1. Conclusion / Observations  

The primary significance of this ruling is its resounding affirmation of legal  formalism over social practice in the dissolution of customary marriages.  It powerfully reinforces the RCMA’s objective of protecting vulnerable  parties and ensuring legal certainty. However, the factual background of  the case also exposes a critical gap between legal prescription and social  reality. This difference underscores an urgent need for widespread legal  education to ensure the rights confirmed by this judgment are both  understood and accessible, thereby preventing similar crises in the future. 

Reference(S):

N.N and Others v B.N and Others (3932/2024) [2025] ZAECMHC 46;  [2025] 4 All SA 197 (ECM) (5 June 2025).  

Recognition of Customary Marriages Act 120 of 1998.  

The Constitution of the Republic of South Africa, 1996. 

1 N.N and Others v B.N and Others (3932/2024) [2025] ZAECMHC 46; [2025] 4 All  SA 197 (ECM) (5 June 2025) 

2N.N and Others v B.N and Others Page 1 

3N.N and Others v B.N and Others Page 13 

4N.N and Others v B.N and Others Page 1 

5 N.N and Others v B.N and Others Page 14 

6 N.N and Others v B.N and Others p1 

7 N.N and Others v B.N and Others p1-2 

8 N.N and Others v B.N and Others para 4-6 

9 N.N and Others v B.N and Others para 7 

10 Para 11 

11 Para 8

12 N.N and Others v B.N and Others para 7  

13 N.N and Others v B.N and Others para 8 

14 RCMA section 8(1) 

15 RCMA section 7(6)

16 N.N and Others v B.N and Others para 12 

17 N.N and Others v B.N and Others para 26 

18 N.N and Others v B.N and Others para 13  

19 N.N and Others v B.N and Others para 42 (2)

20 N.N and Others v B.N and Others para 42  

21 N.N and Others v B.N and Others para 34

22 N.N and Others v B.N and Others para 34  

23 N.N and Others v B.N and Others para 37  

24 N.N and Others v B.N and Others para 12 

25 N.N and Others v B.N and Others para 40 

26 N.N and Others v B.N and Others para 19 

27 N.N and Others v B.N and Others para 20 

28 N.N and Others v B.N and Others para 31  

29 N.N and Others v B.N and Others para 37 

30 N.N and Others v B.N and Others para 40

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