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Postnuptial Contracts in South African Family Law: What if There was No Antenuptial Contract Before a Customary Marriage

Authored By: Sisanda Hlatshwayo

Boston City Campus

Abstract  

Couples who wish to enter into an antenuptial contract, also known as a prenup, unknowingly  enter into a customary marriage without being aware of the fact that an antenuptial contract  must, according to the South African law, be entered into before a customary marriage.  Therefore, they miss the opportunity to enter into an antenuptial contract. However, they can  enter into a postnuptial contract, which can be entered into after marriage. This article  explains what a postnuptial contract is, the requirements of a valid postnuptial contract and  the advantages of a postnuptial contract. It is important for couples to be aware of the steps  they can take should they miss the opportunity to sign an antenuptial contract before their  customary marriage, which are signing a postnuptial contract.  

Introduction 

Most couples lack information about what they could do if they entered into a customary  marriage without signing an antenuptial contract, also known as a prenup. This often happens  because they are unaware of the fact that lobola (the bride price) and traditional weddings are  considered as evidence of a customary marriage. Therefore, they miss the opportunity to draft  an antenuptial contract, also known as a prenup, before the customary marriage which is in  community of property by default unless an antenuptial contract was signed by the parties before the event of the customary marriage. It is impossible to enter into an antenuptial  contract after the customary marriage. A postnuptial contract refers to a legally binding  contract that is entered into by couples after marriage, and is approved by the High Court of  South Africa, to change how their assets can be managed and divided among the couples  during their marriage and upon their divorce. This contract is entered into at the absence of an  antenuptial contract. Being knowledgeable about postnuptial contracts will give couples a  second chance to make a sound legal decision.iIt is important for couples to be aware of the  steps they can take should they miss the opportunity to sign an antenuptial contract before  their customary marriage, which are signing a postnuptial contract.

Research Methodology 

The Doctrinal method of research was used to conduct this research. The research was done  using primary sources, such as statutes and laws and secondary sources such as online legal  articles by diverse authors.  

Legal Framework in South Africa 

If a couple did not enter into an antenuptial contract before customary marriage, their  marriage is automatically in community of property according to the Marriages Act 120 of  1998. Postnuptial contracts are registered in terms of section 21(1) of the Matrimonial  Property Act after the marriage if no antenuptial contract was entered into. An application of  a postnuptial contract is brought before a court of competent jurisdiction, which grants an  order the registration of the postnuptial contract. Once the order has been granted to the  married couple, they may sign the postnuptial contract, and it will be registered in the Deeds  Office. Thereafter, the postnuptial contract is then declared as out of community or property  with or without accrual. Section 88 of the Deeds Registries Act 47 of 1937 enables married  couples to execute a postnuptial contract under certain circumstances: Section 88 of the  Deeds Registries Act 47 of 1937 states that the court reserves the right to authorize a  postnuptial execution of an antenuptial contract if the terms of an antenuptial contract were  concluded before the marriage took effect. In simple terms, the court may grant the married  couple permission to register the antenuptial contract if the terms of the contract were  concluded before the marriage took effect. The court may inflict appropriate conditions for  the antenuptial contract. The married couple must make a formal application which explains  the reason for the antenuptial contract not being registered before the marriage took place and  provide evidence that they reached an agreement before the marriage.ii In order for the  married couple to enter into a postnuptial contract, the Deeds Registries Act 47 of 1937  provides good reasons for the presented change, the Registrar of Deeds and all creditors must  be given an adequate notice of the presented change, and it must satisfy the court that no  party would be prejudiced by the presented change. iii

The Requirements of a Postnuptial Contract 

  • According to section 97(1) of the Deeds Registry Act, the married couple must give a  notice to the registrar of deeds.  
  • The draft of postnuptial contract must be annexed to the application and initialled.  The married couple must publish the notice of intent in the Government Gazette and  on two local newspapers prior to the hearing of the application. 
  • The date on which the application will be made must be explicitly stated on the notice and the notice must enable interested parties to put together written representations to  the registrar of the High Court of South. 
  • All creditors of the married couple must be given two weeks’ notice by the registered  post and the application must comprise of a list of creditors, along with proof that they  were given notice.iv

Understanding Postnuptial Contracts in Depth

The Significance and Importance of Postnuptial Contracts 

Postnuptial contracts offer protection of married couples’ assets throughout the marriage.  Postnuptial contracts offer financial clarity and security because there are unexpected events  that took place throughout the marriage such as career shifts, inheritances, etc. By updating  financial terms and responsibilities on the contract, married couples prevent disputes from  arising as a result of the unexpected events that may take place throughout their marriages.  Postnuptial contracts safeguard individual interests. For example, when a married in dividual  receives an inheritance, they may exclude the ownership of the inheritance, including the  liability for debts for their spouse, on the postnuptial contract. Thus, excluding the inheritance  from being part of the marital property and preserving it. Postnuptial contracts protect the  interests of children, especially in blended families. The married couple consider the  educational expenses and inheritance rights for their children. This ensures that there is  fairness, the children are protected and there is a sense of security and stability. Postnuptial  contracts assist in building trust and transparency between married couples through  communicating openly about finances. This improves their marriage. v

The Reasons People Enter into Postnuptial Contracts 

There are several reasons why married couples enter into postnuptial contracts. Many people  are unaware that lobola (the African bride price) is evidence of a customary marriage. They  had initially planned to enter into an antenuptial contract after the customary marriage  celebrations, before registering their marriage in court. Therefore, they miss the opportunity  to register an antenuptial contract and their marriage automatically becomes in community of  property in terms of the Marriage Act 120 of 1998. Some antenuptial contracts were  concluded before the marriage took effect, yet they were not registered. Married couples enter  into postnuptial contracts because they want to trade freely, and the exposure of the spouse to  creditor and business risk. Married couples may try to eliminate the risk of joint estates  should one of them die. The married couple may find it difficult to perform effective Estate or  Tax planning while being married in community of property. One of the spouses would not be  held liable for the debt of the other spouse after the postnuptial contract has been registered.  Being married in community of property results in conflict for married couples. If a spouse  has a business in their name, the postnuptial contracts guarantee protection of their assets.  Some married couples want to enter commercial transactions without requiring consent from  each other. A postnuptial contract enables married individuals to be responsible for their own  estates, build their own estates and be liable for their own debts.vi Some people discover a  different, risky or untrustworthy version of their spouses after the marriage took effect and decided to change their minds about the distribution of their estates. 

Suggestions / Way Forward 

Upon obtaining knowledge about postnuptial contract, it is advisable to have a further  discussion with a legal professional on the way forward in drafting postnuptial contracts. If  the married couple had entered into an antenuptial contract without registering it prior to the  marriage, they may register for the postnuptial execution of an antenuptial contract with  consent from the High Court. They must prove that they had entered into antenuptial contract  before the marriage in order to proceed with the postnuptial execution of an antenuptial  contract. The law can be improved to enable married couples who have no plans of divorce to  enter into postnuptial contracts, which grants them autonomy over their finances, debts, and  assets because consent can be withdrawn. Some married couples may have realized that they  made a mistake by marrying in community of property because they discovered a different  version of their spouses after the marriage took effect. It should be taken into account that  some people may decide to marry in community of property to escape debt by ensuring that  their spouses are liable for the debt. Upon finding that information out, the indebted spouse  may enter into a postnuptial contract to withdraw the consent of being liable for their  spouse’s debts. The South African jurisdiction should relook at the laws governing  postnuptial agreement to ensure the best interests of married couples. This is in reference to  the case of A M v H M (2020).

Judicial Interpretation  

In the case of A M v H M (2020), the issue was whether the validity of a postnuptial contract  between a married couple and whether the changes made to the postnuptial contract may be  enforceable. Before the case was sent to the Constitutional Court, there are events that took  place: On 28 August 1993, Ms A M and Mr H M got married out of community of property  without accrual and registered an antenuptial contract in terms of the Matrimonial Property  Act 88 of 1984. In the course of their marriage, Ms A M drafted a postnuptial contract, which  stated that Mr H M would put their antenuptial agreement aside, pay her maintenance and  that she would be entitled to half of the estate. On April/May 2014, Ms A M handed the  postnuptial contract to M r H M twice for his signature. However, he refused to sign it. There  was no mention of a divorce at that time. Mr H M signed the postnuptial contract on 10  November 2014. There was still no mention of divorce at that time. Ms A M handed the  postnuptial contract to her friends for safekeeping and the couple proceeded with their  marriage as usual. On 30 November 104, Ms A M confronted Mr H M on his infidelity, which  led to the end of their marriage. Mr H M filed for divorce on 15 January 2015. Ms A M  requested for the postnuptial contract to be declared valid and binding between her and Mr H  M in her counterclaim. She also stated that they entered into the postnuptial contract with the  intention of divorce afterward and the postnuptial contract was meant to handle the  consequences and distribution of estates after divorce. The Constitutional Court found that  the postnuptial contract was invalid and not enforceable because there was no mention nor  intention of divorce prior to drafting and signing the contract. Postnuptial contracts can be  entered into with the intention of coming to a binding agreement with the aim of divorce  proceedings.  

Conclusion 

Most couples lack information about what they could do if they entered into a customary  marriage without signing an antenuptial contract, also known as a prenup. This often happens  because they are unaware of the fact that lobola (the bride price) and traditional weddings are  considered as evidence of a customary marriage. Therefore, they miss the opportunity to draft  an antenuptial contract, also known as a prenup, before the customary marriage which is in  community of property by default unless an antenuptial contract was signed by the parties  before the event of the customary marriage. Postnuptial contracts offer protection of married  couples’ assets throughout the marriage, protects children’s interests and offer financial  clarity and security. There are several reasons why people enter into postnuptial contracts. It  is advisable to have a further discussion with a legal professional on the way forward in  drafting postnuptial contracts. Being knowledgeable about postnuptial contracts will give  couples a second chance to make a sound legal decision. It is not too late to change your  mind. 

Reference(S):

Primary sources 

Marriages Act 120 of 1998 

Matrimonial Property Act 

Deeds Registries Act 47 of 1937 

Deeds Registry Act 

A M v H M (CCT95/19) [2020] ZACC 9; 2020 (8) BCLR 903 (CC) (26 May 2020) Matrimonial Property Act 88 of 1984 

Secondary Sources 

Unknown, “Marriage and Matrimonial Property” (MDM ATTORNEYS NOTARIES  CONVEYANCERS) <https://www.vdm.law/legal-services/marriage-and-matrimonial property/postnuptial-contracts> accessed 9 December 2025  Law Blog MPA, “POSTNUPTIAL EXECUTION of ANTENUPTIAL CONTRACTS”  (Meyer & Partners Attorneys, 25 September 2024) <https://meyerattorneys.co.za/2024/09/25/postnuptial-execution-of-antenuptial-contracts/>  accessed 9 December 2025 

Unknown, “POSTNUPTIAL CONTRACTS” (ANTENUPTIAL CONTRACTS.co.za) <https://www.antenuptialcontracts.co.za/postnuptial-contracts-2> accessed 9 December 2025 

Unknown, “POSTNUPTIAL CONTRACTS” (Van Deventer & Van Deventer Inc. Attorneys)  < https://www.vandeventers.law/Legal-Services/Marriage-Matrimonial-Property/Postnuptial Contracts> accessed 9 December 2025 

Lucinda Holliday, “The importance of postnuptial agreements” (BlaserMills Law, 1 August  2024) < https://blasermills.co.uk/insights/article/the-importance-of-postnuptial-agreements/>  accessed 12 December 2025 

Unknown, “POPULAR REASONS COUPLES DECIDE TO APPLY FOR AND REGISTER  POSTNUPTIAL CONTRACT” (ANTENUPTIAL CONTRACTS.co.za) <https://www.antenuptialcontracts.co.za/postnuptial-contracts-2> accessed 12 December  2025

Unknown, “Legal update 2 of 2022: Validity of Postnuptial Agreements” (Momentum  investments, February 2022) < https://sls-fresco.momentum.co.za/files/documents/invest and-save/legal-updates/legal-update-2-of-2022-validity-of-postnuptial-agreements.pdf>  accessed 9 December 2025 

i Unknown, “Marriage and Matrimonial Property” (MDM ATTORNEYS NOTARIES CONVEYANCERS)  <https://www.vdm.law/legal-services/marriage-and-matrimonial-property/postnuptial-contracts> accessed 9  December 2025 

ii Law Blog MPA, “POSTNUPTIAL EXECUTION of ANTENUPTIAL CONTRACTS” (Meyer & Partners  Attorneys, 25 September 2024) <https://meyerattorneys.co.za/2024/09/25/postnuptial-execution-of-antenuptial contracts/> accessed 9 December 2025 

iii Unknown, “POSTNUPTIAL CONTRACTS” (Van Deventer & Van Deventer Inc. Attorneys) < https://www.vandeventers.law/Legal-Services/Marriage-Matrimonial-Property/Postnuptial-Contracts> accessed  9 December 2025 

iv Unknown, “POSTNUPTIAL CONTRACTS” (ANTENUPTIAL CONTRACTS.co.za) <https://www.antenuptialcontracts.co.za/postnuptial-contracts-2> accessed 9 December 2025 v Lucinda Holliday, “The importance of postnuptial agreements” (BlaserMills Law, 1 August 2024) < https://blasermills.co.uk/insights/article/the-importance-of-postnuptial-agreements/> accessed 12 December  2025 

vi Unknown, “POPULAR REASONS COUPLES DECIDE TO APPLY FOR AND REGISTER POSTNUPTIAL  CONTRACT” (ANTENUPTIAL CONTRACTS.co.za) <https://www.antenuptialcontracts.co.za/postnuptial contracts-2> accessed 12 December 2025 

vii Unknown, “Legal update 2 of 2022: Validity of Postnuptial Agreements” (Momentum investments, February  2022) < https://sls-fresco.momentum.co.za/files/documents/invest-and-save/legal-updates/legal-update-2-of 2022-validity-of-postnuptial-agreements.pdf> accessed 9 December 2025

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