Parsi Marriage and Divorce Act, 1936
32A. Non-resumption of cohabitation or restitution of
conjugal rights within one year in pursuance of a decree to be ground for divorce
(1) Either party to a
marriage, whether solemnized before or after the commencement of the Parsi
Marriage and Divorce (Amendment) Act, 1988, may sue for divorce also on the
ground,-
(i) that there has been no resumption of
cohabitation as between the parties to the marriage for a period of one year or
upwards after the passing of a decree for judicial separation in a proceeding
to which they were parties; or
(ii) that there has been no restitution of
conjugal rights as between the parties to the marriage for a period of one year
or upwards after the passing of a decree for restitution of conjugal rights in
a proceeding to which they were parties.
(2) No decree for divorce shall be granted under sub-section (1) if the plaintiff has failed or neglected to comply with an order for maintenance passed against him under section 40 of this Act or section 488 of the Code of Criminal Procedure, 1898 or section 125 of the Code of Criminal Procedure, 1973.
