Report No. 22

35. Clause 30(1)(vii)-Grounds of divorce-wilful refusal to consummate.-

It has been suggested with reference to clause 30(1)(vii) that wilful refusal to consummate a marriage should not be a ground for divorce but that the marriage itself should be declared a nullity. This question has been discussed in our previous Report1 and we do not see any ground for changing our views.

1. 15th Report, para. 53.