Report No. 22

36. Clause 30(1)(x)-Grounds of divorce-cruelty.-

It has also been suggested that what is cruelty for the purposes of clause 30(1)(x) should be defined. This question, again, has been discussed by us in our previous report1 and for the reasons given there, we consider that it would be inexpedient to lay down any rules as to what would amount to cruelty.

2. 15th Report, para. 56.