Report No. 15

Clause 25

The language of the corresponding provision in the Special Marriage Act has been followed, with necessary modifications.

The reference to divorce a mensa et toro has been omitted as not needed now.

Under the Hindu Marriage Act, failure to comply with a decree for restitution entitles the other party to divorce only and not to judicial separation. The Special Marriage Act entitles him to either of the two reliefs, and this has been followed, as more comprehensive, in the draft.