Report No. 71

2.3. Section 13(1A).-

A petition for dissolution of marriage by a decree of divorce can also be presented by either party under section 13(1A) of the same Act on the ground

(i) that there has been no resumption, 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.