Report No. 71

2.4. Section 13(2).-

Besides this, under section 13(2) the wife may also present a petition for dissolution of her marriage on the ground that the marriage was solemnized before the commencement of the Act and that, the husband had married again before such commencement, or that the husband had, since the solemnization of the marriage, been guilty of rape, sodomy or bestiality, or that there has been passed a decree or order for maintenance against the husband notwithstanding that the wife was living apart and that since the passing of the decree or order, cohabitation between the parties has not been resumed for one year or upwards, or that her marriage (whether consummated or not) was solemnized before she attained the age of fifteen years and she had repudiated the marriage after attaining that age (15 years), but before attaining the age of eighteen years.