Report No. 98

1.2. The questions to be considered-nature of.-

The questions that are proposed to be discussed in the succeeding Chapters are mainly of a procedural nature. But they occur almost daily in practice in most matrimonial proceedings under the Hindu Marriage Act. Further, relating as they do to the maintenance of spouses and children, they possess a practical importance of their own. It is therefore desirable that the law on the subject should be settled, made uniform throughout the country and incorporated in the Act. It is for these reasons that the Commission has considered it necessary to deal with the relevant sections of the Hindu Marriage Act in this Report.