Report No. 59

8.35. Recommendation.-

We, therefore, recommend that the following section should be inserted in the Hindu Marriage Act, for this purpose:-

"27A. In any proceeding under this Act instituted within six months of the solemnization of the marriage, the court may, if it considers it necessary to do so in the circumstances of the case, make such provisions in the decree as it deems just and proper with respect to any property presented at or about the time of marriage to either party by a parent of the other party.

Explanation.-In this section,-

(i) "parent" includes a person standing in the relationship of parent, where the parents are dead or out of India;

(ii) "property" does not include articles which the court regards as of trifling value."