Report No. 59

9.18. Section 21(1)(d).-

One of the grounds of divorce mentioned in section 27 of the Special Marriage Act is that the respondent has "since the solemnization of the marriage treated the petitioner with cruelty." This is in clause (d).

In conformity with our recommendation as to the corresponding provision in Hindu Marriage Act, we recommend that the words "since the solemnization of the marriage" should be deleted, as unnecessary1.

1. Cf. discussion as to section 10 and section 2.13, Hindu Marriage Act, with reference to cruelty and insanity.