Report No. 59

9.18A. Section 27(1)(e).-

Under Section 27(1)(e) of the Special Marriage Act, a petition for divorce can be filed on the ground that the respondent "has been incurably of unsound mind for a continuous period of not less than three years immediately preceding the presentation of the petition." In conformity with the change which we have recommended1 in the corresponding provision in the Hindu Marriage Act, the minimum period for which the insanity should have continued should be removed. The clause should, therefore, read-

"(e) is incurably of unsound mind".

1. See discussion as to section 13, H.M.A.