Report No. 59

5. Amendment of section 13.-

In section 13 of the Hindu Marriage Act,-

(a) in sub-section (1),

(i) in clause (v), after the words "in a communicable form", the words "the disease not having been contracted from petitioner" shall be inserted;

(ii) in clause (vii), the word "or" shall be inserted at the end;

(iii) after clause (vii), the following clause shall be inserted, namely:-

"(viii) has, after the solemnization of the marriage, treated the petitioner with cruelty.";

(b) in sub-section (1A), in clauses (i) and (ii) for the words "two years", the words "one year" shall be substituted;

(c) in sub-section (2),

(i) in clause (ii), the word "or" shall be inserted at the end;

(ii) after clause (ii) , the following clause shall be inserted, namely:-

"(iii) that an order has been passed against the husband by a Magistrate awarding separate maintenance to the petitioner, and the parties have not had marital intercourse for three years or more since such orders."