Report No. 59
2.29. Recommendation.-
Accordingly, we recommend that the following should be added in section 13(2) of the Hindu Marriage Act:
"that in a suit under section 18 of the Hindu Adoption and Maintenance Act, 1956 or in a proceeding under section 125 of the Code of Criminal Procedure, 1974, a decree or order, as the case may be, has been passed against the husband awarding maintenance to the wife notwithstanding that she was living apart and that since the passing of such decree or order, cohabitation between the parties has not been resumed for one year or more."
Back
