Report No. 59

Chapter 5

Judicial Separation under The Hindu Marriage Act

5.1. Introductory.-

We shall be concerned in this Chapter with judicial separation under the Hindu Marriage Act, dealt with in section 10. This relief is purely the creation of statute. It first found place, under this name, in the matrimonial legislation passed in some of the provinces. But it may be noted that the Hindu Women's Right to Separate Residence and Maintenance Act, 1946, gave the wife some, though not all of its advantages.