Report No. 59
7.5. General approach.-
We shall, in due course, discuss the amendments required in respect of specific grounds of divorce. But we may state, at the outset, that our general approach in this regard has been that while all reasonable efforts must be made to protect the stability of the marriage, at the same time, if circumstances exist which show that conjugal life is impossible either by reason of a matrimonial offence or by reason of a disease or other specified circumstances, then the reality must be recognised, and provision should be made for terminating the bond of marriage.
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