Report No. 59

Chapter 8

Jurisdiction and Procedure Under

The Hindu Marriage Act

8.1. Introductory.-

We now proceed to consider several questions concerning jurisdiction and procedure under the Hindu Marriage Act.1

Section 19 of the Hindu Marriage Act is as follows:

"19. Court to which petition should be made.-Every petition under this Act shall be presented to the district court within the local limits of whose ordinary original civil jurisdiction the marriage was solemnized or the husband and wife reside or last resided together."

1. See also Chapter 2, for proposals of the Ministry of the Law.