Report No. 59

8.10. Section 20(1).- Section 20(1) of the Hindu Marriage Act provides as follows:-

"20. (1) Every petition presented under this Act shall state as distinctly as the nature of the case permits the facts on which the claim to relief is founded and shall also state that there is no collusion between the petitioner and the other party to the marriage."

As regards the "statement" required under the latter half, decrees of nullity should be excluded.1 We recommend accordingly.

1. See discussion as to section 23, H.M.A.