Report No. 90

2.5. Irretrievable breakdown of marriage (Third alternative).-

The third alternative put forth in the Working Paper raised a still much wider question, namely, whether the Indian Divorce Act, 1869, should be amended more radically by introducing in that Act, as a ground of divorce "irretrievable breakdown" of marriage (evidenced by the parties living apart for a specified period). This would be on the lines of the Bill now pending before Parliament, whereby the Hindu Marriage Act, 1955 and the Special Marriage Act, 1954 are proposed to be amended to introduce this particular ground. This was the third alternative put forth in the Working Paper.