Report No. 90

2.7. Three alternatives in the Working Paper.-

Against the background of the above material (which was included in the Working Paper), the Commission invited opinions of the following alternative proposals:

(i) Should the law relating to divorce amongst Christians in India (section 10, Indian Divorce Act) be amended so as to remove the element of discrimination against the wife at present apparent in the law?

(ii) Should the law relating to divorce amongst Christians in India be amended by widening the grounds available to both the spouses so as to include the grounds available under the various matrimonial statutes in force in India as they stand today?

(iii) Should the ground of irretrievable breakdown of marriage, evidenced by the parties living apart for a specified period (which is proposed to be introduced in the Hindu Marriage Act, 1955 and the Special Marriage Act, 1954) be made available to Christians also?