Report No. 90

6.3. Priorities.-

Our recommendation as put forth above must, therefore, be given priority. The next step would be consideration of the second1 alternative mentioned above, namely, introduction of certain new grounds of divorce. The third2 alternative (irretrievable break-down of marriage) need not be mixed up with the matters that require more urgent attention. It is likely to detract from the success of the attempt to reform the law, with the result that even the improvements most urgently needed may get defeated in the process. As to the merits of the fourth alternative,3 we think that there may be a strong case for a comprehensive reform of the law and for consolidating the two enactments on the subject, as recommended in the earlier Reports of the Law Commission4. However, we are not sure if any such legislative proposal will have a prospect of being passed within a reasonably short period.

1. Para. 2.4, supra.

2. Para. 2.5, supra.

3. The fourth alternative-para. 2.6, supra.

4. Chapter 1, supra.