Report No. 90

6.5. Concrete recommendation.-

Our concrete recommendation, then, is that it is most urgently necessary that section 10 of the Indian Divorce Act, 1869 be revised to remove the element of discrimination. Adultery is a ground of divorce should be made available to the Christian wife also (without the need to prove any other aggravating or concomitant circumstances, as at present). Opportunity should also be taken to make available to the husband as a ground of divorce of conversion followed by second marriage (a ground which is at present available only to the wife).