(1.) Leave granted.
(2.) Sec. 13(1) and 13(1A) of the Hindu Marriage Act, 1955 (hereinafter referred to as Act of 1955) provide for various grounds for granting divorce:
(3.) The Amending Act of 1976 (Act 68 of 1976) had introduced clauses (ia) and (ib) to Sec. 13 and Sec. 13A etc. to liberalize grant of divorce. The Statement of Objects and Reasons, when the Bill was introduced, clearly spells out the reasons in the following words: