(1)Subject to the provisions of this Act and to the rules made thereunder, a petition for divorce may be presented to the district Court by both the parties together on the ground that they have been living separately for a period of one year or more, that they have not been able to live together and that they have mutually agreed that the marriage should be dissolved.(2)[ On the motion of both the parties made not earlier than six months after the date of the presentation of the petition referred to in sub-section (1) and not later than eighteen months] [Substituted by Act 68 of 1976, Section 29, for " On the motion of both the parties made not earlier than one year after the date of the presentation of the petition referred to in sub-Section (1) and not later than two years" (w.e.f. 27.5.1976).] after the said date, if the petition is not withdrawn in the meantime, the district Court shall, on being satisfied, after hearing the parties and after making such inquiry as it thinks fit, that a marriage has been solemnized under this Act and that the averments in the petition are true, pass a decree declaring the marriage to be dissolved with effect from the date of the decree.
