Section 2(4) in The Parsi Marriage And Divorce Act, 1936
(4)grievous hurt means(a)emasculation;(b)permanent privation of the sight of either eye;(c)permanent privation of the hearing of either ear;(d)privation of any member or joint;(e)destruction or permanent impairing of the powers of any member or joint;(f)permanent disfiguration of the head or face; or(g)any hurt which endangers life;
