Section 13 in Mizo Marriage, Divorce and Inheritance of Property Act, 2014
13. Grounds for dissolution of marriage.
(1)Any marriage before or after the commencement of this Act, may, on petition presented to the court either by the husband or the wife, be dissolved and a divorce decree be granted on the following grounds :(i)the respondent has committed adultery; or(ii)due to irreconcilable incompatibility; or(iii)the respondent has treated the petitioner with such cruelty as to cause a reasonable apprehension in the mind of the petitioner that it would be harmful or injurious for the petitioner to live with the respondent; or(iv)the respondent has been incurably of unsound mind for a continuous period of not less than three years immediately proceeding the presentation of the petition; or(v)the respondent has, for a period of not less than three years immediately proceeding the representation of the petition, been suffering from a virulent and incurable form of leprosy or any disease in a communicable form which endangers the life of the spouse;(vi)the respondent has not been heard of as being alive for a period of seven years or more by those persons who would have naturally have heard of the respondent if the respondent had been alive; or(vii)the wife refuse to go on 'Law';(viii)the respondent has wilfully refused to consummate the marriage and the marriage has thereof not been consummated; or(ix)the respondent has deserted the petitioner for at least two years immediately proceeding the presentation of the petition; or(x)by mutual consent;(2)A wife or husband may also present a petition for the dissolution of their marriage on the ground that the spouse has, since the solemnization of the marriage been found guilty of rape, sodomy or bestiality.
