(1)Any marriage solemnized, whether before or after the commencement of the Indian Divorce (Amendment) Act, 2001, may, on a petition presented to the District Court either by the husband or the wife, be dissolved on the ground that since the solemnization of the marriage, the respondent—(i)has committed adultery; or(ii)has ceased to be Christian by conversion to another religion; or(iii)has been incurably of unsound mind for a continuous period of not less than two years immediately preceding the presentation of the petition; or(v)has, for a period of not less than two years immediately preceding the presentation of the petition, been suffering from venereal disease in a communicable form; or(vi)has not been heard of as being alive for a period of seven years or more by those persons who would naturally have heard of the respondent if the respondent had been alive; or(vii)has wilfully refused to consummate the marriage and the marriage has not therefore been consummated; or(viii)has failed to comply with a decree for restitution of conjugal rights for a period of two years or upwards after the passing of the decree against the respondent; or(ix)has deserted the petitioner for at least two years immediately preceding the presentation of the petition; or(x)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.
