Section 32 in The Parsi Marriage And Divorce Act, 1936
32. Grounds for divorce
.Any married person may sue for divorce on any one or more of the following grounds, namely:(a)that the marriage has not been consummated within one year after its solemnization owing to the wilful refusal of the defendant to consummate it;(b)that the defendant at the time of the marriage was of unsound mind and has been habitually so up to the date of the suit:Provided that divorce shall not be granted on this ground, unless the plaintiff (1) was ignorant of the fact at the time of the marriage, and (2) has filed the suit within three years from the date of the marriage;(bb)[ that the defendant has been incurably of unsound mind for a period of two years or upwards immediately preceding the filing of the suit or has been suffering continuously or intermittently from mental disorder of such kind and to such an extent that the plaintiff cannot reasonably be expected to live with the defendant. [Inserted by Act 5 of 1988, Section 8 (w.e.f. 15.4.1988).]Explanation. In this clause,(a)the expression mental disorder means mental illness, arrested or incomplete development of mind, psychopathic disorder or any other disorder or disability of mind and includes schizophrenia;(b)the expression psychopathic disorder means a persistent disorder or disability of mind (whether or not including subnormality of intelligence) which results in abnormally aggressive or seriously irresponsible conduct on the part of the defendant, and whether or not it requires or is susceptible to medical treatment;](c)that the defendant was at the time of marriage pregnant by some person other than the plaintiff:Provided that divorce shall not be granted on this ground, unless (1) the plaintiff was at the time of the marriage ignorant of the fact alleged, (2) the suit has been filed within two years of the date of marriage, and (3) marital intercourse has not taken place after the plaintiff came to know of the fact;(d)that the defendant has since the marriage committed adultery or fornication or bigamy or rape or an unnatural offence:Provided that divorce shall not be granted on this ground if the suit has been filed more than two years after the plaintiff came to know of the fact;(dd)[ that the defendant has since the solemnization of the marriage treated the plaintiff with cruelty or has behaved in such a way as to render it in the judgment of the Court improper to compel the plaintiff to live with the defendant: [Inserted by Act 5 of 1988, Section 8 (w.e.f. 15.4.1988).]Provided that in every suit for divorce on this ground it shall be in the discretion of the Court whether it should grant a decree for divorce or for judicial separation only;] [Substituted by Act 5 of 1988, Section 4, for " by seven delegates" (w.e.f. 15.4.1988).](e)that the defendant has since the marriage voluntarily caused grievous hurt to the plaintiff or has infected the plaintiff with venereal disease or, where the defendant is the husband, has compelled the wife to submit herself to prostitution:Provided that divorce shall not be granted on this ground if the suit has been filed more than two years (i) after the infliction of the grievous hurt, or (ii) after the plaintiff came to know of the infection, or (iii) after the last act of compulsory prostitution;(f)that the defendant is undergoing a sentence of imprisonment for seven years or more for an offence as defined in the Indian Penal Code (45 of 1860):Provided that divorce shall not be granted on this ground, unless the defendant has prior to the filing of the suit undergone at least one years imprisonment out of the said period;(g)that the defendant has deserted the plaintiff for at least [two years] [Substituted by Act 5 of 1988, Section 8, for "three years" (w.e.f. 15.4.1988).];(h)that [* * *] [The words "a decree or order for judicial separation has been passed against the defendant, or" omitted by Act 5 of 1988, Section 8 (w.e.f. 15.4.1988).] an order has been passed against the defendant by a Magistrate awarding separate maintenance to the plaintiff, and the parties have not had marital intercourse for [one year] [Substituted by Act 5 of 1988, Section 8, for "three years" (w.e.f. 15.4.1988).]or more since such decree or order;[* * *] [Clause (i) omitted by Act 5 of 1988, Section 8 (w.e.f. 15.4.1988).](j)that the defendant has ceased to be a Parsi [by conversion to another religion] [Inserted by Act 5 of 1988, Section 8 (w.e.f. 15.4.1988).]:Provided that divorce shall not be granted on this ground if the suit has been filed more than two years after the plaintiff came to know of the fact.[32-A. Non-resumption of cohabitation or restitution of conjugal rights within one year in pursuance of a decree to be ground for divorce [Inserted by Act 5 of 1988, Section 9 (w.e.f. 15.4.1988).](1)Either party to a marriage, whether solemnized before or after the commencement of the Parsi Marriage and Divorce (Amendment) Act, 1988, may sue for divorce also on the ground,(i)that there has been no resumption of cohabitation as between the parties to the marriage for a period of one year or upwards after the passing of a decree for judicial separation in a proceeding to which they were parties; or(ii)that there has been no restitution of conjugal rights as between the parties to the marriage for a period of one year or upwards after the passing of a decree for restitution of conjugal rights in a proceeding to which they were parties.(2)No decree for divorce shall be granted under sub-section (1) if the plaintiff has failed or neglected to comply with an order for maintenance passed against him under section 40 of this Act or section 488 of the Code of Criminal Procedure, 1898 (5 of 1898) or section 125 of the Code of Criminal Procedure, 1973 (2 of 1974).
