Of course,, unlike Mohammedan Law, marriage between Hindu is a sacrament. But the fast paced modern Hindu Society has given scant respect to the aspect of sacrament in marriage. The life of human beings is not static but dynamic. It always changes for the better, So the law should also change according to the needs of the society. As said by avigny, “Law grows with the growth of the people, strengthens with the strength of the people and finally withers away when the nation loses its nationality.” In the olden days divorce was abhorred and rare. Prior to the enactment of the Hindu Marriage Act. Hindu Law did not allow divorce except in certain communities, which formed the lower social strata, where it was permitted by custom. Due to social change, economic prosperity and education, Indian society initates western culture and lifestyle. Divorce is considered as a policy of insurance, providing an opportunity of relief and release to married couple who, through no ....