This thoroughly revised and updated third edition is a comprehensive compilation of Marriage and Divorce laws from various personal laws as well as secular statutes such as the Hindu Marriage Act, Divorce Act, Special Marriage Act, etc.

Since the last edition in 1989, there have been several legislative as well as case law developments on the law of Marriage and Divorce in India. This work contains exhaustive notes, comments and updated case law references on Hindu, Muslim, Christian, Parsi and Special Law of Marriage and Divorce. Topics relating to general principles of Restitution of Conjugal Rights, Desertion, Cruelty, Adultery, Impotency, Alimony, Custody of Children, Bars to Relief, and Divorce within one year of marriage have been thoroughly covered in this book. Other than the topics mentioned above, Jurisdiction and Matrimonial Home, Injunctions in matrimonial proceedings, Proceedings in Camera, Offences relating to marriage, Precedents, etc. with the up-to-date text of Central and State Rules relating to Marriage and Divorce have been revised and updated in this edition.

Notable Features:-

  • Contains a detailed discussion on contemporary issues such as Same-Sex Marriage, Irretrievable Breakdown of Marriage, Videoconferencing, Triple Talaq, Rape of minor wife and many more.
  • Includes two new chapters on —Live-in Relationship and Domestic Violence.
  • Includes 51 appendices of all relevant Central and State Laws relating to Marriage and Divorce.
  • Contains Model forms of petitions, provide practical guidance on the interpretation and application of these Personal Laws.

This book is meant for practitioners, judges, academicians and all those interested in gathering a thorough knowledge of the subject.


Table of Contents

1. Institution of Marriage 

2. Void and voidable Marriages 

3. Restitution of Conjugal Rights 

4. Judicial Separation and Divorce 

5. Bars to Relief 

6. Maintenance and Alimony 

7. Procedure and Practice 

8. Children

9. Remarriage 

10. International Marriages and Divorce 

11. Live-in Relationship 

12. Domestic Violence 

13. Precedents 


Buy Your Copy here: B.P. Beri’s Law of Marriage and Divorce

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

3 comments

  • Really nice that efforts are made to bring such books to public and lawyers..everybody should venture to buy this book. Shaiju Kumar, Advocate, Mathikere, Bengaluru. 8861199655

  • very nice… i really like your blog…

  • Relationships are the core essence of life. Understanding the importance of relationships is very important and thereby knowing more about the marriage and divorce laws can be easy with this simple book compiling all factors together. Life cannot be compared to the movies. Life is completely an experience that can be an inspiration to make a movie.

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.