Hindu Marriage Act, 1955 — Irretrievable Breakdown of Marriage — When parties have been living separately for an extended period (e.g., over 15 years), all reconciliation efforts have failed, and there is no possibility of reunion due to strained relations, the marriage can be considered to have irretrievably broken down.
2026 INSC 620 SUPREME COURT OF INDIA DIVISION BENCH SONAL TALPADA Vs. VEERBHAN SINGH ( Before : Sanjay Karol and Augustine George Masih, JJ. ) Civil Appeal No…..of 2026 (Arising…