THOMPSON, FLORENCE AMELIA Vs. THOMPSON, GEORGE S

JUDGEMENT

(1.) These are two cross- petitions for divorce, which by the consent of the. parties were beard together.

(2.) The first petition presented by the wife, Florence Amelia Thompson, against her husband, Gaorge Sprott Thompson, claims a divorce on the ground of incestuous adultery by the husband. In answer to that petition, the husband denies the incestuous adultery, and charges his wife with adultery, (the same acts which form the subject of the second petition), and the answer to the husband s petition is a denial by the wife, and the acts of which she complains in her own petition. Therefore. the facts in the two petitions are the same, the position only being reversed; the husband being in the one case respondent and in the other case, petitioner. The co-respondent to the husband s petition is Hugh Doherty, who is in business in Calcutta.

(3.) It appears from the petition and the evidence that the husband and wife were married on the 31st of October 1901 at the Congregational Chapel at Hastings in this town.