MRS STROUD Vs. MRSTROUD

JUDGEMENT

(1.) This is a wife's petition for dissolution of marriage on the ground of her husband's adultery, filed under the Indian and Colonial Divorce Jurisdiction Act.

(2.) A doubt as to the husband's domicile arose in my mind and I adjourned the hearing in order that if possible further evidence might be adduced.

(3.) I have observed that the question of domicile in those cases does not always receive the attention so important a matter demands. A similar observation was made in Wright V/s. Wright which was a case of the confirmation of a decree of dissolution of marriage made under the Indian Divorce Act by a District Court. That, was the converse case and there were circumstances suggesting that in fact the parties were domiciled in England, in which case the Judge would have had no jurisdiction. I then had occasion to discuss the principles applicable and the matters to be considered in determining the domicile of the parties.