GEORGUCOPULAS Vs. GEORGUCOPULAS

JUDGEMENT

(1.) In this case on the proceedings of divorce and petition for judicial separation the wife seeks to make her husband liable for her costs. The husband and wife in this case are Greeks, domiciled in Greece and married at Alexandria.

(2.) It is contended that this Court has no jurisdiction to act in the matter, since the English law applicable in such cases does not apply here.

(3.) I think, however, it is plain under Section 7 of the Divorce Act that this is a mistaken view. Under that section I am to act and give relief on principles and rules existing in England. The breadth of these terms seems to me to indicate that I have power to make such an order as is now sought for.