PAUL ENGEL Vs. EDITH ENGEL

JUDGEMENT

(1.) The parties in this suit are respectively husband and wife, and the claim is by the husband for dissolution of marriage on the ground of the wife's adultery with a man whose identity is unknown to the husband and (because she refuses to disclose it) to the Court. The suit is not defended, and there is a satisfactory affidavit of service.

(2.) It is clearly proved that the wife did commit adultery in Bombay on the night of February 2 last, and I only took time to consider my judgment because I felt a little doubt as to the appropriate form of decree in view of the peculiar status of the parties.

(3.) They are by faith and race Jews. Their marriage took place at Vienna on March 4, 1936, at which date they were Austrian subjects.