BRIGHT Vs. BRIGHT

JUDGEMENT

(1.) This is a petition presented to the Court by the petitioner for the purpose of obtaining the dissolution of his marriage with the respondent on the ground of her adultery with the co- respondent.

(2.) At the hearing, I was satisfied with the proof of the adultery and also with the reason given for not bringing the suit earlier.

(3.) The only question on which I reserved judgment was as to the jurisdiction to make a decree.