BOWEN Vs. BOWEN

JUDGEMENT

(1.) This is a petition by the husband for dissolution of his marriage by reason of his wife's adultery with one George Evance.

(2.) The respondent denies the adultery, makes a countercharge of adultery against her husband and alleges he is by reason of this misconduct disentitled to the relief he claims.

(3.) The co-respondent does not defend the suit.