BOWEN Vs. BOWEN

JUDGEMENT

(1.) This is an application by the wife against whom a decree nisi for dissolution of marriage has been made for alimony until the decree is made absolute.

(2.) The husband has tendered the amount due up to the decree nisi and says that, inasmuch as the wife has been found guilty of misconduct, she has forfeited her right to receive any alimony subsequent to the decree nisi.

(3.) Alimony has been paid by the husband to the wife since the institution of the suit: that payment was made in pursuance of a private arrangement between the parties, no application was made in Court in respect of it.