Convert's Marriage Dissolution Act, 1866

12. Points to be proved on appearance of petitioner

On the day fixed in' the citation the petitioner shall appear in Court, and the following points shall be proved:-

(1) the identity of the parties;

(2) the marriage between the petitioner and the respondent;

(3) that the male party to the suit has completed the age of sixteen years, and that the female party to the suit has completed the age of thirteen years;

(4) the desertion or repudiation of the petitioner by the respondent;

(5) that such desertion or repudiation was in consequence of the petitioner's change of religion;

(6) and that such desertion or repudiation had continued for the six months immediately before the commencement of the suit.