Convert's Marriage Dissolution Act, 1866

27. Dissolution of marriage not to affect status or right of children

A dissolution of marriage under the provisions of this Act shall not operate to deprive the respondent’s children (if any) by the petitioner of their status as legitimate children, or of any right or interest which they would have had, according to the 5[personal law] applicable to them, by way of maintenance, inheritance, or otherwise, in case the marriage had not been so dissolved as aforesaid.