Convert's Marriage Dissolution Act, 1866

29. No appeal under Act; but Judge may state case raising question whether conversion has dissolved marriage

No appeal shall lie against any order or decree made or passed by any Court in any suit instituted under this Act ; but if, at any stage of the suit, the respondent shall allege by way of defense that the marriage between the parties has been dissolved by the conversion of the petitioner, and that consequently the petitioner is not a 2[***] wife (as the case may be) within the meaning of this Act, the Judge, if he shall entertain any doubt as to the validity of such defense, shall, either of his own motion or on the application of the respondent, state the case and submit it with own opinion thereon for the decision of the High Court.