Convert's Marriage Dissolution Act, 1866

7. Suit to be commenced by verified petition

The suit shall be commenced by a petition in the form in the First Schedule to this Act, or as near thereto as the circumstances of the case will allow.

The statements made in the petition shall be verified by the petitioner in the manner required by law for the verification of plaints; and the petition 7[***] may be amended by permission of the Court.