Report No. 22
29. Clause 29-Judicial separation.-
Regarding clause 25, the suggestion has been repeated that there is no need to provide for the passing of decrees for judicial separation, as on the same grounds, divorce could be granted. But it has been explained in the previous Report,1 that the Roman Catholics do not recognise divorce and that there are also considerable sections among Protestants who are averse to divorce, and that they would prefer a decree for a judicial separation to a decree of dissolution of marriage. In our opinion, no ground has been shown for going back on the view taken by us.
1. See 15th Report, para. 44.
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