Report No. 15

Chapter V

Judicial Separation

25. Judicial separation.-

Either party to a marriage, whether solemnised before or after the commencement of this Act, may present a petition praying for a decree for judicial separation on any of the grounds specified in section 30.

[Section 22, earlier part, Divorce Act.]
[Cf. section 10(1), H.M.A.] [Cf. section 23(1), S.M.A.]