Report No. 15
41. Relief to respondent in case of opposition to petition for divorce on certain grounds.-
If, in any proceeding for divorce or judicial separation, the respondent opposes the relief sought on the ground of the petitioner's adultery, cruelty or desertion, the court may give the respondent the same relief to which he or she would have been entitled if he or she had presented a petition seeking such relief.
[Section 15, Divorce Act.]
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