Report No. 18

Clause 9

This seeks to provide that Indian courts have jurisdiction only if the parties are domiciled in India. The existing provisions of the Converts' Marriage Dissolution Act, sections 4 and 5, already contain this requirement, since the definition of "husband" and "wife" in that Act requires that 'either the husband or the wife must be domiciled in India. To prevent complications, it is considered that both the parties must be domiciled in India.