Report No. 71

6.2. Questions 2 and 3.-

Taking note of this aspect of the matter, our questionnaire invited views as to the circumstances that would constitute sufficient proof of breakdown.

The question was in these terms:1

"Q. 2. If the reply to the question No. 1 be in the affirmative, what circumstances, in your opinion, should be considered to be sufficient to prove irretrievable breakdown of marriage?".

In regard to the period of living apart as evidencing breakdown, question 3 of our questionnaire was as follows:2

"Q. 3. How long should the parties have lived separately before the court can come to the conclusion that there has been an irretrievable break down of marriage ?"

1. Question 2.

2. Question 3.