Report No. 66
1.5. Economic aspects of family law.-
So long as the family is a going concern, rights in property and rights to maintenance are of purely academic interest. But the economic aspects of family law become important when the marriage breaks down during the parties' life-time. These aspects also become important on the death of one of the parties, and, similarly, they become important if one spouse becomes insolvent. The development of the status of the wife from a subservient member of the family to the co-equal head of the family has been substantially achieved; but a few points of detail are still in need of reform. In general, rights in property are not greatly affected by the relationship of husband and wife, but in some respects, the law requires to be brought up-to-date.
Back
