Report No. 65

Chapter 6

Jurisdiction under Indian Divorce Act, 1869

I. Introductory

6.1. Introductory.-

We shall briefly deal, in this Chapter, with the provisions of the Indian Divorce Act, 1869, relating to the jurisdiction of courts thereunder in regard to divorce. The Act applies only to Christians; but the provisions are not confined to marriages solemnized in India, and are wide enough to empower Indian Courts to dissolve a marriage solemnized outside India, if certain conditions exist.