Report No. 65

Chapter 10

English Act of 1971 as to Recognition

I. Introductory

10.1. Introductory.-

We shall, in this Chapter, summarise the important provisions of the recent English Act on the subject of recognition.1 We may make it clear at the outset that we shall concentrate on the important provisions relevant to grounds or recognition, and shall not go into various matters of detail. We may also make it clear that the English Act, besides dealing with the recognition of overseas decrees, also contains provisions as to the recognition of decrees in the British Isles,2 but we shall not refer to provisions relating to such decrees, as they are not of any importance for our purpose.

1. The Recognition of Foreign Divorces and Legal Separations Act, 1971 (Chapter 53).

2. For example, section 1 of the English Act of 1971.