Report No. 65
11.7. Act of 1944-War marriages.-
The anomalous position of a wife was rendered more acute owing to the marriage of so many English-women to members of the Commonwealth and Allied forces stationed in England, during the second world warmen who never were domiciled in England. This led to the passage, in 1944, of the Matrimonial Causes (War Marriages) Act, which gave another concession. It rendered it possible, subject to certain safeguards, for the English wives of such men to have recourse to the Divorce Court in England, notwithstanding that their husbands were domiciled abroad. It should, however, be noted that this concession applies only to marriages between September 1939 and June 1950.
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