Main Search Forums Advanced Search Disclaimer

Section 52 in The Indian Divorce Act, 1869 ["Complete Act"]

Citedby 6 docs - [View All]

Phiroze Bomanshaw Pothiwalla vs Shirinbai Phiroze Pothiwalla on 30 March, 1937

Law Relating To Marriage And Divorce Amongst Christians In India

Rev. M. Bonhiem vs Ka Trolimon on 9 December, 1929

Mrs. Hazel Arnone vs George Thomas Robert Arnone And ... on 10 August, 1965

Monika Sanctis vs Henry Joseph And Anr. on 17 December, 2002


Loading...
Central Government Act
52. Competence of husband and wife to give evidence as to cruelly or desertion.- On any petition presented by a wife, praying that her marriage may be dissolved by reason of her husband having been guilty of adultery coupled with cruelty, or of adultery coupled with desertion without reasonable excuse, the husband and wife respectively shall be competent and compellable to give evidence of or relating to such cruelty or desertion.