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Convert's Marriage Dissolution Act, 1866 15. Procedure when female respondent refuses to cohabit with petitioner Adjournment for a year. Interview If the respondent be a female, and in answer to the interrogatories of the Judge or Commissioners, as the case may be, shall refuse to cohabit with the petitioner, the Judge, if upon consideration of the respondent’s answers and of the facts which may have been proved by the petitioner he shall be of opinion that the ground for such refusal is the petitioner’s change of religion, shall make an order adjourning the case for a year, and directing that, in the interim, the parties shall, at such place and time as he shall deem convenient, have an interview of such length as the Judge shall direct, and in the presence of such person or persons (who may be a female or females) as the Judge shall select, with the view of ascertaining whether or not the respondent freely and voluntarily persists in such refusal.    |
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