Convert's Marriage Dissolution Act, 1866

The First Schedule: Form of Petition

(See section 7)

Stamp

13[***]

To the Judge of the Civil Court of ..........................................

The..........................................day of................ 18............

The petition of A. B. of .......................................................

Sheweth :-

1. That your petitioner was born on or about the ............day of .........18.......

2. That your petitioner was on the ..............day of .........in the year 18............lawfully married to C. D.. at...................................................

3. That the said C. D. is now of the age of ............................years or thereabouts.

4. That after his said marriage, your petitioner lived and cohabited with his said wife at.............................aforesaid until the .............day of .....................................18.....................

5. That previous to the .................................day of ........................18.........your petitioner changed his religion for Christianity, and that on such day he was baptised and became a member of the Church of......................

6. That on the ..................day of ...........18......[at least six months prior to the date of the petition], the said C. D. deserted your petitioner, and has not since resumed cohabitation with him.

7. That such desertion was in consequence of your petitioner’s said change of religion.

8. That there is no collusion nor connivance between your petitioner and the said C. D.

Your petitioner therefore prays that Your Honor will order the said C. D. to live and cohabit with your petitioner, or declare that your petitioner’s marriage is dissolved.

Form of verification

I, A. B., the petitioner named in the above petition, do declare that what is stated therein is true to the best of my information and belief.

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