Parsi Marriage and Divorce Act, I936
33. Joining of co-defendant
In every such suit for
divorce on the ground of adultery, the plaintiff shall, unless the Court shall
otherwise order, make the person with whom the adultery is alleged to have been
committed a co-defendant, and in any such suit by the husband the Court may
order the adulterer to pay the whole or any part of the costs of the
proceedings.