Parsi Marriage and Divorce Act, I936

29. Courts in which suits to be brought

(1) All suits instituted under this Act shall be brought in the Court within the limits of whose jurisdiction the defendant resides at the time of the institution of the suit ¹⁴[or where the marriage under this Act was solemnized].

(2) When the defendant shall at such time have left ¹⁵[the territories to which this Act extends] such suit shall be brought in the Court at the place where the plaintiff and defendant last resided together.

(3) In any case, whether the defendant resides in ¹²[the territories to which this Act extends] or not, such suit may be brought in the Court at the place where the plaintiff resides or at the place where the plaintiff and the defendant last resided together, if such Court, after recording its reasons in writing, grants leave so to do.

Back

Index

Next