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Report No. 65 VI. Other Systems 3.36. Position in some other legal systems.- Some other legal systems apply, as regards the grounds on which divorce can be granted by their courts, the lex fori, or the lex domicilli which as a rule coincides with the law of the forum.1 This is the case in Soviet Russia, Estonia, Latavia, Austria, Greece, Denmark, Norway, and in some Latin-American states, such as Chile, Scuador and Urguay.1 1. Wolff Private International Law, (1950), p. 373. 3.37. National law applied in some countries.- Most of the European and Latin-American laws decide, in principle, in favour of the national law of the spouses or the husband; but they modify this by ordaining the application of the lex fori where public policy-"order public"-is in issue.1 We shall consider the scope of "ordre public" later.2 1. Wolff Private International Law, (1950), p. 373. 2. Chapter 14, infra.    |
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