10. Petition on ground of adultery. Adulterer to be impleaded as party
- Upon a petition presented by a husband for divorce on the ground of adultery, the petitioner shall make the alleged adulterer a co-respondent. The petitioner may, however, be excused from so doing on any of the following grounds with the permission of the Court:-(a)That the respondent is leading the life of a prostitute and that the petitioner knows of no particular person with whom the adultery has been committed;(b)that the name of the alleged adulterer is un-known to the petitioner although he has made due efforts to discover the same;(c)that the alleged adulterer is dead.
