- Whenever in any petition presented by a husband, the alleged adulterer has been made a co-respondent and the adultery has been established the Court may order the co-respondent to pay the whole or any part of the costs of the proceedings :Provided that the co-respondent shall not be ordered to pay the petitioner's costs -(i)if the respondent was, at the time of the adultery, living apart from her husband and was leading the life of a prostitute, or(ii)if the co-respondent had not, at the time of the adultery, reason to believe the respondent to be a married woman.
