Section 12 in The Converts' Marriage Dissolution Act, 1866
12. Points to be proved on appearance of petitioner .-On the day fixed in the citation the petitioner shall appear in Court, and the following points shall be proved-
(1)the identity of the parties;(2)the marriage between the petitioner and the respondent;(3)that the male party to the suit has completed the age of sixteen years, and that the female party to the suit has completed the age of thirteen years;(4)the desertion or repudiation of the petitioner by the respondent;(5)that such desertion or repudiation was in consequence of the petitioner's change of religion;(6)and that such desertion or repudiation had continued for the six months immediately before the commencement of the suit.
