Section 29 in The Converts' Marriage Dissolution Act, 1866
29. No appeal under Act; but Judge may state case raising question whether conversion has dissolved marriage .-No appeal shall lie against any order or decree made or passed by any Court in any suit instituted under this Act; but if, at any stage of the suit, the respondent shall allege by way of defence that the marriage between the parties has been dissolved by the conversion of the petitioner, and that consequently the petitioner is not a [* * *] husband or a [* * *] [ The word " Native" omitted by A.O. 1950.] wife (as the case may be) within the meaning of this Act, the Judge, if he shall entertain any doubt as to the validity of such defence, shall, either of his own motion or on the application of the respondent, state the case and submit it with his own opinion thereon for the decision of the High Court.
