Section 16 in Special Marriage (High Court) Rules, 1955
16. Competence of husband and wife to give evidence as to cruelty or desertion or Judicial Separation.
- On any petition presented by a wife, praying of divorce or Judicial separation by reason of her husband having been guilty of adultery coupled with cruelty or oi adultery coupled with desertion without reasonable excuse, the husband and wife respectively shall be competent and compellable to give evidence of or relating to such cruelty or desertion.
