198. Person wishing to show cause against District Judge's decrees may appear before High Court.
- Any person wishing to show cause against the confirmation of the District Judge's decree on the ground that the decree has been obtained by collusion or by reason of material fact not being brought before the court, or because of any change of circumstances since the passing of the decree such as, that the parties have resumed the relations of husband and wife, or that the petitioner has died, shall, if the court so permits, enter an appearance in the proceedings before the High Court and file affidavits setting forth the facts upon which he relies, certified copies of the affidavit shall be serve upon the party or the Advocate of the party in whose favour the decree has been pronounced.
