(1)In any proceeding under Chapter V or Chapter VI, whether defended or not, if the Court is satisfied that,(a)any of the grounds for granting relief exists; and(b)[where the petition is founded on the ground specified in clause (a) of sub-section (1) of section 27, the petitioner has not in any manner been accessory to or connived at or condoned the act of sexual intercourse referred to therein,] [Substituted by Act 68 of 1976, Section 34, for certain words (w.e.f. 27.5.1976).] or, where the ground of the petition is cruelty, the petitioner has not in any manner condoned the cruelty; and(c)when divorce is sought on the ground of mutual consent, such consent has not been obtained by force, fraud or undue influence; and(d)the petition is not presented or prosecuted in collusion with the respondent; and(e)there has not been any unnecessary or improper delay in instituting the proceeding; and(f)there is no other legal ground why the relief should not be granted;then, and in such a case, but not otherwise, the Court shall decree such relief accordingly.
