Section 19 in Special Marriage (High Court) Rules, 1955
19. Costs.
- Whenever in any petition presented by a husband the alleged adulterer has been made a co-respondent and the adultery has been established, the Court may order the co-respondent to pay the whole or any part of the costs of the proceeding:Provided that the co-respondent shall not be ordered to pay the petitioner's costs:-(i)If the respondent was at, the time of the adultery living apart from her husband and leading the life of a prostitute; or,(ii)if the co-respondent had not, at the time of adultery reason to be live the respondent to be a married woman.
