AIR 1928 LAHORE 954(1)

Lahore High Court

Hon'ble Judge(s): Dalip Singh , J

Mahomedan Law – Marriage - Person renouncing Islam and converting into Christianity-Marriage under Mahomedan law is dissolved-Suit for restitution of conjugal rights - Motive of conversion whether genuine or a device to have the marriage dissolved is immaterial. Where a person who has .formally renounced faith in Islam and has gone through the rites of baptizm, marriage under the Mahomedan law is dissolved by the formal recognition of admission into Christianity. In a suit for restitution of conjugal rights it is immaterial whether motive of conversion is genuine or a device to have the marriage dissolved.