Section 103 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
103. Power to order permanent alimony.
- The High Court may, if it think fit, on any decree absolute declaring a marriage to be dissolved ;and the District Court may, if it thinks fit, on the confirmation of any decree of its declaring a marriage to be dissolved or on any decree of judicial separation obtained by the wife,order that the husband shall, to the satisfaction of the Court, secure to the wife such gross sum of money, or such annual sum of money for any terms not exceeding her own life, as having regard to her fortune (if any), to the ability of the husband, and to the conduct of the parties, it thinks reasonable, and for that purpose may cause a proper instrument to be executed by all necessary parties.Power to order monthly or weekly payments. - In every such case the Court may make an order on the husband for payment to the wife of such monthly or week by sums for her maintenance and support as the Court may think reasonable :Provided that if the husband afterwards from any cause becomes unable to make such payments, it shall be lawful for the Court to discharge or modify the order, or temporarily to suspend the same as to the whole or any part of the money so ordered to be paid, and again to revive the same order wholly or in part, as to the Court seems fit.
