Section 21 in The High Court of Jharkhand Hindu Marriage Rules, 2017
21. Costs.
- The Court may direct that the whole or any part of the costs of the petition for nullity of marriage or for divorce incurred by any of the parties to such petitions may be paid by any of the other parties thereto:Provided that the co-respondent shall not be ordered to pay the petitioner's costs-(i)If the respondent was at the time of adultery living apart from the husband and leading the life of a prostitute, or(ii)If the co-respondent had not, at the time of adultery, reasons to believe the respondent to be a married woman.The award of costs shall be in the discretion of the Court and the Court shall make an order of the same while passing the decree.
