Section 101(2) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
(2)if the co-respondent had not, at the time of the adultery, reason to believe the respondent to be a married woman.Power to order litigious intervenor to pay cost. - Whenever any application is made under section 82, the Court, if it thinks that the applicant had no grounds or no sufficient grounds for intervening may order him to pay the whole or any part of the costs occasioned by the application.
