Section 75 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
75. When husband may petition for dissolution.
- Any wife may present a petition to the District Court, praying that his marriage may be dissolved on the ground that his wife has, since the solemnisation thereof, been guilty of adultery.When wife may petition for dissolution. - Any wife may present a petition to the District Court, praying that his marriage may be dissolved on the ground that, since the solemnisation thereof, her husband has exchanged his profession of Christianity for the profession of some other religion, and gone through a form of marriage with another woman, orhas been guilty of incestuous adultery, orof bigamy with adultery, orof marriage with another woman with adultery, orof rape, sodomy or bestiality, orof adultery coupled with such cruelty as without adultery would have entitled her to a divorce a mensa et tora, orof adultery coupled with desertion, without reasonable excuse, for two years or upwards.Contents of petition. - Every such petition shall state, as distinctly as the nature of the case permits, the facts on which the claim to have such marriage dissolved is founded.
