Section 121 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
121. Enforcement of and appeals from, orders and decrees.
- All decrees and orders made by the Court in any suit or proceedings under this Chapter shall be enforced and may be appealed from in the like manner as the decrees and orders of the Court made in the exercise of its original civil jurisdiction are enforced and may be appealed from under the law, rules and orders for the time being in force :Provided that there shall be no appeal from a decree of a District Judge for dissolution of marriage or of nullity of marriage; or from the order of the High Court confirming or refusing to confirm such decree.No appeals as to costs. - Provided also that there shall be no appeal on the subject of costs only.Re-Marriage
