Section 118 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
118. Competence of husband and wife to give evidence as to cruelty or desertion.
- On any petition presented by a wife, praying that her marriage may be dissolved by reason of her husband having been guilty of adultery coupled with cruelty, or of adultery coupled with desertion without reasonable excuse, the husband and wife respectively shall be competent and compilable to give evidence of or relating to such cruelty or desertion.
