Section 73 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
73. Jurisdiction.
(1)Nothing contained in this Chapter shall authorise the High Court or the District Court to grant any relief under this chapter except where the petitioner or respondent professes the Christian religion,or to make decrees of dissolution of marriage except where the parties to the marriage are domiciled in the Jammu and Kashmir State at the time when the petition is presented,or to make decrees of nullity of marriage except where the marriage has been solemnised in the Jammu and Kashmir State and the petitioner is resident in the Jammu and Kashmir State at the time of presenting the petition, or to grant any relief under this Chapter other than a decree of dissolution of marriage or of nullity of marriage, except where the petitioner resides in-the Jammu and Kashmir State at the time of presenting the petition.(2)Court to act on principles of English Divorce Court. - Subject to the provisions contained in this Chapter, the High Court and District Courts shall, in all suits and proceedings hereunder, act and give relief on principles and rules which, in the opinion of the said Courts, are as nearly as may be conformable, to the principles and rules on which the Court for Divorce and Matrimonial Causes in England for the time being acts and gives relief :Provided that nothing in this section shall deprive the said Courts of jurisdiction in a case where the parties to a marriage professed the Christian religion at the time of the occurrence of the facts on which the claim to relief is founded.
