Section 78 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
78. Dismissal of petition.
- In case the Court, on the evidence in relation to any such petition, is satisfied that the petitioner's case has not been proved or is not satisfied that the alleged adultery has been committed, orfinds that the petitioner has, during the marriage, been accessory to, or conniving at, the going through of the said form of marriage or the adultery of the other party to the marriage, or has condoned the adultery complained or then and in any of the said cases the Court shall dismiss the petition.When a petition is dismissed by a District Court under this section, the petitioner may, nevertheless, present a similar petition to the High Court.
