Section 98 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
98. Petition for restitution of conjugal rights.
- When either the husband or the wife has, without reasonable excuse, withdrawn from the society, of the other, either wife or husband may apply, by petition to the District Court for restitution of conjugal rights, and the Court, on being satisfied of the truth of the statements made in such petition, and that there is no legal ground why the application should not be granted, may decree restitution of conjugal rights accordingly.
