Section 82 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
82. Confirmation of decree for dissolution by District Court.
- Every decree for a dissolution of marriage made by a District Court shall be subject to confirmation by the High Court.Cases for confirmation of a decree for dissolution of marriage shall be heard by a Court composed of three Judges, and in case of difference the opinion of the majority shall prevail.The High Court, if it think further enquiry or additional evidence to be necessary, may direct such enquiry to be made or such evidence to be taken.The result of such enquiry and the additional evidence shall be certified to the High Court by the District Court and the High Court shall there upon make an order confirming the decree for dissolution of marriage, or such order as to the Court seems fit :Provided that no decree shall be confirmed under this section till after expiration of such time, not less than six months from the pronouncing thereof, as the High Court by general or special order from time to time directs.During the progress of the suit in the District Court, any person, suspecting that any parties to the suit are or have been acting in collusion for the purpose of obtaining a divorce, shall be at liberty, in such manner as the High Court by general or special order from time to time directs, to apply to the High Court for the issue of directions to the District Court to take such steps in respect of the alleged collusion as may be necessary to enable it to make a decree in accordance with the justice of the case.
