Section 14 in The Jammu and Kashmir Hindu Marriage Act, 1980
14. Alternate relief in divorce proceedings.
- In any proceeding under this Act, on a petition for dissolution of marriage by a decree of divorce, except in so far as the petition is founded on the grounds mentioned in clauses (iv) and (vii) and (ix) of sub-section (1) of section 18, the court may, if it considers it just so to do having regard to the circumstances of the case, pass instead a decree for judicial separation.
