Section 89 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
89. Application for separation made by petition.
- Application for judicial separation on any one of the grounds aforesaid may be made by either husband or wife, by petition to the District Court 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 judicial separation accordingly.
