Section 85(5) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
(5)that the consent of either party was obtained by force or fraud :Provided that in the case specified in clause (5) the Court shall not grant a decree if-(a)Proceedings have not been instituted within one year after the coercion had ceased, or, the case may be, the fraud had been discovered ; or(b)the petitioner has with his/her or free consent lived with the other party to the marriage as husband and wife after the coercion had ceased, or as the case may be, the fraud had been discovered.
