Section 22 in Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010
22. Compensation orders
In addition to other reliefs as may be granted under this Act, the Magistrate may on an application being made by the aggrieved person, pass an order directing the respondent to pay compensation and damages for the injuries, including mental torture and emotional distress, caused by the acts of domestic violence committed by that respondent.
