Section 10(2) in The Jammu and Kashmir Hindu Marriage Act, 1980
(2)Where a decree for judicial separation has been passed, it shall no longer be obligatory for the petitioner to cohabit with the respondent, but the court may, on the application by petition of either party and on being satisfied of the truth of the statements made in such petition, rescind the decree if it considers it just and reasonable to do so.Nullity of Marriage and Divorce
