Section 34(2) in The Jammu and Kashmir Hindu Marriage Act, 1980
(2)Orders made by the court in any proceeding under this Act under section 31 or section 32 shall, subject to the provisions of sub-section (3), be appealable if they are not interim orders and every such appeal shall lie to the court to which appeals ordinarily lie from the decisions of the court given in exercise of its original civil jurisdiction.
