Section 24(1) in The Jammu and Kashmir Hindu Marriage Act, 1980
(1)Where-(a)a petition under this Act has been presented to a district court having jurisdiction by a party to a marriage praying fora decree for judicial separation under section 10 or for a decree of divorce under section 13, and(b)another petition under this Act has been presented thereafter by the other party to the marriage praying for a decree for judicial separation under section 10 or for a decree of divorce under section 13 on any ground, whether in the same district court or in a different district court,the petitions shall be dealt with as specified in sub-section (2).
