Section 76 in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
76. Adulterer to be co-respondent.
- Upon any such petition presented by a husband, the petitioner shall make the alleged adulterer a co-respondent to the said petition, unless he is excused from so doing on one of the following grounds, to be allowed by the Court :-(1)that the respondent is leading the life of a prostitute, and that the petitioner knows of no person with whom the adultery has been committed ;(2)that the name of the alleged adulterer is unknown to the petitioner although he has made due efforts to discover it ;(3)that the alleged adulterer is dead.
