(2) Where the court grants a decree for judicial separation, it shall be no longer obligatory for the petitioner to cohabit with the respon- dent, 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. CHAP NULLITY OF MARRIAGE AND DIVORCE CHAPTER VI NULLITY OF MARRIAGE AND DIVORCE