Section 801E in Rules of the High Court of Judicature for Rajasthan, 1952
801E. Contents of petitions.
- (i) In addition to the particulars required to be given under Order VIII, rule 1, of the Code and section 20(1) of the Act every petition for judicial separation, nullity of marriage and divorce shall contain the following particulars:-(a)the place and date of marriage:(b)the name, status and domicile of the wife and husband, before and after the marriage:(c)the principal permanent address where the parties cohabited including the address where they last resided together;(d)whether there is living any issue of the marriage and, if so, the names and dates of birth, or ages of such issues:(e)whether there have been in any Court in India, and, if so, what previous proceedings with references to the marriage by or on behalf of either of the parties, and the result of such proceedings:(f)the matrimonial offence or offences charged set out in separate paragraphs with the time and place of its or their alleged commission:(g)property mentioned in section 27 of the Act, if any:(h)the relief or reliefs prayed for.(ii)In every petition presented by a husband for divorce on the ground that his wife is living in adultery with any person or persons or for judicial separation, on the ground that his wife has committed adultery with any person or persons, the petitioner shall state the name, occupation and place of residence of such person or persons, so far as they can be ascertained.(iii)In every petition presented by a wife for divorce on the ground that her husband is living in adultery with any woman or women or for judicial separation, on the ground that her husband has committed adultery^ with any woman or women, the petitioner shall state the name, occupation and place of residence of such woman or women, so far as they can be ascertained.
