Section 212(19) in Civil Court Rules of the High Court of Judicature at Patna
(19)Damages. - Any husband may, in a petition for divorce, claim damages from the co-respondent on the ground of his having committed adultery with the wife of such petitioner-(i)Such petition shall be served on the said co-respondent and the wife unless the Court dispenses with such service in accordance with the provisions of rule 15.(ii)The damages to be recovered on any such petition shall be ascertained by the Court, although the respondent or either of them may not appear. After the decision has given, the Court may direct in what manner the damages shall be paid or applied.
