- All petitions under sections 9 to 13 shall state :-(i)The date and place of the marriage.(ii)Whether the petitioner and the respondent were Hindus by religion at the time of the marriage and whether they continue to be so upto the date of the filing of the petition.(iii)The status and place of residence of the parties to the marriage before the marriage and at the time of filing the petition.(iv)The principal permanent addresses where the parties have co-habited, including the address where they last resided together.(v)Whether there have been previous proceedings with regard to marriage by or on behalf of any party; if so, the result of those proceedings.(vi)Whether any children were born of the marriage and if so, the date and place of birth and the name and sex of each child separately; and whether alive or dead.(vii)The matrimonial offences charged set in separate paragraphs with the times and places of their alleged commission.
