Section 18 in Special Marriage (High Court) Rules, 1955
18. Damages.
- Any husband may, either in a petition for Divorce or Judicial separation, claim damages from any person on the ground of his having committed adultery with the wife of such petitioner:-(i)Such petition shall be served on the alleged adulterer and the wife unless the Court dispenses with such service in accordance with the provisions of Rule No. 11.(ii)The damages to be recovered on any such petition shall be ascertained by the said Court, although the respondent or either of them may not appear. After the decision has been given the Court may direct in what manner the damages shall be paid or applied.
