Section 818S in Rules of the High Court of Judicature for Rajasthan, 1952
818S. Costs.
- Whenever in any petition presented by a husband the alleged adulterer has been made a co-respondent and the adultery has been established, the Court may order the co-respondent to pay the whole or any part of the costs of the proceeding:Provided that the co-respondent shall not be ordered to pay the petitioner's costs:-(i)if the respondent was, at the time of the adultery living apart from her husband and leading the life of a prostitute: or(ii)if the co-respondent had not, at the time of adultery reason to believe the respondent to be a married woman.
