Section 4(h) in Special Marriage (High Court) Rules, 1955
(h)If the petition is one for a decree of dissolution of marriage, or of nullity or annulment of marriage or for Judicial Separation, it shall further state that there is no collusion or connivance between the petitioner and the other parties to the marriage or alleged marriage;(i)The relief or reliefs prayed for.(ii)In Every petition presented by a husband for divorce or 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 or 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 person or women, so far as they can be ascertained.
