Section 818L in Rules of the High Court of Judicature for Rajasthan, 1952
818L. Written statements in answers to petitions by respondents.
- The respondent may and, if so, required by the Court shall present a written statement in answer to the petition. The provisions of Order VIII of the Code shall apply mutatis mutandis to such written statements. In particular, if in any proceeding for divorce the respondent opposes the relief sought in the petition on the ground of the petitioner's adultery, cruelty or discretion, the written statement shall state the particulars of such adultery, cruelty or desertion as required in the case of petition under clauses (d), (e) and (f) of sub-rule (i), rule 818-D and sub-rules (ii) and (iii) of the same rule and the particulars of any relief which he claims on the said grounds.
