Section 788 in Rules of the High Court of Judicature for Rajasthan, 1952
788. Form of petition.
- The petition shall be divided into paragraphs, numbered consecutively, and shall contain the name, description and place of residence of the petitioner as well as the opposite party and a statement in summary form-(a)of all material facts;(b)of facts showing that the Court to which the application is presented has jurisdiction; and(c)of the nature of relief asked for; and shall specify the names, descriptions and places of residence of other persons likely to be affected by it.
