Section 213(4) in Civil Court Rules of the High Court of Judicature at Patna
(4)Content of petition. - The petition shall be divided into paragraphs, numbered consecutively and shall contain the name, description and place of residence of the petitioner and the opposite party, a statement in summary form-(a)of all material facts;(b)of the facts showing that the Court to which the application is presented has jurisdiction to deal with it; and(c)of the nature of the relief asked for; and shall specify the names, descriptions and places of residence of other persons liable to be affected thereby.
