Section 4 in Special Marriage (High Court) Rules, 1955
4. Contents of petitions.
- (i) In addition to the particulars required to be given under Order VII, Rule I, of the Civil Procedure Code, every petition for judicial separation, nullity of marriage and divorce shall contain the following particulars:-(a)The place and date of marriage:(b)The name, status and domicile of the wife and husband before the marriage;(c)The principal permanent address where the parties cohabited including the address where they last resided together;(d)Whether there is living any issue of the marriage and if so, the names and dates of birth, or ages of such issues;(e)Whether there have been in any Court in India, and if so, what previous proceedings with reference to the marriage by or on behalf of either of the parties and the result of such proceedings;(f)The matrimonial offence charged, set out in separate paragraphs with the time and places of either alleged commission:(g)The claims for damages, if any, with particulars;(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.
