- The forms given in the Appendix to these rules may, with necessary modifications, be used in the proceedings under the Act. (High Court Notification No. 271-Genl/XXVII-19, dated the 22nd November, 1956).AppendixForm A(Rule 5)In the District Court at ____________________________________.Matrimonial and Divorce JurisdictionCase No. ____________ Date of institution ___________________.______________________________________________ Petitioner.Versus_____________________________________________ Respondent.___________________________________________ Co-respondent.To__________________________________________.Whereas ___________ has presented a petition/application against you for __________ under section _________ of the Hindu Marriage Act, 1955 (No. 25 of 1955). (A copy of the said petition/application is sent herewith), you are hereby summoned to appear in this Court on the _________ at 10 o'clock in the forenoon to answer the said petition/application, either in person or by recognised agent duly instructed and able to answer all material questions relating to the case, or who shall be accompanied by some other person able to answer all such questions or by an Advocate or Pleader similarly instructed or accompanied and you are directed to produce on that day all documents upon which you intend to rely in support of your defence. You may file an answer to the petition/application on the date mentioned above.You are further informed that in default of your appearance on the day and in the manner above-mentioned the petition/application will be heard and determined in your absence.Given under my hand and the seal of this Court, this _____________ day of ____________, nineteen hundred and __________.Dated___________.Sd. ____________District Judgeat ____________Note :- Hours of attendance at the Court are from 10 A.M. till 4 P.M.Form BIn the District Court at ________________________________________._____________________________________________________ Petitioner.Versus________________________________________________ Respondent.Petition for restitution of conjugal rights under section 9 of the Hindu Marriage Act, 1955 (No. 25 of 1955)The petitioner prays as follows :-
