Section 12 in Special Marriage (High Court) Rules, 1955
12. Written statements in answer 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 proceedings for divorce the respondent opposes the relief sought in the petition on the ground of the petitioner's adultery, cruelty or desertion, 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 4 - and sub-rule (ii) and (iii) of the same rule and the particulars of any relief which he claims on the said grounds.
