Section 382(2) in High Court of Chhattisgarh Rules, 2005
(2)Contents of petitions. - Every petition shall state -(i)The name of the Court in which the petition is presented;(ii)The name of the parties, their ages, description and places of residence ;(iii)The place and date of marriage;(iv)The principal addresses at which the parties to the marriage reside or last resided together, with the jurisdiction of the Court;(v)Whether there is any living issue of the marriage, and if so, the names and dates of birth of such issues;(vi)Whether there have been in any Court in India previous proceedings with reference to the marriage by or on behalf of either of the parties, and if so, the particulars and the results of such proceedings ;(vii)Details of the facts specified in Section 20 (1) of the Act so far as they are known to the petitioner. In particular the details shall include -(a)If the petitions for restitution of conjugal rights, the date when and the circumstances in which the respondent withdrew from the society of the petitioner:(b)If the petition is for judicial separation -(i)the date and place of the desertion, cruelty, or sexual intercourse which is made the grounds for relief and in case of sexual intercourse, the name and address of the person or persons with whom the respondent had sexual intercourse ;(ii)the period of leprosy, venereal disease or unsoundness of mind . which is made the ground for relief ;(c)If the petition is for a decree of nullity on the grounds of contravention of clause (i) of Section 3 of the Act, the name and address of the spouse;(d)If the petition is for a decree of nullity on the grounds specified in clause (c) of Section 12 of the Act, the date and particulars of the force or fraud, as the case may be, by which the consent was obtained and the date on which the force ceased to operate or the fraud was discovered ;(e)If the petition is for divorce on the ground of -(i)Conversion, unsoundness of mind, leprosy, venereal disease, renunciation of the world or another marriage, the date and place of the act or disease :(ii)Adultery, rape or sodomy, the date and place of the act or acts and the name and address of the person or persons with whom these acts were committed by the respondent;(iii)Presumption of death, the last place of co-habitation of the parties, the circumstances in which the parties ceased to cohabit, the date when and the place where the respondent was last seen or heard of and the steps which have been taken to trace the respondent.(viii)The property mentioned in Section 27 of the Act, if any relief is claimed in respect thereof;(ix)Relief or reliefs.
