Section 801E(h) in Rules of the High Court of Judicature for Rajasthan, 1952
(h)the relief or reliefs prayed for.(ii)In every petition presented by a husband for divorce on the ground that his wife is living in adultery with any person or persons or for 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 on the ground that her husband is living in adultery with any woman or women or for 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 woman or women, so far as they can be ascertained.
