JUDICIAL SEPARATION IN THE CASE OF HUSBAND'S ADULTERY

(See section 22)

IN THE HIGH COURT OF ____________

AT _________________________

 

_________________________

_________________________ Petitioner

          VERSES

__________________________

__________________________ Respondent

 

To the Hon'ble Mr. Justice (or to the Judge of __________________)

The humble petition of _________ of No. the wife of  ___________ residing at ____________.

 

RESPECTFULLY SHOWETH:

1.      That on the __________ day of _______ your petitioner, then ______ (maiden name) was legally married to respondent ____________ lived /cohabited at __________ and ________________ and the said marriage is still subsisting.

2.      That ever since the said marriage, your petitioner and the respondent Ali lived/cohabited at ____________ and they have the following issue living of their said marriage.(State the respective ages of the children).

3.      That on various occasions between the month of ___________ and the month of _________ the respondent ___________ as staying at ___________ committed adultery with one EF who was then serving _______________ and petitioner at their said residence aforesaid against the wishes and despite of protest from your petitioner.

4.      That petitioner has not condoned any acts of adultery by the respondent.

5.       That there is no connivance or collusion between __________ petitioner and the said __________________ relating to subject of present suit.

 

 

PRAYER

Petitioner hence prays that this (Hon'ble) Court might be pleased to pass a decree of a judicial separation of petitioner from her said husband due to his above-stated act of adultery.

 

 

Signed

_______________________

 

 

VERIFICATION

I, ____________ wife of _______________ daughter of _______ aged about ____ years residing at ________________________ do hereby solemnly affirm and say as follows:

____________________________________________________________________________

I am the petitioner above-named and I know and I have made myself acquainted with the facts and circumstances of this case.

The statements made in paragraphs 1 to 5 are true to my knowledge and belief.

 

I sign this verification on this ______________ day of ________ at the Court House at _______.

 

Before me Notary

 

Signature of ______________

 

_________________________

 

Signature of Advocate