PETITION OF WIFE FOR DECREE OF NULLITY OF MARRIAGE
(See sections 18 and 19)
IN THE DISTRICT COURT OF ____________
AT ________________________.
_________________________
_________________________ Petitioner
VERSES
__________________________
__________________________ Respondent
To the Hon'ble Justice ______________ (or to the Judge of _____________)
The humble petition of ____________________ of (full name, occupation with address)
RESPECTFULLY:
1. That the parties of all material times per these proceedings were at present Christian by faith/religion.
2. That on the _________ day of _______ your petitioner, then a spinster, aged about _______ years went through an alleged marriage with the respondent (at someplace in India, state the place) and since that date known as factually married, though not per law, to _________, then a bachelor of about 30 years of age.
3. That since that marriage on the __________ day of __________ and until the _______ day of ___________ petitioner and the respondent cohabited and lived to together at various places such as ___________ and lastly at ___________.
4. That said __________ has never sexually celebrated the said pretended marriage by sexual inter course.
5. That at the time of the celebration of your petitioner's said alleged marriage, the said ____________ was and still his impotency/malformation, legally incompetent to enter into the contract of marriage.
(State other reason if applicable, e.g., prohibited degree, lunacy, idiocy, etc.)
6. That there is no connivance/collusion between the parties with respect to the subject of these proceedings.
PRAYER
Your petitioner hence prays that this (Hon’ble) Court might be pleased to declare the said marriage as nullity.
Signed ____________
VERIFICATION
I, ___________ daughter of ____________ aged _____ by occupation service residing at _________ do hereby solemnly affirm and say as follows:
I am the petitioner above-named and I know the facts and circumstances of this case.
The statements made in paragraphs Nos. 1 to 6 of the petition are true to my best knowledge and belief and that I have not suppressed any material fact.
I sign this verification on this ___________ day of _______ at the Court House at ___________.
_________________
Before me
Notary
___________________
Signature
Advocate
