PETITION OF DIVORCE UNDER SECTION 13-B OF HINDU MARRIAGE ACT, 1955
IN THE DISTRICT COURT OF ____________AT _________________________
IN THE MATTER OF SEC. 13, OF HINDU MARRIAGE ACT, 1955
_________________________ Petitioner
VERSUS
________________________ Respondent
________________________ Co-respondent
The humble petition of _______________________________________ (full name and address)
RESPECTFULLY:
1. That at all material time the parties to proceedings were and are Hindus ruled by the Hindu Marriage Act 1955.
2. That on the ___________ day of ___________ petitioner was duly married to ________ at etc., _____________________ and the said marriage was solemnised according to Hindu Customs and Rites. (An extract from the Marriage Register or an affidavit duly attested to be filed.)
3. That ever since the said marriage petitioner and the said ________________ lived together as husband and wife at ______________ until the ______________ day of ______, __________________________________ (state reasons of separation).
4. That the following are the issues of the said marriage (state name, address, date of birth, age and sex).
5. That on various occasions between ______________ and _____________ the respondent committed adultery with __________________ at _____________ against the wish of your petitioner and in spite of her protests.
6. That your petitioner has come to know of the same on ______________ and since then she has not in any manner been accessory to or connived at or condoned such adultery.
7. (When the applicant is the wife.) That the said ______________ had married on the _____ day of __________ Smt. ____________ and she is now living at _____________.
OR
That the said ______________________ has, since the solemnization of the marriage, been guilty of rape (or sodomy or bestiality) on _______________.
8. That there is no collusion /connivance between the parties with concerning the subject-matter of the present petition.
9. That no prior proceedings existing between the parties relating to their marriage.
10. The marriage was celebrated at _____________ or the parties last lived and resided at ___________ within the jurisdiction of this Court.
PRAYER
Your petitioner therefore prays that the court might be pleased to pass a decree dissolving the marriage of petitioner with _________________________.
_________________
Signed (Petitioner)
VERIFICATION
I, ________________ wife of _____________, d/o ______________ aged _______ years by occupation housewife residing at _____________ do hereby solemnly affirm and say as follows:
_____________________________________________________________________________.
I am the petitioner ______________________ named and I know and I have made myself acquainted with the facts and circumstances of this case.
The statements in paragraphs 1 to 10 are true to my knowledge and belief.
I sign this verification on this _________ day of __________ at the Court House at ____________.
_____________________________
Signature of Petitioner
