IN THE COURT OF HON’BLE CIVIL JUDGE

DISTRICT COURT

(NAME OF PLACE)

CASE NO. _________/______________

Smt._____________________(Name),

Daughter of________(Father’s Name),

Wife of Shri ______(Husband’s Name),

Aged_____________________(Years),

Residing of _____________(Address),

………………….PETITIONER

 

VERSUS

 

Shri._____________________(Name),

Son of ____________(Father’s Name),

Aged_____________________(Years),

Resident of ______________(Address),

Carrying on_____________ (Business),

…………………RESPONDENT

 

OBJECTION RAISED ON BEHALF OF PETITIONER

Most respectfully submitted-

Preliminary Objections:

1. Admitted the fact of marriage of petitioner and respondent on (__/__/____) in _______________ (name of the place). (If the fact of marriage and date/ place are true).
2. Under the point number (2), (3), the petitioner totally disagrees with the fact stated by the respondent as the answers are very vague from the side of the respondent, it becomes very clear that when one of the spouses voluntary relinquishes one’s religion and adopts another distinctive religion, a marriage can be dissolved by a decree of divorce.
3. Under the point (4), the petitioner takes objects on the point raised by the defendant as the matter is in relation with both the spouses and there is no evidence can be brought up or levy on the family members, if the circumstantial evident suggests the happening up of the things, than it can be proved too, but the respondent is totally trying to present some other facts which are not in relation with the subsequent case.

 

 

VERIFICATION

I,___________________, the Petitioner above named, do hereby solemnly declare and say that what is  mentioned in paragraph ___ to ___ is true to my knowledge and that what is contained in paragraph to ____ is stated on legal advice and I believe the same to be true.

Day of _________ (year)

Before me,

Sd/-

Registrar/Superintendent,

 

 

 AFFIDAVIT

 

BEFORE THE HON’BLE DISTRICT COURT OF (NAME OF THE PLACE)

BENCH AT (NAME OF THE PLACE)

 

Petitioner:____________________________ (Name)

                                    Versus

Respondent:____________________________(Name)

1. That I am the petitioner in the present case and I am well conversant with the facts and circumstances of the case, hence competent to file this affidavit.
2. That, I am filing an application under Section 13 of the Hindu Marriage Act, 1956 and the Family Court Act 1954 on the ground of committing Conversion before this Hon’ble Court. The contents of the application have been read over, translated and explained to me in Hindi and in English also. The content of the application related to the facts are true from my personal knowledge and that related to law are true to the information received by me from my advocate, which I believe to be true and this affidavit is sworn in support thereof. Nothing contained therein is false and nothing has been concealed.

 

 Place: __________________                                                                               

  (Signature)

 Date: __/__/____                                                                                                 

Deponent

VERIFICATION

 

I solemnly affirm that what is stated above is true from my personal knowledge, nothing contained herein is false and nothing has been concealed.

Verified by me on (__/__/____)

Place:____________________                                                                               

(Signature)

Date:__/__/_____                                                                                                  

   Deponent

 

Identified by

(Signature)

(Name of the Advocate)