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
WRITTEN STATEMENT ON BEHALF OF DEFENDANT
Most respectfully submitted-
Preliminary Objections:
- 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)
- Petitioner’s allegation under the points (8) and (9) mentioned under the divorce petition are totally vague, the respondent here alleges that, on what grounds the petitioner is raising the ground for the incurable diseases, Thus it has been totally wrongfully stated by the petitioner.
- Petitioner’s allegation under point no. (10), is that he is suffering from the mental disorder and the development of mind has been stopped, disability and abnormality has to be kept in mind before alleging such types of useless and non proof evidences on the respondent.
The Respondent therefore prays and counters claim-
That it may be declared that the said deed of settlement be declared null and void as against her and that the same day by order of this honorable court be cancelled. This suit be dismissed with cost.
Date: __/__/____
(Signature)
Defendant
VERIFICATION
I, defendant, to hereby declares that the facts stated above true and correct to the best of my knowledge, information and belief.
___________________ _________________
(Signature) (Signature)
Advocate of defendant Defendant
