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Indian Divorce Act, 1869 NO. 10-PETITION FOR REVERSAL OF DECREE OF SEPARATION (Section 24) In the (High) Court of ......................... To the Hon’ble Mr. Justice ............... or To the Judge of .................... The ........... day of .......... 19 ........... The petition .............. A.B.,of .................. Sheweth, 1. That your petitioner was on the .............. day of .............. lawfully married to ........... 2. That on the ...............day of................, this (Hon’ble) Court at the petition of .........., pronounced a decree affecting the petitioner to the effect following, to wit,- (Here set out the decree) 3. That such decree was obtained in the absence of your petitioner, who was then residing at .................. [State facts tending to show that the petitioner did not know of the proceedings; and, further, that had he known he might have offered a sufficient defense.] or That there was reasonable ground for your petitioner leaving his said wife, for that his said wife [Here state any legal grounds justifying the petitioner's separation from his wife] Your petitioner, therefore, prays, that this (Hon’ble) Court will reverse the said decree. (Signed) A.B. Form of Verification: See No. 1    |
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