Report No. 15
37. Contents and verification of petitions.-
(1) Every petition presented under Chapters IV to VII shall state as distinctly as the nature of the case permits the facts on which the claim to relief is founded and shall also state that there is no collusion between the petitioner and the other party to the marriage.
[Section 47, 1st para, and section 10, third para, Divorce Act.]
[Cf. section 20, H.M.A., section 32, S.M.A.]
(2) The statements contained in every petition under Chapters IV to VII shall be verified by the petitioner or some other competent person in the manner required by law for the verification of plaints and may, at the hearing, be referred to as evidence.
[Section 47, 2nd para, Divorce Act.]