Report No. 132

4.2. Filing of statement. -

The summons for appearance issued by the magistrate, with which shall be annexed a copy of the petition instituted by the applicant and the accompaniments thereof, shall require the respondent to file his statement containing grounds of objection supported by an affidavit inter alia specifying-(1) the factual grounds for resisting the prayer for monthly allowance, (2) the legal grounds for resisting the claim for monthly allowance, (3) his monthly income from all sources in the two preceding calendar years, and (4) without prejudice to his contentions as regards his liability to pay monthly allowance, what amount should be awarded in case the court reaches the conclusion that the applicant is entitled to claim the allowance.