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Judgment
1 paragraphs · 27 words
Phear, J.—I have looked into the affidavits and the partnership deed. I think alimony must be granted, and I fix the amount at rupees 60 per mensem.
High Courts(1869) 08 CAL CK 0017
Crump vs Crump
Calcutta High Court · Decided on 26 August 1869