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Judgment
3 paragraphs · 110 words
1.
"There is no legal proof that the marriage was performed according to the rites of the Christian religion. We must send back the case to the District Judge and direct him to take proof of the marriage of the parties if possible. The mere bare assertion of the petitioner that she married the respondent is insufficient. Strict proof of the marriage is required."
2.
The evidence of the clergyman who solemnized the marriage between the parties was then taken by the District Judge and an extract from the marriage
3.
The proof of the marriage has now been given. We confirm the decree for the dissolution of the marriage.