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Judgment
Cr. Revision No.,"2-D/X/15/2011, decided on 1.3.2018 bySessions Judge, Kangra at Dharamshala.
Cr. Petition No.,"200-IV/2006, decided on 18.5.2011 by Chief Judicial Magistrate, Kangra at
Dharamshala, District Kangra, H.P.
through contract farming on crop to crop basis. It is clarified that such tiller shall not accrue any right, title or interest over the land which would be",
given to said person by the wife except for the purpose of sowing, maintaining and harvesting the crop. It is also clarified that in case the respondent-",
husband comes up with a proposal to offer monthly maintenance in lieu of the land, then it shall be open for him to file an application under Section 127",
Cr.PC before the concerned Court. These directions have been passed in the spirit of law and so that substantial justice is done to the parties who are,
around 63-65 years of age.,
Given above, impugned judgment dated 1.3.2018, passed by learned Sessions Judge, Kangra at Dharamshala, is modified to the extent mentioned",
above and the petition is closed in the aforesaid terms.,
Pending application(s), if any, are also closed.",