CRUMP Vs. CRUMP

LAWS(CAL)-1869-8-34

HIGH COURT OF CALCUTTA

Decided on August 26,1869

CRUMP Appellant

VERSUS

CRUMP Respondents

- (1.) 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.;