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Indian Divorce Act, 1869 NO.6-STATEMENT IN ANSWER TO NO. 5 In the (High) Court of …………………. B. against B. The …………. day of …………….The respondent, A.B., by W.Y. his attorney or vakil sayeth,- (1) That he denies that he committed adultery with E.F. as in the third paragraph of the petition alleged. (2) That the petitioner condoned the said adultery with E.F., if any. (3) That he denies that he committed adultery with G.H., as in the fourth paragraph of the petition alleged. (4) That the petitioner condoned the said adultery with G.H., if any. Wherefore this respondent prays that this (Hon'ble) Court will reject the prayer of the said petition. (Signed) A.B.    |
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