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Indian Divorce Act, 1869 NO. 3-CO-RESPONDENT'S STATEMENT IN ANSWER TO NO. 1 In the (High) Court of …………………….. The ………… day of ……………. Between A.B., petitioner, …………….C.B., respondent, and …………..X.Y. co-respondent. X.Y., the co-respondent, in answer to the petition filed in this cause, sayeth that he denies that he committed adultery with the said C.B. as alleged in the said petition. Wherefore the said X.Y. prays that this (Hon'ble ) Court will reject the prayer of the said petitioner and order him to pay the costs of and incident to the said petition. (Signed) X.Y.    |
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