KELLY Vs. KELLY AND SAUNDERS

JUDGEMENT

(1.) I shall allow alimony to the respondent at the rate of rupees 110 per month, commencing from the date of service of the citations, and to run according to that rate till final decree. As to the costs let the Registrar make the best estimate he can of the expenses of the suit from commencement to and including the final hearing, and say what sum will be proper for the petitioner to pay into Court for his wife's costs. The petitioner must pay this amount into Court, and the wife's attorney or proctor will have a lien on the sum to the full extent of the costs. This will be the course in all future cases.